TANBOR LANGBNANG Vs. NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

(1.) APPEARING for the petitioners and Mr. S. Sen, learned standing counsel for NEHU.

(2.) IN this writ petition, writ petitioners 34 in numbers are praying for a direction to the respondents to grant the status of regular employees to the petitioners along with other consequential benefits by framing a time bound scheme. For deciding the matter in issue in the present writ petition, it is not required to mention the facts in details relating With the filing of the present writ petition, it would suffice to note only the facts admitted by the parties.

(3.) IN compliance with the Para-53 in Secretary, State of Karnataka v. Umadevi (3) (supra), the respondents should have taken steps to regularize the casual employment of the writ petitioners as a one-time measure. It is the further case of the petitioners that in State of Karnataka v. M. L. Kesari & Others, AIR 2010 SC 2587 : LNIND 2010 SC 696: 2010- IV-LLJ-583 the Apex Court had made an observation that :-