PAYAL BAADKAR Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Shri S. D. Lotlikar, learned Senior Advocate for the Petitioners, Shri A. N. S. Nadkarni, learned Advocate General for the Respondent no. 1 and Shri A. N. S. Nadkarni, learned Senior Advocate for the Respondent no. 2.

(2.) AFFIDAVITS have been taken on record. The contention of the Petitioners is that after proper advertisement and valid selection process, they were all appointed on probation for a period of two years. After completion of period in excess of one year, the appointments are found to be vitiated and hence Order terminating their service had been issued on 03.07.2013.

(3.) LEARNED Senior Advocate appearing for the Petitioners submits that though inquiry has been conducted against the entire recruitment process, action has been taken only against the Petitioners.