ANAND SHIRODKAR Vs. STATE OF GOA

JUDGEMENT

(1.) THE petitioner has filed a Public Interest Petition in respect of the excess expenditure incurred on the use of petrol by the Ministers of the State of Goa. The petitioners contention is that the Ministers are entitled only to petrol of 60 liters and since the Ministers as per statistics supplied in answer to the questions in the Legislative Assembly, have used more than 60 liters of petrol, the recovery should be effected from them. The petitioner also challenges the removal of restrictions on supply of petrol to the vehicles allotted to the Ministers by a decision taken by the Council of Ministers, which decision according to the petitioner, is illegal, unconstitutional, arbitrary, null and void.

(2.) WE have heard learned Advocate for the petitioner and learned Advocate General.

(3.) IN order to appreciate the controversy raised in this petition, we may first refer to various provisions in the Goa, Daman and Diu Salaries and Allowances of Ministers Act, 1964 (hereinafter referred to as the said Act ). Section 2 (e) of the said Act defines travelling allowance as under :---