FRANCIS MISQUITTA Vs. PRIMARY HEALTH CENTRE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Additional Government Advocate for the respondent. On behalf of the respondent, the Health Officer Mrs. Dr. Jasmin Pinto is present in Court.

(2.) Perused the record of the case including the impugned order dated 16/2/2015.

(3.) Rule. Rule made returnable forthwith.