NOGEN CHANDRA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The writ petitioners, 56 in numbers, who were working as Work Charged employees of the Assam Police Housing Corporation, have filed this petition for setting aside the impugned notices dated 2.2.2001 issued to them by the Chairman-cum-Managing Director of the Corporation. By this notice, the services of the writ petitioners have been terminated with effect from 1st of April, 2001. The impugned notice dated 2.2.2001 reads as follows:

(2.) I have heard Mr. BK Sharma, learned senior counsel for the petitioners and Mr. P. Roy, learned State counsel.

(3.) Mr. BK Sharma, learned senior counsel submitted that the writ petitioners have been working as Section Assistants, except petitioner No. 25 and 55 who were working as Chowkidars. They were appointed by the Corporation in various offices through out the State. The recruitment were made through Employment Exchanges after regular selection.