GURUPRASAD B.P. MHAPNE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Padgaonkar for the petitioner and Mr Manish Salkar, learned Government Advocate for the respondent - State.

(2.) The petitioner, who retired as a Deputy Superintendent of Police (Dy. S.P.), effective from 31/3/2016, challenges the impugned memoranda dtd. 7/2/2012 and 26/11/2015 seeking to initiate disciplinary proceedings against the petitioner for incidents that allegedly occurred between 28/1/2004 and 31/5/2005 when he was holding the additional charge of Dy. S.P. Airport Immigration at Dabolim Airport, Goa.

(3.) On 7/2/2012, the petitioner was served with a Charge Memorandum alleging that the petitioner had unauthorisedly managed to clear 85 housemaids for service to gulf countries through Dabolim Airport in violation of the applicable circulars/orders.