STATE OF ASSAM Vs. AJIT GOGOI

JUDGEMENT

(1.) Heard Mr. R Mazumdar, learned counsel for the review petitioners and Mr. UK Nair, learned senior counsel assisted by Ms. K Devi, learned counsel for the respondents in the review petitions, meaning thereby the writ petitioners of the respective writ petitions, against the judgments of which, the review petitions have been filed.

(2.) We are taking up all the review petitions in a common hearing and to be given its consideration by a common judgment and order from the point of view that the legal issue involved and urged upon in the review petitions are same.

(3.) All the writ petitions were filed raising a common grievance, amongst others, that the respective writ petitioners were appointed during the period 1993 to 1995 or in certain cases may be a little earlier or a little later against various posts of Grade-III and Grade-IV in the provincialised schools in the State of Assam. The petitioners claimed that the procedure adopted in making their appointments were in conformity to the due procedure of selection under the Rules whereas the review petitioners in the Education Department disputes to the extent that all such appointments may not have been by following the due procedure of selection. But, considering the nature of the issue involved in this batch of review petitions, we are not required to go into the issue as to whether the writ petitioners were appointed by following the due procedure of law or as contended by the review petitioners Education department that they were not.