SANGAM UTTAM BHAGAT Vs. STATE OF GOA

JUDGEMENT

(1.) The facts of this case presented before us manifest as to how a legitimate claim of consideration for public employment can be defeated by a mechanical approach adopted in interpretation of the provisions of Recruitment Rules, which ultimately leads to violation of Article 16 of the Constitution of India.

(2.) Heard Mr. A.D. Bhobe, learned counsel representing the Petitioner, Mr. P. Faldessai, learned Additional Government Advocate representing the State/Respondent Nos. 1 and 2 and Mr. D. Gaonkar, learned counsel representing Respondent No. 3.

(3.) We have also perused the record available before us on this petition.