AIRES RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith by consent of parties. The respondents waive service. By consent taken up for final hearing.

(2.) THIS petition filed in public interest by a practising Lawyer of the State of Goa, takes exception to the Notification dated 23-5-2001, appointing the second respondent as Chairman of the Goa Public Service Commission (hereinafter, for the sake of brevity, referred to as 'G.P.S.C.') with effect from the date of his taking charge and the notification dated 2-7-2001, appointing respondent No.3 as a Member of the G.P.S.C. from the date of his taking charge.

(3.) THE present petitioner who, as stated earlier, is a practising Advocate, has challenged the appointment of respondents Nos.2 and 3 on the ground that respondents Nos.2 and 3 are not persons of integrity, honesty and are not eminent persons in their field. It is faintly urged that both the respondents are staunch supporters of the ruling Government in Goa. In respect of respondent No.3, apart from making bald assertions regarding not possessing integrity, honesty, etc., it is urged that his appointment is in violation of Article 316 of the Constitution of India. A scathing attack has been made by the petitioner in respect of the resume of the third respondent which is annexed to the affidavit of the third respondent.