THOMAS VARGHIS Vs. STATE OF GOA

JUDGEMENT

(1.) THIS Court, after hearing the learned Counsel appearing for the petitioners and the learned Government Advocate appearing for the respondents had allowed the petition and rule was made absolute in terms of prayer Clauses (a) and (b) with no order as to costs. The reasons are now being dictated separately.

(2.) THE petitioners after undergoing the regular process of selection were offered temporary posts of Junior Technician at the Goa Medical College in the pay scale of Rs. 330-560. In pursuance to the selection of the petitions, the petitioners were appointed as Junior Technicians on ad hoc basis at the goa Medical College from the date of their joining. Ultimately, with effect from 20/02/1990, the ad hoc appointment of the petitioners came to be regularised. Along with the petitioners, some persons had been appointed as senior Technicians, who like the petitioners had also been appointed on ad hoc basis and with effect from 20/02/1990, their services also came to be regularised.

(3.) BY Office Memorandum dated 5/07/1989, Time Bound Promotional scales to the employees of the Goa Government, who had continued in the same posts for a number of years without promotion was sanctioned to Group 'c' and 'd' with effect from 1/06/1989. The scheme in its application was controlled by certain terms and conditions which inter alia were:-