JADUMONI NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.P. Sharma, learned senior counsel assisted by Mr. M. Saikia, learned counsel for the petitioners. Also heard Mr. B. Gogoi, learned counsel for the respondents.

(2.) The 29 writ petitioners, who are working in different capacities in North Lakhimpur Civil Hospital and in Dhemaji Civil Hospital, have prayed for regularization of their services.

(3.) The petitioners' case in brief is that they are ward boys/ward girls casual helper/helper/Grade-IV employees (contractual) in North Lakhimpur Civil Hospital and in Dhemaji Civil Hospital. The grievances of the petitioners are that despite working for more than 10 to 20 years, their services were not regularized. Accordingly, they had prayed to this Court for regularization of their services, within a specified time frame.