SATURNINO MARCELINO MESQUITA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. V. Rodrigues, learned Counsel appearing for the petitioner and Mr. P. Faldessai, learned Additional Government Advocate appearing for the respondents.

(2.) Rule. With the consent of and at the request of the learned Counsel for the parties, Rule is made returnable forthwith.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner, retiree w.e.f. 30.6.2017, seeks the following reliefs:-