INACIO DOMNIC PEREIRA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Menezes for the petitioner, Mr. Neehal Vernekar, learned Additional Government Advocate for the Respondents No.1, 2, 3 and 5 and Mr. Vinoj Daniel for respondent No.4.

(2.) The petitioner, by instituting this petition had complained about the alleged misuse of funds by the Village Panchayat of St. Cruz under the guise of employing certain persons for collection of garbage and making payments to them. One of the allegations in the petition was that the Panchayat was not following the tendering procedure prescribed in the Circular dtd. 31/7/2020 for engaging personnel to collect and dispose of garbage.

(3.) Based on the aforesaid, the petitioner, has applied for the following substantive reliefs: