REUBEN FRANCO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Rohit Bras de Sa for the Petitioner, Ms. Priyanka Kamat, Additional Govt. Advocate for Respondents No.1 and 3 and Mr. Kapil Kerkar for Respondent No.2.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned Counsel for the parties.

(3.) The challenge, in this Petition, is to the communication dated 11 October 2018, and the Resolution dated 27 September 2018, appended to the communication dated 11 October 2018.