UMESH K. NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard. Rule. Made returnable forthwith. Heard by consent.

(2.) These are four of the several writ petitions filed in this court challenging orders of cancellation of the appointments of the petitioners to various posts in the Department of Animal Husbandry and Veterinary Services, State of Goa, the Code of Conduct having come into force in view of the elections. Certain complaints having been received with regard to the appointments in certain specified sectors as having been made despite and after the Code of Conduct having come into force and having been made known to the appointing authority, the State Government instituted an inquiry. The result of the inquiry demonstrated various irregularities and illegalities in the selection process. Hence, the State Government issued orders of cancellation of appointments. Two of the writ petitions challenge such notification and orders and pray for various ancillary reliefs. Two other writ petitions require the issue of appointment order and a fresh selection process under a fresh advertisement to be issued by the State Government.

(3.) In essence, the petitions are similar and call for a similar yardstick for determination of the questions arising therein.