ALEXANDER P. DSILVA Vs. STATE OF GOA

JUDGEMENT

(1.) Thirteen Petitioners in Writ Petition No.231/2020 and five Petitioners in WP/283/2022 are the employees of Tool Room And Training Centre, (hereinafter referred to as 'TRTC') and on having rendered services ranging from 10 to 15 years, they are aggrieved by the closure of TRTC suddenly and unilaterally w.e.f. 1/4/2005, resulting into their retrenchment, in complete violation of the Service rules and conditions and also in violation of principles of natural justice.

(2.) We have heard learned Senior Counsel Mr Surendra Desai for the Petitioners in both the Petitions and Mr Deep Shirodkar, learned Additional Government Advocate for the Respondents.

(3.) The Petitioners claim to be the formal employees of Tool Room and Training Centre (TRTC), a Society registered under the Societies Registration Act established in 1989. It is the claim of the Petitioners that TRTC was established under the aegis of the United Nations Industrial Development Organisation (UNIDO), a body which was formed on 17/11/1966 by a resolution passed by the United Nations General Assembly, (UNO) as an autonomous body inside the United Nations, as a specialized agency with a moto of 'Progress through innovation', intended to promote innovation for long term industrial establishment. India, a founding member of United Nations since 1966, both a recipient and contributor to its programmes, with an intention to foster inclusive and sustainable industrial growth in specific sectors and regions, adopted TRI'C as one of its venture.