KHALID AHMED SIDDIQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) It is taken note of that five writ petitioners have joined together to institute this common writ petition stating that it is against a common cause of action. As a common cause of action is related to the legal right of the individual petitioners and not on a common or similar issue and the petitioners having been five individual legal rights, it cannot be a case of common cause of action.

(2.) Consequently, we delete the petitioner Nos. 2, 3, 4 and 5 from the array of petitioner in the cause title and take up the matter only on behalf of the petitioner No.1 who had sworn the affidavit.

(3.) Heard G. Uddin, learned counsel for the petitioner. Also heard Mr. P.N. Sarma, learned counsel appearing for the respondents No.1, 4 and 7 being the authorities under the Elementary Education Department, Mr. B. Gogoi, learned counsel for the respondents No.2 and 6 being the Finance Department and Mr. S.R. Baruah, learned counsel for the respondents No.3 and 5 being the Pension Department.