BHIKU MADHU GAUDE Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondent waives notice. Taken up for disposal.

(2.) We have heard the learned Counsel for the parties.

(3.) The Petitioner has challenged the order passed by the Government of Goa not to further extend the contractual appointment of the Petitioner as Security Guards and that the Petitioner has been relieved from his duty as a Security Guard. It is the case of the Petitioner that he has been working as Security Guard at the Secretariat continuously for about 14 years.