AUROLIANO DE OLIVEIRA Vs. STATE OF GOA

JUDGEMENT

(1.) This petition under Article 226 of the constitution of India is for the following reliefs :

(2.) The facts of the case are that in June 2017, the Government appointed the petitioner as the Member of the Consumer Redressal Forum, North Goa ('Forum', for short), in exercise of the powers conferred under Sec. 10 of the Consumer Protection Act 1986 ('Act of 1986', for short) and on recommendation of the Selection Committee under sub-sec. (1A) of Sec. 10 of the Act. This appointment was as a whole time Member of the Consumer Forum, North Goa. Under the said order, the petitioner was entitled to receive the salary of the Judge of the District Court.

(3.) Along with the petitioner, on the same date, Shri Pradip Sawaikar was appointed as a President of the Forum at South Goa. Shri Sebastian Vales was appointed as President of the Forum, North Goa.