ANDRE PO Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioner is aggrieved by the fact that the Time Bound Promotional Scale was not awarded to him with effect from 1-6-1989 but with effect from 1-6-1995.

(2.) The petitioner was appointed in the year 1968 and was initially posted at the Secretariat, Panaji, Goa. Subsequently, he was posted as Talathi in the year 1971. He has retired from service after attaining age of superannuation. He retired after 35 years of service with effect from 30-6-2003.

(3.) The petitioner came to be appointed as Talathi in the year 1971 and at the relevant time was posted at the office of Mamlatdar at Mormugao. He was also transferred as Talathi to various places and in the writ petition, the petitioner has referred to a case of missing files of mutation register in the year 1991 for which a memo was issued to him.