JOSLYN COUTO, R/O NALAKATHU KUTTIKKATT, ORUMANAYUR, KERALA Vs. STATE OF GOA THROUGH CHIEF SECRETARY SECRETARIAT, PORVORIM, GOA

JUDGEMENT

(1.) Heard Ms. Gautami Kamat, learned Counsel for the petitioner, Ms. Sapna Mordekar, Addl. Government Advocate for the respondent Nos. 1 and 5, Mr. Dhume the Chair Person of Child Welfare Committee (CWC) - respondent No. 2 in person and Mr. A. Gomes Pereira, learned Counsel for the respondent No.4.

(2.) Ms. G. Kamat, the learned Counsel seeks leave to delete respondent No. 3 from the array of respondents. Leave is granted. Necessary amendment to be carried out forthwith.

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