REGISTRAR GENERAL Vs. RATNA BHATTACHARJEE

JUDGEMENT

(1.) These writ petitions are directed against a common order passed by the Central Administrative Tribunal, Guwahati Bench on 19.8.2002 on Original Application Nos. 2/2002, 62/2002, 68/2002, 69/2002, 70/ 2002 and 151/2002.

(2.) Upon hearing the learned counsel for both sides all these writ petitions are disposed of by this order as common question of law and facts are involved.

(3.) The undisputed facts are that the respondents/petitioners before the Central Administrative Tribunal were all appointed in various posts for the purpose of Census Operation, which commenced in the year 1991. At the completion of Census Operation and on discontinuation of sanction of such temporary posts, the services of the respondents were terminated with effect from 31.12.1993.