REGENT COMPUTRONICS PVT. LTD.

Sanjay D. Dhumaskar Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

MALCOM LAWRENCE CECIL DSOUZA VS. UNION OF INDIA [REFERRED TO]
R S MAKASHI VS. I M MENON [REFERRED TO]
K R MUDGAL VS. R P SINGH [REFERRED TO]
R M RAMUAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SHIBA SHANKAR MOHAPATRA VS. STATE OF ORISSA [REFERRED TO]
SMT.PUSHPANJALI SUBODHA SHENVI VS. NAGRIK SEVA MANDAL [REFERRED TO]
MEGHANA DILIP TALEKAR VS. MAHARASHTRA LEGISLATURE SECRETARIAT [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By Order dtd. 13/1/2020, we had made it clear that an endeavor would be made to dispose of this petition finally at the stage of admission. Accordingly, we issue Rule and further at the request of and with the consent of the learned counsel for the parties make this rule returnable forthwith.

(3.) The petitioner, who is currently serving as a Junior Engineer (Civil) (JE Civil) in the Electricity Department, Government of Goa challenges the following:-

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SANJAY D. DHUMASKAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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