RAGHUNATH RAMCHANDRA NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the petitioners.

(2.) The grievance of the petitioners in the aforesaid petition is that the Government ought to have regularised the petitioners' services as government primary teachers, having worked for more than 19 years.

(3.) Learned Counsel appearing for the petitioners submits that a similar order passed in Writ Petition No.2594 of 2021 (filing) on a 16/12/2021, be passed in the present petition.