SIMANTA RONGSON Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Khakhlary, learned counsel for the petitioners in both the cases. Mr. D.P. Borah, learned Standing Counsel, Health Department appears for the respondent nos. 1, 2 and 4. Ms. M.D. Borah, learned counsel appears for the respondent no.3 in both the writ petitions.

(2.) The subject matter and issue in both the writ petitions being the same, both the writ petitions are being disposed of by this common judgment and order.

(3.) The writ petitions have been filed by the petitioners as they have been released from their continuous engagement w.e.f. 01.11.2021 vide "Notice Period" dtd. 24.09.2021. The case of the petitioners is that they have been engaged as Cleaner, Office Assistant and Computer Assistant since the year 2015 in the District Hospital, Sonapur, Kamrup(M). However, pursuant to a resolution passed by the Governing Body of the District Hospital, Sonapur, Kamrup(M) on 08.09.2021, it has been decided to release the petitioners from their service w.e.f. 01.11.2021 and accordingly the "impugned period" dtd. 24.09.2021 was issued by the respondent no.5.