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Calvin S. Mota Peroz vs Agnel Polytechnic Thr. The Principal ...
2025 Latest Caselaw 3737 Bom

Citation : 2025 Latest Caselaw 3737 Bom
Judgement Date : 21 August, 2025

Bombay High Court

Calvin S. Mota Peroz vs Agnel Polytechnic Thr. The Principal ... on 21 August, 2025

Author: Bharati Dangre
Bench: Bharati Dangre
2025:BHC-GOA:1568-DB                          1-WP-111-2025
2025:BHC-GOA:1568-DB




                Niti
                          IN THE HIGH COURT OF BOMBAY AT GOA

                                    WRIT PETITION NO.111 OF 2025

                 MR. CALVIN S. MOTA PEROZ
                 SON OF CLEMENTE S. J. PEROZ
                 AGED 59 YEARS, BACHELOR,
                 IN SERVICE, INDIAN NATIONAL
                 RESIDENT OF HOUSE ΝΟ. 64,
                 RUA DE SAUDADES,
                 PANJIFOND, MARGAO,
                 SALCETE, GOA.                                ...PETITIONER

                           Versus

                 1. AGNEL POLYTECHNIC
                 THROUGH THE PRINCIPAL
                 DR. RICKEY T. P. NUNES AGNEL
                 TECHNICAL EDUCATION
                 COMPLEX, AGNEL ASHRAM,
                 VERNA-GOA, 403722.

                 2. DIRECTORATE OF
                 TECHNICAL EDUCATION,
                 THROUGH THE DIRECTOR,
                 ALTO-PORVORIM, BARDEZ GOA.

                 3. STATE OF GOA
                 THROUGH THE CHIEF
                 SECRETARY, PORVORIM GOA.                     ...RESPONDENTS

                 Mr J. Supekar with Mr Roger D'Souza, Advocate for the
                 Petitioner.

                 Mr Rishikesh Gawathankar, Advocate for Respondent No.1.
                 Mr S. Samant, Additional Government Advocate for Respondent
                 Nos.2 and 3.



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                                  1-WP-111-2025




                       CORAM :               BHARATI DANGRE &
                                             NIVEDITA P. MEHTA, JJ.

                       Reserved on:          30th JULY 2025
                       Pronounced on :       21st AUGUST 2025

  JUDGMENT :

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2.

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7. R

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2018 (2) Mh.L.J. 615

2021 SCC OnLine Kar 12546

WP No.17918/2021 decided on 12.04.2022

2021 SSC OnLine Bom 3649

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2024 SCC OnLine SC 3617

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case.

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NIVEDITA P. MEHTA, J. BHARATI DANGRE, J.

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