JATIN BORUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) FACTS and reliefs sought for being identical, W.P.(C) No.259/2011 and W.P.(C) No.2274/2011 were heard together and are being disposed off by this common order.

(2.) THE petitioners in both the writ petitions were selected for appointment as Laboratory Technician pursuant to the advertisement dated 24-06-2010 and were given appointment orders, posting them in different Tea Estates, the managers of which have been arrayed as respondents 6 to 12 in W.P.(C) No.259/2011 and respondent No.6 in W.P.(C) No.2274/2011.

(3.) THOUGH the petitioners reported before the Joint Director of Health Services, Sonitpur district, they were asked to go to their respective Tea Estates where they were appointed. But as stated above, when they went to their respective Tea Estates, they were not allowed to join by the Estate managers. Though the District Health Society wrote to the Estate managers to allow the petitioners to join, the same had no impact on the Estate managers. Representations submitted by the petitioners did not yield any result, compelling the petitioners to approach this Court.