MEHILLA K.SANGMA Vs. MEGHALAYA TRANSPORT

JUDGEMENT

(1.) Heard Mr. N.Syngkon, learned counsel for the petitioners. Also heard Mr. K.Khan, learned counsel for the respondent No. 1 and Ms. P.Bhattacharjee, learned counsel for the respondents No. 2 & 3.

(2.) All the eleven writ petitions i.e WP(C). No. 220 of 2018, WP(C). No. 181 of 2018, WP(C). No. 182 of 2018, WP(C). No. 183 of 2018, WP(C). No. 206 of 2018,WP(C). No. 219 of 2018,WP(C). No. 239 of 2018,WP(C). No. 240 of 2018,WP(C). No. 241 of 2018,WP(C). No. 242 of 2018 and WP(C). No. 243 of 2018 are taken up together since the issues involved are similarly situated and will be disposed of by this common judgment and order.

(3.) The brief facts of the petitioner's case in WP(C). No. 220 of 2018 is that: