VILAS P THALI Vs. JOS PETER D SOUZA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) The appellant was an Additional Advocate General in the High Court of bombay at Goa. In this public interest litigation filed by the first respondent herein, it was alleged that the appellant as Additional Advocate General submitted certain false bills and obtained payment towards his professional work and thereby caused loss to the State Exchequer. He alleged that the appellant in these bills shown that he had appeared in some cases where in fact he has not appeared and he made claims to which he was not legally entitled to. Pursuant to the directions of the High Court, an inquiry was conducted. Now in the counter affidavit filed by the State it is mentioned that the State would pay appellant a sum of Rs. 26,600/- and the appellant by his letter dated 30- 3-2004 conveyed to the State that he would forego the claim for Rs. 2,15,500/ -.