SUDESH KUMAR WAINGADE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri Shivraj Gaonkar, learned Counsel for the petitioner and Ms Sulekha Kamat, learned Additional Government Advocate for the respondents.

(2.) This petition under Article 226 of the Constitution of India seeks a direction to implement the order dtd. 29/2/2024 passed by the State Commissioner for Persons with Disabilities. It is prayed that the Director of Food and Drugs Administration, i.e. the Respondent No.2, reinstate the petitioner in service with back - wages and continuity in service along with consequential benefits.

(3.) This petition was filed on 10/7/2024. During the pendency of this petition, the respondent No.2 by an order dtd. 19/8/2024 decided to reinstate the petitioner back to the post of Food Safety Officer. The petitioner has joined duty w.e.f 20/8/2024.