STATE OF ASSAM Vs. PADUM BORAH

JUDGEMENT

(1.) The State of Assam and five of its Officers are before this Court by way of this application filed under Chapter X of the Gauhati High Court Rules read with Articles 226 and 215 of the Constitution of India by which a review has been sought of the judgment and order dtd. 10/12/2018 passed by this Court in WP(C)/7031/2015.

(2.) Before going to the grounds of review, it would be convenient if the order dtd. 10/12/2018, of which review has been sought for, is taken into consideration. However, to appreciate the order, it would be necessary to put in brief the background of the Writ Petition being WP(C)/7031/2015, which was filed by four numbers of petitioners.

(3.) The writ petitioners had projected that they had participated in the selection process for various posts in the Irrigation Department at Tezpur. The posts were of Grade-IV and the selection process was initiated vide an advertisement dtd. 23/8/1998. The petitioners claimed to have come out successful in the selection process and were accordingly issued appointment orders dtd. 8/10/1999 pursuant to which they joined their respective duties. The grievances of the petitioners were that after joining their respective posts, they were neither allowed to work, nor paid their salaries.