ROHAN AMRUT GAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioners in both the Writ Petitions filed under Article 226 of the Constitution of India are challenging common order/memorandum dated 12.4.2013 cancelling the offer of appointment given to each of them. Both the petitions involve common issue and, therefore, are being disposed of by this common judgment.

(2.) Brief facts giving rise to the above petitions are as follows:-

(3.) It is the case of the petitioners that they have been selected for the post of Commercial Tax Inspector by the committee duly constituted under the Rules. The Selection list was forwarded to the Government of Goa and the Government approved this list and thereafter offer of appointment was given to them by memorandum dated 23.12.2011. The petitioners further claimed that offer of appointment was accepted by them on/or before 28.12.2011. According to the petitioners, the election code of conduct came to end on 8.3.2012 and despite this the respondents did not take any action and, therefore, they were constrained to issue legal notice and thereafter file present petitions. During the pendency of these petitions the Government of Goa issued memorandum dated 12.4.2013 and cancelled the offer of appointment, Thereafter the petitions were amended seeking reliefs of recalling and/or cancellation of the impugned memorandum dated 12.4.2013.