JULIO FERNANDES Vs. ADMINISTRATIVE TRIBUNAL OF GOA

JUDGEMENT

(1.) BY consent of the parties and in view of the decision of the Apex Court in V. Rajeshwari (Smt) v. T.C. Saravanabava reported in (2004) 1 S.C.C. 551 without expressing any opinion on any of the issues sought to be raised in the matter, the impugned Judgment is hereby set aside and the matter is remanded to the Mamlatdar of Salcete to deal with the matter afresh in relation to the objection sought to be raised on behalf of the respondents in relation to the applicability of res judicata. The parties would be entitled to place before the Mamlatdar whatever materials they so desire in support of the rival contentions.

(2.) CONSIDERING the matter relates to the year 1993, the Mamlatdar to expedite the hearing of the matter and shall dispose of the objection in accordance with the provisions of law on or before 30th June, 2006. With these directions, the petition is disposed of with no order as to costs. Rule stands discharged.