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Bombay High Court

Tukaram H. Gaude And 26 Ors vs State Of Goa, Thr. Its Chief Secretary ... on 12 March, 2025

Author: M. S. Sonak

Bench: M. S. Sonak

2025:BHC-GOA:453-DB
2025:BHC-GOA:453-DB
                                                905-WP-984-2016.doc


              Andreza

                            IN THE HIGH COURT OF BOMBAY AT GOA
                                       WRIT PETITION NO. 984 OF 2016

                1) SHRI TUKARAM H. GAUDE, son of
                Harichandra Gender, aged 59 years, Indian
                National, resident of Borim, Ponda-Goa.
                2) SHRI VIVEK V.N. DESSAI, son of Vinayak
                Dessai, aged 51 years, Indian National, resident
                of House No.606, Ratwaddo, Margao-Goa.
                3) SHRI GOVIND R. PAUT DESSAI, son of
                Balkrishna Raut Dessai, aged 54 years, Indian
                National, resident of 77, Assolda, Chandor-Goa.
                4) SHRI SAGAR ANTU DESSAI, son of
                Vishwanath Dessai, aged 50 years, Indian
                National, resident of House No. 84, Culwada,
                Cuncolim, Salcete-Goa.
                5) SHRI PRAMOD VASANT GAONKAR, son
                of Vasant Gaonkar, aged 50 years, Indian
                National, resident of House No. 103, Delem,
                Canacona-Goa.
                6) SHRI AMAR V. PRABHUDESSAI, son of
                Vasant Prabhudessai aged 48 years, Indian
                National, Comba, Parricotto, Cuncolim, Salcete-
                Goa.
                7) SHRI EPIFANIA RODRIGUES, age 41
                years, Indian National, resident of House No.
                156, Padriguelem, Colva, Salcete-Goa.
                8) SHRI SHIVDAS H. GAUDE, aged 31 years,
                Indian National, resident of House No. 117,
                Panivada, Borim, Ponda-Goa.
                9) SHRI SANDESH G. GAONKAR, Son of
                Ganpat Gaonkar aged 42 years, Indian National,
                resident of House No. 212, Delem, Canacona-
                Goa.
                10) SHRI NILESH N. DESSAI, son of Narayan
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Dessai, aged 42 years, Indian National, resident
of 1542, Culwada, Cuncolim, Salcete-Goa.
11) SHRI DAYANAND S. FAL DESSAI, son
of late Shivram Fal Dessai, aged 51 years,
Indian resident of Carojem Demani, Cuncolim,
Salcete-Goa.
12) SHRI EXPECTACAO J. H. R.
FERNANDES, aged 43 years, Indian National,
resident of H. No. 64, Pixem Dangri, Vasco-da-
Gama-Goa.
13) SHRI NARESH G. DESSAI, aged 45 years,
Indian National, resident of House No. 2298,
Comba, Paricotto, Cuncolim, Salcete-Goa.
14) SMT. MAMATA M. KAMBLI, aged 49
years, Indian National, resident of Flat No. 2,
Aisha Apartment, Opposite Holy Cross Chapel,
New Vadem, Vasco-da-Goa, Goa.
15) SMT. THEREZA FERNANDES, aged 54
years, Indian National, resident of House No.
174/B, Opposite Hotel Vasco, Vadem, Vasco-da-
Gama-Goa,
16) SMT. UTKARSHA V. VELIP, aged 42
years, Indian National, resident of House No.
241/L, Badsorem, Gaundongri, Canacona-Goa.
17) SMT. REKHA R. KADAM, aged 44 years,
Indian National, resident of Flat No. 7/764,
Second Floor, Gomati Building, Colmorad,
Navelim, Salcete-Goa.
18) SHRI UDAY K. DESSAI, aged 48 years,
Indian National, resident of House No. 200,
bear Government Primary School, Palolem,
Canacona-Goa.
19) SMT. SULAKSHA K.P.DESSAI, aged 44
years, Indian National, resident of House No.
502, Dessai Wada, Agonda, Canacona, Goa.
20) SMT. MANISHA LUIS, aged 35 years,

