SATYAVAN B GAVAS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned Additional Government Advocate for the Respondents.

(2.) Rule. Taken up for hearing forthwith by consent of learned counsel.

(3.) This writ petition challenges a seniority list prepared by the Respondent State of Forest Guards recruited by Respondent No.2. It is the grievance of the Petitioners that the inter se seniority amongst the appointees determined by Respondent No.2 is contrary to law and the authority of this Court in the case of Vishwanath Shiva Bugde Vs State of Goa ( Writ Petition No.104 of 2002 decided on 26th March, 2010 ).