RUKIYA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. J.I. Borbhuyan, learned counsel for the petitioners in WP (C) No. 5277 of 2010 as well as as Mr. I.H. Saikia, learned counsel for the petitioners in WP (C) No. 3598 of 2010. I have also heard Mr. Sinha, learned SC, BTC.

(2.) BOTH the writ petitions being on the same set of facts raising the same grievance, they have been heard together and are being disposed of by this common order.

(3.) THUS in a nutshell, the stand of the BTC authority is that the appointments are nonest and consequently there is no obligation on the part of the BTC authority to pay salary to the petitioners.