ARUNIMA GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) In all the thirteen writ petitions before this Court, the petitioners herein who were appointed as the Grade-IV employees by the Joint Director of Health Services/Directors of Health Services, Assam were removed by the respective removal orders which have been put to challenge before this Court.

(2.) Taking into account the reasons assigned by the State respondents in their stand being parimeteria, the thirteen writ petitions are taken up for disposal by the instant common judgment and order. Before adjudicating as regards the legality and validity of the order of removal of the petitioners in the instant batch of writ petitions, this Court finds it relevant to take note of the respective facts in each of the writ petition on the basis of which the petitioners challenged their removal by the respondent authorities. For the sake of brevity and to avoid prolixity, this Court would not be repeating the overlapping facts.

(3.) In the instant writ petition, forty six writ petitioners have assailed their respective removal orders. The date of the impugned removal orders is 24/2/2020 and the contents of said removal orders are similar.