RUP RAM NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A. S. Choudhury, learned counsel for the petitioners and Mr. K. C. Mahanta, learned Govt. Advocate, Assam.

(2.) THE case has a somewhat long history and an attempt is being made to recite the core facts.

(3.) THE Respondent Nos. 4 to 8 inspite of due service of notice have not appeared before this Court. Mr. A. S. Choudhury, learned counsel for the petitioner submits that as this Court by interim order dated 17.9.2001 had directed that the ad hoc appointments of the private Respondent Nos. 4 to 8 were not to be extended beyond one year period for which ad hoc appointments were made, the authority had not extended the aforesaid ad hoc appointments of the private respondent Nos. 4 to 8. The aforesaid position is not being disputed by Mr. K. C. Mahanta, learned Govt. Advocate who however in all fairness submits lack of instructions from the authority.