BHAGIRATH P GAONKAR Vs. ADMINISTRATIVE TRIBUNAL OF GOA

JUDGEMENT

(1.) RULE made returnable forthwith by consent.

(2.) SHRI A. P. Lawande, learned Government Advocate waives notice on behalf of respondent No. 2 Shri M. B. DCosta, learned Advocate waives notice on behalf of respondent No. 3. Respondent No. 1 is a formal party and notice can be dispensed with.

(3.) HEARD both sides at length.