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Bombay High Court

Mr. Naresh Hede And 3 Ors vs State Of Goa Through The Chief Secretary ... on 14 January, 2026

                                         WP 8 of 2026

     Esha

             IN THE HIGH COURT OF BOMBAY AT GOA
                              WRIT PETITION NO.8 OF 2026

MR. NARESH HEDE AND 3 ORS                                                  ... PETITIONERS
  Versus
STATE OF GOA THROUGH THE CHIEF
SECRETARY AND 4 ORS                                                        ... RESPONDENTS


Mr. Chaitanya Padgaonkar, Advocate for the Petitioners.

Mr. Deep D. Shirodkar, Additional Government Advocate for Respondent
Nos. 1 and 2.

Mr. Somnath Karpe, Standing Counsel with Mr. Anand Shirodkar,
Advocate for Respondent No. 3.


                              CORAM:- SUMAN SHYAM &
                                      AMIT S. JAMSANDEKAR, JJ.

DATED :- 14th January, 2026 P.C:

1. Heard Mr. Chaitanya Padgaonkar, learned Counsel appearing for the Petitioners.

By filing this Writ Petition, the Petitioners are assailing the promotion given to Respondent No. 4 to the post of Engineering Officer in the Public Works Department inter alia contending that the post of Engineering Officer can be filled up only by a selection process, conducted in accordance with the Rules, but in the present case, the requirement of Rules have been given a go-by and merely by calling Applications from some selective candidates, Respondent No. Page 1 of 3 14th January, 2026 ::: Uploaded on - 15/01/2026 ::: Downloaded on - 15/01/2026 20:37:17 ::: WP 8 of 2026 4 has been promoted. On such grounds, a prayer has been made to set aside the promotion of Respondent No. 4 and to conduct a fresh process for filling up the said post.

2. Having heard the submissions of the learned Counsel appearing for the Petitioners, we are of the view that the matter calls for deeper consideration. Hence, issue notice to the Respondents, returnable on 04.02.2026.

3. Mr. Deep Shirodkar, learned Additional Government Advocate, waives notice on behalf of Respondent Nos. 1 and 2. He prays for some time to take instructions.

Since Mr. Shirodkar has entered appearance on behalf of Respondent Nos. 1 and 2, no notice is required to be issued to the said Respondents.

4. Mr. Somnath Karpe, learned Standing Counsel appearing on behalf of Respondent No. 3-Goa Public Service Commission (GPSC) submits that GPSC has been erroneously added as a party Respondent, in as much as no relief has been claimed against the GPSC in the Petition.

5. From the reading of the pleadings, we also find that no relief is claimed against Respondent No. 3-GPSC. Therefore, Respondent No. 3-GPSC shall stand deleted from the array of parties, which would, Page 2 of 3 14th January, 2026 ::: Uploaded on - 15/01/2026 ::: Downloaded on - 15/01/2026 20:37:17 ::: WP 8 of 2026 however, be without prejudice to the rights and contentions of the Petitioners. The cause title be amended accordingly.

6. Stand over to 04.02.2026.

AMIT S. JAMSANDEKAR, J. SUMAN SHYAM, J.

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