MUKUL KUMAR DEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners herein twenty four in numbers, working as casual employees of the Nagaland Pulp and Paper Co. Ltd., (in short NPPC), Paper Nagar Tuli in the district of Mokokchung, Nagaland, have approached this Court under prerogative and discretionary writ jurisdiction seeking a direction to the official respondents to pay regular scale of pay and to regularize the services of the petitioners with other benefits.

(2.) HEARD Mr. A Dasgupta, learned counsel appearing for the petitioners. Also heard Mr. TB Jamir, learned Central Govt. Counsel appearing for respondent No.1, Mr. LS Jamir, learned Additional Advocate General, Nagaland, appearing for respondent No.2, Mr. J Roy, learned counsel appearing for respondent No.3 and Mr. CT Jamir, learned counsel appearing for respondent Nos.4 to 6.

(3.) THE respondent Nos. 3 and 4 to 6 filed their respective affidavit-in- opposition disputing the pleadings of the writ petitioners and subsequently due to change of events have filed additional affidavits to which a rejoinder has been filed by the petitioners. As the averments made in the affidavit-in-opposition filed by both the official respondents are same, it would be appropriate to refer one of the affidavits filed by the official respondents to avoid the burden of the judgment. THE averments made by the official respondents in a nutshell is summarized hereinbelow-