TANBOR LANGBNANG Vs. NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

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

(2.) Factual backgrounds:-- The writ petitioners were engaged/appointed as casual labourers/Peon/Gatekeeper on daily wage/fixed salary basis by the respondent No. 3 i.e. Assistant Registrar(Administration), North Eastern Hill University (for short 'NEHU') and the date of their appointments/engagements are given below:--

(3.) The respondents filed their joint affidavit-in-opposition, wherein it is stated categorically that the petitioners had been appointed as Casual workers depending on the availability of works and not against any sanctioned posts or vacancies. Further, while appointing the petitioners even on casual basis, the procedure prescribed under the Constitutional Scheme of public appointment were not followed. The petitioners have not been serving continuously as there were some breaks in their services.