VITORINO SALVADOR COLASSO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard by consent of parties.

(2.) The petitioner, working as Assistant Accounts Officer (Group II) in the Directorate of Accounts, Panaji, Goa, the respondent no.3 seek a writ in the nature of mandamus directing the respondents to open the sealed cover containing the recommendations of the DPC held in the year 2015 for the post of Deputy Director of Accounts / Account Officer and on the basis of the recommendations, seek his promotion to the said post with effect from 31/12/2015 being the date on which his juniors were promoted. Consequent thereto, he seek direction to the respondent to open the sealed cover containing the recommendations of the DPC held in the year 2020 for the post of Joint-Director of Accounts (Group "A" Gazetted) and seek his promotion to the said post subject to the recommendations of the DPC, from 22/07/2020 i.e. the day on which his juniors were promoted. The petitioner also seek a prayer in the alternative of direction to the respondents to open the sealed cover containing the recommendations of DPC held on 07/02/2020 and subject to the said recommendations promote the petitioner to the post of Deputy Director of Accounts w.e.f. 06/02/2020.

(3.) The controversy involved in the petition and the backdrop in which the aforesaid reliefs are sought lies in a narrow compass and is culled in the following paragraphs. We say so since we are not expected to delve into the merits of the proceedings initiated against the petitioner or the justification of the penalty imposed.