RAHUL DEVANAND SHET Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the Learned Counsel appearing for the Petitioner.

(2.) Rule. The Learned Additional Government Advocates, Mr. Vernekar, waives service of notice on behalf of Respondent Nos. 1, 3 and 4 and Mr. Priolkar, waives service of notice on behalf of Respondent No. 2. The Rule is made returnable forthwith by consent of the parties.

(3.) By the present Petition, the Petitioner has invoked the jurisdiction of this Court under Article 226 of the Constitution of India. It is the case of the Petitioner that the acts of the Respondents are violative of Articles 14, 16 and 21 of the Constitution of India. In particular, the allegation is that the State has acted arbitrarily in conducting the physical test for the post of Police Sub Inspector.