ASHOK B SHETYE Vs. STATE OF GOA

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution of India, the Petitioner seeks regularization of services w.e.f. 24.06.1984 with all the financial and other benefits applicable to the post of Instructors Grade II and also seeks an order and direction against the Respondent No.1 to pay to the Petitioner an amount of Rs.5,00,000/- by considering the pay scales of Rs.1400-40-1800-EB-50-2300 w.e.f. 24.06.1984 as provided vide order dated 06.03.1992 in view of the recommendations of the Departmental Selection Committee for regularisation.

(2.) Though the Petitioner has prayed for regularisation of services w.e.f. 24.06.1984 and for pay scales w.e.f. 24.06.1984, in terms of the recommendations made by the Departmental Selection Committee, during the course of the arguments, the learned counsel for the Petitioner restricted the prayer for regularisation of the services of the Petitioner with effect from the date of recommendations made by the Departmental Selection Committee on 01.07.1991 being the date of approval granted by the Departmental Selection Committee.

(3.) Some of the relevant facts required for deciding this petition are as under :