PRASHANT MANDREKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Petitioner is challenging termination vide order dtd. 29/1/2007 communicated to him on 1/2/2007 by which his services as Mamlatdar were terminated by the Government.

(2.) Heard Shri J.P. Supekar, learned counsel for the petitioner and Shri Manish D. Salkar, learned Government Advocate for the respondent.

(3.) Vide order dtd. 8/2/2010 Rule was issued in this matter. Record shows that no reply has been filed on behalf of respondent.