DINESH M.GADKARI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Terence Sequeira, learned counsel for the petitioners and Mr Pravin Faldessai, learned Additional Government Advocate for the respondents.

(2.) The challenge in this petition under Article 226 of the Constitution of India is to the cancellation of the recruitment process to the post of Lower Division Clerk ((LDC' for short) as advertised by advertisement dtd. 27/2/2019 of the State of Goa.

(3.) The facts of the case in brief are as under: By an advertisement dtd. 27/2/2019 published by the Town and Country Planning Department ("TCP for short), applications were invited for filling up the vacant posts of Planning Assistants, Overseer, D'man Grade II, Jr. Stenographer, Lower Division Clerk and Multi-Tasking Staff in the TCP department. By the said advertisement apart from other posts, 22 posts of LDCs were sought to be filled up.