AIRES RODRIGUES Vs. STATE BY CHIEF SECRETARY

JUDGEMENT

(1.) HEARD the petitioner in person and learned Advocate General for the respondents.

(2.) BY this petition filed under Articles 226 and/or 227 of the Constitution of India, the petitioner has sought the following reliefs:

(3.) THE respondent no. 3, on 12/2/2013, had issued order Reference No. 4/1/2008/LD -ESTT/217 appointing Advocate Ashwin Bhobe to represent the respondents no. 4 and 5 in the said Criminal Miscellaneous Application No. 22/2013 and thereafter issued the order Reference No. 4/1/2008/LD -ESTT./393 dated 14/3/2013, appointing Shri Saresh Lotlikar, Senior Counsel to defend the interest of the respondents no. 4 and 5, as a special case.