GOURI MAHESH PANCHE Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Shri S.S. Kantak, learned Senior Counsel appearing for the petitioner and Shri A.N.S. Nadkarni, learned Advocate General for the Respondents.

(2.) RULE . Heard forthwith with the consent of the learned Counsel. Shri V. Rodrigues, learned Additional Government Advocate waives service on behalf of the respondents.

(3.) SHRI S.S. Kantak, learned Senior Counsel, upon instructions, points out that the petitioner is prepared to resign from the post of "Clinical Perfusionist" at the Goa Medical College.