SPECIAL COMMISSIONER GOVERNMENT OF GOA Vs. PREETSINGH

JUDGEMENT

(1.) The respondent was originally appointed temporarily as a Security guard in the office of the Special Commissioner, government of Goa, Daman and diu, New Delhi, with effect from 26/9/1982. From 1/3/1983 he was temporarily appointed as a Despatch Rider. He was regularised in this post with effect from 16/11/1987.

(2.) On 23rd May, 1987 the Goa, Daman and Diu Re-organisation Act, 1987 came into force. Thereafter, the Government of India, inexercise of powers conferred under Ss. 60 and 62 of the said Act issued allotment for service in the State of Goa Order, 1990.

(3.) By virtue of the said Act of 1987, the respondent who was given employment by the Special Commissioner, Government of goa, Daman and Diu, became an employee of the State of Goa.