DIGANTA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.N.B. Choudhury, learned counsel appearing for the writ petitioners in WP(C) 5850/2013 and WP(C) 5855/2013. Also heard Mr. S. Chakrabarty, learned counsel appearing for the writ petitioners in WP(C) 5998/2013. Mr. A. Kalita, learned Standing Counsel, Industries Department, Assam, has appeared for the official respondents in all these writ petitions.

(2.) Common questions of fact and law are involved in all the 3 (three) writ petitions. Therefore, these writ petitions are being taken up for disposal by this common judgement and order.

(3.) The writ petitioners in all these writ petitions were appointed as Extension Officers (E.Os) in the Department of Industries and Commerce, Government of Assam on various dates. Apprehending termination of their service in view of the report dtd. 18/5/2013 submitted by the Chief Secretary to the Government of Assam indicating certain anomalies in the recruitment process and the proposed move on the part of the departmental authorities to issue orders of termination of service to the petitioners, they have approached this Court by filing these writ petitions.