SUDIP SHARMA Vs. GORKHALAND TERRITORIAL ADMINISTRATION

JUDGEMENT

(1.) Since both the writ petitions have same and identical issues of fact and law, they are taken up for hearing and disposed of by a common judgment as hereunder.

(2.) The petitioners in both the writ petitions are members of Group-C and Group-D staff on voluntary basis in different classes within administrative jurisdiction of the Gorkha Land Territorial Administration (hereafter described as GTA), Education Department. They were appointed in educational institutions under the control of GTA on different dates. Pursuant to the letter of engagement they are discharging their respective duties.

(3.) In W.P.A. 76 of 2021 one Sudip Sharma and others submitted a representation on 8th July, 2020 requesting the GTA Authority to regularize their engagement.