LAWS(BOM)-2020-3-526

KANCHAN CHODANKAR Vs. STATE OF GOA

Decided On March 05, 2020
Kanchan Chodankar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. S. Desai, learned counsel for the Petitioner and Mr. Salkar, learned Government Advocate for the Respondents.

(2.) The Petitioner challenges the orders dated 18th October, 2007, 25th April, 2008 and 19th March, 2013, in relation to his dismissal from service as a Police Constable.

(3.) The dismissal order is dated 18th October, 2007. The appeal against the same was dismissed by order dated 25th April, 2008, which the Petitioner has not been able to place on record. The revision was dismissed by order dated 19th March, 2013, which order finds place at pages 38-39 of the paper book.