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Indian National, resident of Baga, Velim,
Salcete, Goa.
21) SMT. UBALDIN RODRIGUES, aged 43
years, Indian National, resident of House No.
1560/1, Vaswado, Bandar, Benaulim, Salcete-
Goa.
22) VIRGINIA PEREIRA, aged 47 years,
Indian National, resident of House No. 74/2,
P.O. Dharnapur, near Merces Chapel, Sirlim,
Salcete-Goa.
23) SHRI KESHAV B. NAIK, aged 38 years,
Indian National, resident of Mattiwada, Borim,
Ponda-Goa.
24) SHRI AMARA AFONSO, aged 42 years,
Indian National, resident of near Mangor Sports
Club, Mangor Hill, Vasco-da-Gama, Goa.
25) SMT. JAYANTI UDPIKAR, aged 43 years,
Indian National, resident of House No. 374,
Mattiwada, Rivona, Sanguem-Goa.
26) SHRI DENZIL VAZ, aged 38 years, Indian
National, resident of Patrong, Baina, Vasco-da-
Gama-Goa.
27) SHRI SWAPNIL M. DESSAI, aged 34
years, Indian National, resident of House No.
1548, Culwada, Cuncolim, Salcete-Goa.                          ... Petitioners

               Ve r s u s

1) STATE OF GOA, through its Chief Secretary,                 ...Respondents
having Office at Secretariat, Porvorim, Bardez-
Goa.
2)      THE     ADMINISTRATOR           OF
COMMUNIDADES, SOUTH ZONE, having
Office at Communidade Building, Margao-Goa.

3) THE COLLECTOR-CUM-DIRECTOR OF
CIVIL ADMINISTRATION, South Goa,

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Government of Goa, Collectorate Building,
Margao-Goa.

4) COMMUNIDADE OF AMBELIM;

5) COMMUNIDADE OF ASSOLNA;

6) COMMUNIDADE OF AQUEM;

7) COMMUNIDADE OF BENAULIM;

8) COMMUNIDADE OF BETALBATIM;

9) COMMUNIDADE OF CALATA;

10)COMMUNIDADE OF CAMORLIM;

11)COMMUNIDADE OF CANA;

12)COMMUNIDADE OF CARMONA;

13)COMMUNIDADE OF CAVELOSSIM;

14)COMMUNIDADE OF CAVORIM;

15)COMMUNIDADE OF CHANDOR;

16)COMMUNIDADE OF CHINCHINIM;

17)COMMUNIDADE OF COLVA;

18)COMMUNIDADE OF CURTORIM;

19)COMMUNIDADE OF DAVORLIM;

20)COMMUNIDADE OF DEUSSUA;

21)COMMUNIDADE OF DICARPALE;

22)COMMUNIDADE OF DUNCOLIM;

23)COMMUNIDADE OF DRAMAPUR;

24)COMMUNIDADE OF GANDAULIM;

25)COMMUNIDADE OF GONSUA;


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26)COMMUNIDADE OF GUIRDOLIM;

27)COMMUNIDADE OF LOUTOLIM;

28)COMMUNIDADE OF MACAZANA;

29)COMMUNIDADE OF MARGAO;

30)COMMUNIDADE OF MAJORDA;

31)COMMUNIDADE OF NAGOA;

32)COMMUNIDADE OF ORLIM;

33)COMMUNIDADE OF RAIA;

34)COMMUNIDADE OF SARZORA;

35)COMMUNIDADE OF SIRLIM;

36)COMMUNIDADE OF SERNABATIM;

37)COMMUNIDADE OF SERAULIM;

38)COMMUNIDADE OF TELAULIM;

39) COMMUNIDADE OF UTORDA;

40) COMMUNIDADE OF VERNA;

41) COMMUNIDADE OF VELIM;

42) COMMUNIDADE OF VARCA;

43) COMMUNIDADE OF VANELIM;

44) COMMUNIDADE OF AROSSIM;

45) COMMUNIDADE OF CANSAULIM;

