K. KAMALADINNI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Vivek Rodrigues for the petitioner and Mr. Sagar Dhargalkar, Additional Government Advocate for the respondents.

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

(3.) The petitioner challenges the Order dated 28th August, 2018 made by and on behalf of the respondents, ordering the de novo inquiry into the charges levelled against the petitioner vide Charge Memorandum dated 4th February, 2015. The petitioner seeks quashing of the impugned Order dated 28th August, 2018 and consequential benefits.