ISWAR D PARWAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. L. Raghunandan for the Petitioner and Mr. D. Pangam, the learned Advocate General along with Mr. Geetesh Shetye, the learned Additional Govt. Advocate for the Respondents.

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

(3.) The Petitioner questions termination of his contractual services vide the impugned order dated 11th December, 2019, which took effect from 9th January, 2020.