B S HANCHINAL Vs. STATE OF GOA

JUDGEMENT

(1.) Short question before us in this petition under Article 226 of the Constitution of India, is whether the petitioners, who have put in 14 years of service before they were regularised w.e.f. 24.6.1997, that service has to be ignored or should be taken into consideration for granting them the benefit of the Time Bound Scale of pay envisaged by a scheme framed in that behalf.

(2.) It is not in dispute before us that the Government of Goa had introduced a scheme and the same is entitled Revision of pay scale of school teachers. That scheme was initially formulated and introduced by the Central Government and it is undisputed before us that the Government of Goa adopted the same. The scheme states that revised pay scale will be admissible subject to compliance with the conditions stipulated in paragraph 3 of the scheme.

(3.) Paragraph 3 of the scheme in so far as it is relevant for our purpose reads thus :