REGENT COMPUTRONICS PVT. LTD.

Village Panchayat Of Quelossim Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

KISAN,SON OF SUKHDEO LOKHANDE VS. COLLECTOR,AKOLA AND ANOTHER [REFERRED TO]
J P KULSHRESTHA VS. CHANCELLOR ALLAHABAD UNIVERSITY [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
DISTRICT COLLECTOR AND CHAIRMAN VIZIANAGARAM SOCIAL WELFARE RESIDENTIAL SCHOOL SOCIETY VIZJANAGARAM VS. M TRIPURA SUNDARI DEVI [REFERRED TO]
VIKRAMSINGH VS. SUBORDINATE SERVICES SELECTION BOARD HARYANA [REFERRED TO]
MOHINDER SAIN GARG DAVINDER PRITPAL SINGH BALWINDER SINGH CHIRANJI LAL SHARMA CHARANJIT SINGH RAJESH KUMAR SAILI VS. STATE OF PUNJAB [REFERRED TO]
ASHOK ALIAS SOMANNA GOWDA VS. STATE OF KARNATAKA [REFERRED TO]
REKHA CHATURVEDI VS. UNIVERSITY OF RAJASTHAN [REFERRED TO]
PRAVEEN SINGH VS. STATE OF PUNJAB [REFERRED TO]
DIRECTOR GENERAL INDIAN COUNCIL FOR AGRICULTURAL RESEARCH VS. D SUNDARA RAJU [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard parties with consent for final disposal.

(2.) Notices were issued to the respondents on 19/04/2022 and by way of interim order respondent No.6 was restrained from taking charge of the post of 'Peon' till further orders.

(3.) In a nutshell, the Petitioner contends that respondent No.2 acted in an arbitrary and illegal manner in issuing an appointment letter dtd. 06/01/2022 in favour of respondent No.6 thereby appointing her to the post of 'Peon' in the office of Village Panchayat Quelossim without there being any recommendation from the Departmental Selection Committee.

Click here to view full judgment.

VILLAGE PANCHAYAT OF QUELOSSIM Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address