TEREZINHA FERNANDES Vs. PRINCIPAL CHIEF ENGINEER

JUDGEMENT

(1.) Heard Mr. Pangam, learned Counsel for the petitioner and Mr. Kakodkar, learned Additional Government Advocate for the respondents.

(2.) Rule. Rule made returnable forthwith. Heard by consent.

(3.) By this petition which is filed under Article 226 of the Constitution of India, the petitioner seeks the following reliefs :