SURESH SALGAOKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. V. Naik, learned counsel for the Petitioners and Mr. D. Pangam, learned Advocate General appearing along with Ms. A. Kamat, learned Addl. Government Advocate for the Respondents.

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

(3.) The complaint of the Petitioners is that though they have reported for duties, their salaries for the months of June and July, 2019 have not been paid by the Respondents.