SHAILENDRA S. VELINGKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Amrut Joshi, learned Counsel for the applicant, Mr. A.D. Bhobe, learned Special Counsel for respondent Nos.1, 2 and 3, Mr. Sanket Kamat, learned Counsel for respondent No.4 and Mr. C. Padgaonkar, learned Counsel for respondent No.9.

(2.) The applicant/ petitioner challenges several appointments in Goa Medical College and the Department of Health Service. Mr. Joshi submits that almost over a thousand appointments are being challenged by instituting this petition which has already been admitted.

(3.) By this application the petitioner seeks to sue such appointments through some named respondents in a representative capacity by adverting to the principles in Order I Rule 8 of CPC.