46) COMMUNIDADE OF CHICOLNA;

47) COMMUNIDADE OF CHICALIM;

48) COMMUNIDADE OF CORTALIM;

49) COMMUNIDADE OF CUELIM;

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50) COMMUNIDADE OF DABOLIM;

51) COMMUNIDADE OF ISSORCIM;

52) COMMUNIDADE OF MORMUGAO;

53) COMMUNIDADE OF PALE;

54) COMMUNIDADE OF QUELOSSIM;

55) COMMUNIDADE OF SANCOALE;

56) COMMUNIDADE OF VADDEM;

57) COMMUNIDADE OF VELSAO;

58) COMMUNIDADE OF CANACONA;

59) COMMUNIDADE OF COLA;

60) COMMUNIDADE OF GAONDONGREM;

61) COMMUNIDADE OF LOLIEM-PALEM;

62) COMMUNIDADE                OF     NAGARCEM-
PALOLEM;

63) COMMUNIDADE OF POINGUINIM;

64) COMMUNIDADE OF ASTRAGRAR;

65) COMMUNIDADE OF COLOMBA;

66) COMMUNIDADE OF CURDI;

67) COMMUNIDADE OF NETORLEM;

68) COMMUNIDADE OF RIVONA;

69) COMMUNIDADE OF JAQUI-NUNDEM;

70) COMMUNIDADE OF AMBAULIM;

71) COMMUNIDADE OF ASSOLDA;


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72) COMMUNIDADE OF AVEDEM;

73) COMMUNIDADE OF ADNEM;

74) COMMUNIDADE OF BALLI;

75) COMMUNIDADE OF CHAIFI;

76) COMMUNIDADE OF XIC-XE;VPMA;

77) COMMUNIDADE OF COTOMBI;

78) COMMUNIDADE OF CURCHOREM;

79) COMMUNIDADE OF CUSMANE;

80) COMMUNIDADE OF CACORA;

81) COMMUNIDADE OF CAUREM;

82) COMMUNIDADE OF FATORPA;

83) COMMUNIDADE OF MOLCORNEM;

84) COMMUNIDADE OF NAQUERI;

85) COMMUNIDADE OF PROV DE BALI;

86) COMMUNIDADE OF QUEPEM;

87) COMMUNIDADE OF QUITOL;

88) COMMUNIDADE OF QUEDEM;

89) COMMUNIDADE OF ODAR;

90) COMMUNIDADE OF XELVONA;

91) COMMUNIDADE OF XELDEM;

92) COMMUNIDADE OF SIRVOI;

93) COMMUNIDADE OF PIRLA;

ALL THROUGH THE ADMINISTRATOR OF
COMMUNIDADES,     SOUTH    ZONE,
COMMUNIDADE BUILDING, MARGAO

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 GOA.


     Mr. P. Sawant, Advocate for the Petitioner.
     Mr. Manish Salkar, Government Advocate for the
     Respondent no. 1-State.


                        CORAM:          ALOK ARADHE, CJ. &
                                        M. S. SONAK, J.
                           DATE:          12th March, 2025


ORAL JUDGMENT (Per Chief Justice)

1. Rule, made returnable forthwith. With consent of the parties, heard finally.

2. In this Writ Petition, the petitioners, who are employees of the office of Administrator of Communidades, South Zone Margao, seek a direction to the respondents to make payment of salary from the month of May 2016 along with interest at the rate of 18 percent per annum.

3. Learned Counsel appearing for the respondents, on instructions, states that the amount due to the petitioners has already been paid and therefore the grievance of the petitioners does not survive for consideration. The statement made by Mr. Salkar, learned Government Advocate is taken on record.

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4. Learned Counsel for the petitioners submitted that the petitioners are employees of the State Government and in future also they should be paid the salary in time.

5. In view of aforesaid statement, it is evident that the grievance of the petitioners does not survive for consideration. However, it is expected that the State Government shall make timely payment of salary to the petitioners.

6. Accordingly, the petition stands disposed of.

       M. S. SONAK, J.                                CHIEF JUSTICE




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