MANDIRA SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) All Che Civil Rules raise almost same question of law and facts and as such they are taken up for hearing together.

(2.) I have heard Sri N.Dutta, learned Advocate for the petitioners assisted by Sri U. Bhuyan. learned Advocate and Mr. D. Goswami, learned Govt. Advocate for the respondents.

(3.) All these applications have been filed by the teachers of L.P. Schools for certain benefits which will be highlighted latter on. It will be necessary to give the facts of each case.