DOMNIC FURTADO Vs. STATE OF GOA

JUDGEMENT

(1.) The twelve Petitioners before us appointed as Daily Wagers with the Margao Municipal Council, rely upon the Office Memorandum dtd. 29/10/1990 issued by the Government of Goa, where a decision was taken by the Government to consider regularization of employees, who have completed more than five years of continuous service either as NMRs/Daily Wagers subject to the condition that the work to be provided to them should be available on continuous basis and the persons should qualify for the post as per the Recruitment Rules.

(2.) The very same direction was reiterated in form of instructions issued by the Government of Goa in the Office Memorandum dtd. 7/6/2000, to the following effect :

(3.) It is the specific case of the Petitioners that a settlement dtd. 8/5/2014 was arrived at under Sec. 2(P) read with Sec. 18(1) of the Industrial Dispute Act, 1947, between the Municipal Council and their workers/employees represented by the Goa Municipal Council Association, Margao, in a charter of demands and the terms of settlement included the following :