KASHINATH SHETYE Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioners have sought a writ of Mandamus directing the respondents to withdraw or cancel all orders retaining retired/superannuated officers in employment in the posts under the Government by way of extension in service or on contract basis appointments. The petitioners have also sought an order directing the respondents to fill the posts by making regular promotions, transfers/appointments of eligible persons in terms of the recruitment rules and by following the due procedure prescribed by law and the rules.

(2.) (A). By an order dated 22th April, 2010, we allowed the petitioners to amend the petition. By this amendment, the petitioners challenged the continuation in service by extension or on contract basis of respondent Nos.2 to 5 and 8.

(3.) The petition is filed as a Public Interest Litigation. Petitioner Nos. 1 and 9 are Junior Engineers and petitioner No.2 is an Assistant Executive Engineer in the Electricity Department of the Government of Goa. The petitioners claim to be concerned about the welfare of the State of Goa and the interest of . its citizens as also the proper administration of the State.