RAMKRISHNA BABUSO JALMI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Rohit Bras De Sa, learned counsel for the Petitioner, and Ms. S. Mordekar learned Additional Government Advocate for Respondent Nos. 1, 2, and 5.

(2.) On 7/9/2020, we made the following order in this matter.

(3.) On 19/8/2021, there is an endorsement in the file that Respondent Nos.3 and 4 i.e. School Management and the Principal of the School have been duly served in this matter. On 23/8/2021, we directed the issuance of fresh notice to Respondent Nos. 3 and 4. Now, Mr. De Sa states that Respondent Nos. 3 and 4 have been once again served on 3/9/2021.