GOVINDA SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the above six writ petitions have been heard analogously and disposed of by this commonjudgment. The learned counsel for both sides submitted that the matter/issue involved is identical.

(2.) Heard learned counsel for both sides.

(3.) The case of the writ petitioners in W.P.(C) No. 3677/2001; W.P.(C) No. 4324/2001; W.P.(C) No. 4299/2001; W.P.(C) No. 4303/2001 is that as many as 67 persons were appointed as Lower Division Assistant on ad-hoc basis in the Assam Secretariat (Civil) vide order No. S(E)70/ 2001/3 dated 30.3.2001 and separate orders of appointment were issued to the individuals. It is submitted that appointments were made in consideration of the applications submitted by the petitioners and appointments were cleared by the State Level Empowered Committee hereinafter referred as Committee. It is further submitted that the appointment of the petitioners were made by relaxation of the rules as per the decision of the cabinet. Thereafter, petitioners submitted their joining report of different date, but they were obstructed from doing so by the members of the Assam Secretariat Service Association. A representation was filed by the said Association, but suddenly on 19.5.2001, the respondent State issued the following letter, which reads as follows:-