REGENT COMPUTRONICS PVT. LTD.

Vincent M. D Silva Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

THE GOVIND SUGAR NILLS LTD VS. HIND MAZDOOR SABHA [REFERRED TO]
RAI SHIVENDRA BAHADUR VS. GOVERNING BODY OF THE NALANDA COLLEGE BIHAR SHARIF [REFERRED TO]
BOMBAY UNION OF JOURNALISTS VS. STATE OF BOMBAY [REFERRED TO]
LEKHRAJ S LALVANI VS. N M SHAH DEPUTY CUSTODIAN CUM MANAGING OFFICER BOMBAY [REFERRED TO]
UMAKANT SARAN VS. STATE OF BIHAR [REFERRED TO]
MAHABIR JUTE MILLS LIMITED GORAKHPORE VS. SHIBBAN LAL SAXENA [REFERRED TO]
BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED TO]
NEELIMA MISRA VS. HARINDER KAUR PAINTAL [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD ISMAIL [REFERRED TO]
HARPAL SINGH CHAUHAN SARVESH SHARMA VS. STATE OF UTTAR PRADESH [REFERRED TO]
R S MITTAL VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. KALI DASS BATISH [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. SUNDER LAL JAIN [REFERRED TO]
S CHANDRAMOHAN NAIR VS. GEORGE JOSEPH [REFERRED TO]
K. VIJAYA LAKSHMI VS. GOVT. OF ANDHRA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. SALIL SABHLOK [REFERRED TO]
K.K. SAKSENA VS. INTERNATIONAL COMMISSION ON IRRIGATION AND DRAINAGE [REFERRED TO]

JUDGEMENT

(1.) Rule. The rule is made returnable forthwith. Learned counsel for the respondents waive service.

(2.) The petitioner mounts a challenge under Article 226 of the Constitution of India to the appointment of respondent no.3 as a 'Member' of the Goa Real Estate Regulatory Authority under the Goa Real Estate (Regulation and Development) Act, 2016 (hereinafter referred to as 'the Act',

(3.) In a nutshell, the petitioner's case is that the duly constituted Selection Committee under the RERA Act recommended the petitioner for appointment as a 'Member'; however, for reasons which do not stand the scrutiny of the provisions of Rule 4 of the Goa Real Estate (Regulation and Development) (Appellate Tribunal Members, Officers and Employees Appointment and Service Conditions) Rules, 2017 (hereinafter referred to as the 'Rules' for short), the Government appointed respondent no.3, which was not according to the order of preference in terms of the Selection Committee's recommendations.

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VINCENT M. D SILVA Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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