PANSARI CONSULTANCY Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. Asha Desai for the Petitioner. Mr. D. Pangam, the learned Advocate General appears along with Ms. A. Kamat, Additional Govt. Advocate for Respondent No.1. The record indicates that Respondents No.2 and 3 have been duly served in this matter. In our order dated 4th January, 2021, we had made it clear that this Petition will be disposed of at the stage of admission.

(2.) Rule. Rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties.

(3.) The Petitioner's grievance is that the complaint made before the Goa State Commission for Scheduled Castes and Scheduled Tribes (Commission) does not plead about fulfillment of any of the jurisdictional parameters and, therefore, no notice should have been issued to the Petitioner by the Commission. Ms. Desai points out that the Commission has not only issued the notice, but has insisted upon personal presence of the proprietor of the Petitioner who is based in Mumbai. She expressed apprehension that the Commission, without considering the preliminary objections raised by the Petitioner, may proceed to hear the matter on merits and thereby prejudice the Petitioner.