ALEXANDER J. MICHAEL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Rohit Bras De Sa, learned counsel for the Petitioners, Mr. D. Pangam, learned Advocate General for Respondent No.1, Mr. Mahesh Amonkar, learned Central Government Standing Counsel for Respondent No.3, Mr. A. Nachinolkar, learned counsel for Respondent No.4, Mr. Z. D'Souza, learned counsel for Respondent No.5, Mr. A. D. Bhobe, learned counsel for Respondent No.6 and Mr. S. D. Lotlikar, learned Senior Counsel for Respondent No.7.

(2.) Rule. With the consent and at the request of the learned counsel for the parties, Rule is made returnable forthwith.

(3.) By order dated 6th February, 2020, the PIL WP No.11 of 2018 was detagged from these two petitions and the same, has in fact, been disposed of by order dated 10th February, 2020. The learned counsel for the parties agree that these Public Interest Litigations can be disposed of by a common judgment and order, since the main issue raised and which is proposed to be decided, is one and the same in both these matters.