HABIBUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner No. 1, namely, Habibur Rahman, was appointed, on temporary basis, as daily wage earner, at the rate of Rs. 30 per day, to work in the blood-bank, Guwahati Medical College Hospital ('GMCH') by order, dated 28.10.1995, issued by respondent No. 3, namely, Superintendent, GMCH. The petitioner No. 2, namely, Md. Alam Ali, came to be appointed as daily wage earner, at the rate of Rs. 30 per day, in the GMCH, on 16.5.1995, by respondent No. 3, namely, Superintendent, GMCH. Having been so appointed, the petitioners continued to perform their duties as wage earners.

(2.) On the ground that they had not been paid their salaries and also seeking regularization of their services, the present two petitioners and three others filed two writ petitions, namely, WP(C) Nos. 6493/2000 and 5970/2001. Both these writ petitions were disposed of, on 19.5.2004, by a learned Single Judge of this Court with the following directions:

(3.) By two representations, made on 13.7.2009 and 29.7.2009, by the petitioner Nos. 1 and 2 addressed to the respondent No. 1, namely, Commissioner and Secretary to the Government of Assam, Health Department, the petitioners sought for regularization of their service. Their services were, however, not regularized; whereas the respondents/ authorities concerned have made regular appointments in Grade-IV in the said hospital.