LAXMIKANT L. SAJJI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule in each of these petitions. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) In each of these petitions, the petitioners were engaged as Patient Care-taker (PCT) on a contractual basis in December 2013 at the Institute of Psychiatry and Human Behaviour, Government of Goa (IPHB). By instituting these petitions, they complain about the non-regularization of their services. They also challenge the Government of Goa, Institute of Psychiatry and Human Behaviour, Group 'C', Non-Gazetted, Non-Ministerial Post, Recruitment Rules, 2021 (said Rules) to the extent they prescribe eligibility criteria which the petitioners in the first nine petitions of this batch, do not possess.