ELVIDIO B. DSOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Amey Kakodkar, learned Counsel for the Petitioner and Mr. Sagar Dhargalkar, learned Additional Government Advocate for Respondents No. 1 to 3.

(2.) This petition under Article 226 of the Constitution of India, the Petitioner seeks the following substantive reliefs:

(3.) Mr. Kakodkar, learned Counsel for the Petitioner states that during the pendency of the present petition, the Petitioner was paid salaries and therefore, the only relief which now survives is the relief of regularisation of the Petitioner's services with effect from 05.07.2008 as a Instructor (Turner) at the ITI, Mapusa, where he is presently discharging duties.