BIBHA NEOG Vs. STATE OF ASSAM

JUDGEMENT

(1.) At the very outset, it is considered appropriate to extract in verbatim the prayers made in all these writ petitions. In W.P.(C) No. 3826 of 2008, filed by the petitioner Smti. Bibha Neog, the prayers are as follows:

(2.) W.P. (C) No. 3402 of 2010 was filed by Smti. Bibha Neog with the following prayers:

(3.) W.P.(C). No. 4157 of 2008, was filed by the petitioner Smti. Dalimi Hazarika with the following prayers: