HIPOLITO AZAVEDO Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. The Rule is made returnable immediately at the request and with the consent of the learned counsel for the parties.

(2.) Heard Mr Zaveri for the petitioners and Mr D. Pangam, learned Advocate General who appears along with Mr Deep Shirodkar, learned Additional Government Advocate for the respondent-state. Mr S. D. Lotlikar learned Senior Advocate appears along with Mr Shivan Desai for respondents no.3, 4 and 5 and Mr A. D. Bhobe, along with Ms A. Fernandes, appears for the Intervenors.

(3.) The petitioners, Sec. Officers of this Court, seek a Writ of Mandamus upon the respondents to provide pay parity and benefits in terms of Judgment and Order delivered by the Co-ordinate Bench of this Court at Bombay in Mahendra Rupwate vs. State of Maharashtra and Ors. (Writ Petition No.1013/2015) decided on 9/8/2016, together with all consequential benefits.