SHASHIKANT K. USGAOKAR Vs. DIRECTORATE OF ACCOUNTS

JUDGEMENT

(1.) Heard Ms A. Agni, learned Senior Advocate with Ms Jay Sawaikar, learned counsel for the Petitioners and Mr D. Pangam, learned Advocate General with Ms Sulekha Kamat, learned Additional Government Advocate for the Respondents.

(2.) Rule. The rule is made returnable immediately at the request and with the consent of the learned counsel for the parties.

(3.) The Petitioners, who superannuated from service on 31/10/1994 as Joint Secretary, Government of Goa and the Chief Electrical Engineer, Government of Goa, seek the following substantive relief by instituting the present petition.