DR. PRASHANT NATEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) This writ petition, instituted on 22/1/2021, challenges an order dtd. 19/6/2017 issued by the Secretary (Health-1), Public Health Department, Government of Goa. The order reads as follows:

(2.) Several grounds have been urged in support of the relief claimed in the writ petition. The prayers read as follows:

(3.) Prayers (CC) and (DD) were inserted in the prayer clauses in terms of an order dtd. 8/12/2021 permitting amendment.