SOLAIMAN SARKAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This batch of writ petitions being identical and similar are being disposed of by this common judgment and order.

(2.) The writ petitioner's prayer in these petitions is for directions to be issued to the respondents to finalize the process for their regularization which had been recommended vide letter dtd. 29/11/2018 issued by the respondent No. 4 and for recall of an impugned advertisement dtd. 17/5/2017 and impugned notice dtd. 22/7/2020.

(3.) The petitioners were appointed as Para Medical Staff/Surveillance Worker, Grade-IV under the respondent No. 4, the District and Medical Health Officer, I/c NVBDCP (Vector Borne Disease Office), West Garo Hills, Tura on the following dates: