MARIA A.PIRES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. A.D. Bhobe for the Petitioners and Ms. Amira Razaq, learned Government Advocate for Respondents No.1 and 2. Private Respondents, though served, are neither present nor represented. Ms. Razaq points out that some of the Petitioners have already retired.

(2.) The Petitioners, in the present case, basically seek the implementation of the recommendation made by the Ombudsman in his report dtd. 17/8/2007, in the context of award of 'deemed date for their promotions to the post of Assistant Commercial Tax Officer.

(3.) The operative portion of the ombudsman's report dtd. 17/8/2007, reads as follows :