PANKAJ RANE Vs. GOA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service. Taken up for final disposal.

(2.) The Petitioners, who had applied for an appointment to the post of Junior Scale Officer of the Goa Civil Services, are aggrieved by the action of Respondent No.1-Goa Public Service Commission in not recommending their names to Respondent No.2-Government of Goa-the appointing authority.

(3.) The Government of Goa, in the exercise of powers conferred under Article 309 of the Constitution of India, in consultation with the Goa Public Service Commission, has framed the Goa Civil Service Rules, 2016. The Rule 2 of Rules of 2016 contains the definition of various phrases employed in the Rules.