(1.) Heard Mr. B.N. Sarma, learned counsel for the petitioner and also Mr. B. Goswami, learned Govt. Advocate for the respondents.
(2.) The case of the ten (10) petitioners in this wri13 petition is that they have been working at Panchayat Raj Training Centre (in short PRTC) at two different Centre namely at Joysagar and Kahikuchi for several years. But their services has not been regularised for which they are going to be deprived of their all pensionary benefits after their retirement on superannuation. It is stated that since their institutional Head of Joysagar and Kahikuchi Centre is being the Principal appointed by the State Government, it is he who selects the staff of the Training Centre following the normal procedure examining the eligibility by age, educatiional qualification and others. All the petitioners of such Centre have been appointed by the Principal himself or on his authority by the non-official agency for work connected with imparting training to members/ office bearers of the Panchayats. These institutions for the benefit of which the staff including petitioner work, belong to the Govt. It is further submitted that the petitioners have been receiving similar pay and allowances and other benefits as Government employees for which the Government rules and regulations have been applied in regulating their services, pay and leave etc.
(3.) [Mr. Sarma, learned counsel for the petitioners has submitted that Joint Director of the Panchayat and C.D., Assam, Rehabari by his communication dated 28.5.131 addressed to the Principal of Panchayat Raj Training Centre, Joysagar informed that Ihe Government is contemplating to regularise the services of the npn-Govt. employee working in the Panchayat Raj Training Centre for which requests has been made to the authority concerned to furnish the particulars of non- Govt. employees working in the Panchayat Raj Training Centre. Further by another communication dated 4.1.84 the Directcor of Panchayat and C.D., Assam, Rehabari,Guwahati wrote to the Under Secretary to the Govt. of Assam, Panchayat and C.D. Department, B. Branch, Dispur, Guwahati, furnishing the particulars regarding the employees of PRTC requesting the authority to consider for regularisatian of services of non-gazetted employees i.e. petitioners in the PRTC. The copy of the said communication is extracted herein below: