JUDE E PEREIRA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S. D. Lotlikar, learned Senior Advocate for the petitioner, Mr. S. Dhargalkar, learned Addl. Govt. Advocate for respondents No.1 and 2, Mr. D. Pangam, learned Advocate for respondent No.3 and Mr. R. Gawthankar, learned Advocate for respondent No.4.

(2.) Rule. Rule made returnable forthwith. Heard by consent.

(3.) By this petition which is filed under Articles 226 and 227 of the Constitution of India, the petitioner had initially claimed the following two reliefs :