REGENT COMPUTRONICS PVT. LTD.

Dilip Gulelkar Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

RANDHIR SINGH VS. UNION OF INDIA [REFERRED TO]
DHIRENDRA CHAMOLI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURINDER SINGH VS. ENGINEER IN CHIEF C P W D [REFERRED TO]
FEDERATION OF ALL INDIA CUSTOMS AND CENTRAL EXCISE STENOGRAPHERS RECOGNISED VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. J P CHAURASIA [REFERRED TO]
ASIF HAMEED STATE OF JAMMU AND KASHMIR RAJEEV MAHAJAN JYOTI KUMARI VS. STATE OF JAMMU AND KASHMIR:RAJEEV MAHAJAN:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED TO]
UNION OF INDIA VS. S L DUTTAS [REFERRED TO]
STATE OF HARYANA VS. JASMER SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MINISTERIAL KARAMCHARI SANGH [REFERRED TO]
UNION OF INDIA VS. N Y APTE [REFERRED TO]
KSHETRIYA KISAN GRAMIN BANK VS. D B SHARMA [REFERRED TO]
STATE OF HARYANA VS. TILAK RAJ [REFERRED TO]
STATE OF HARYANA VS. CHARANJIT SINGH [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
S C CHANDRA VS. STATE OF JHARKHAND [REFERRED TO]
UNION OF INDIA VS. ARUN JYOTI KUNDU [REFERRED TO]
T VENKATESWARULU VS. EXECUTIVE OFFICER TIRUMALA TIRUPATHI DEVASTHANAMS [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. DIBYENDU BHATTACHARYA [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. THANA SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr Supekar, and Mr A. Bhobe learned counsel for the petitioners, Mr Salkar, learned Government Advocate and Mr Shirodkar, learned Addl. Govt. Advocate for the respondents.

(2.) All these petitions involve issue regarding pay parity to the jail guard, and thus, are taken for final disposal together. Rule was issued in these matters. Affidavit in reply have been filed from time to time. Even at the intervention of this Court representations were filed before the Government and final decision of the Government is placed on record with an additional affidavit. Additional affidavit filed by respondent no.1 on 2/1/2024 reads thus:-

(3.) Though this decision was taken by the Government, same is not acceptable to the petitioners, who claim that they have retired long back and that such decision will not be of any help finally or otherwise to them.

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DILIP GULELKAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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