NORTH GOA Vs. STATE OF GOA

JUDGEMENT

(1.) Rule.

(2.) The Writ Petition filed by the North Goa (Non Gazetted) Judicial Court Employees Association, a Society/Association of the employees of the Establishment of the District and Sessions Court, North Goa and Subordinate Courts, has invoked the writ jurisdiction under Article 226 of the Constitution of India, praying for issuance of writ of mandamus, or any other appropriate writ or direction against the respondents to provide air conditioning facilities to the employees working at the new District and Sessions Court and Subordinate Courts Building at Merces, Tiswadi and particularly the area/offices of the employees of the judicial establishment in a time bound manner.

(3.) Heard the learned counsel Mr Jatin Ramaiya for the petitioners and the learned Advocate General Mr Devidas Pangam, along with learned Addl. Govt. Advocate Ms Maria Correia, for respondent nos.1 to 4.