HARESH CHETIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs. R.Borbora, learned counsel for the petitioners and Mr. K.C.Mahanta, learned Addl. Sr. govt. Advocate, Assam and Mr The case of the petitioners before us (18 Nos.) is that they were serving as Work-Charge Section Asstts. under the Executive

(2.) The respondent State has filed an affidavit in opposition denying the allegation made in the writ petition stating, inter ali

(3.) The private respondents have also filed an affidavit in opposition supporting the case of the respondent State stating, inter Although in the writ petition the main grievance of the petitioners was regarding non-regularisation of their services inspit