ROFI UZ ZAMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. KN Choudhury, the learned senior counsel assisted by Ms. R R Kakati, the learned counsel appearing on behalf of the petitioners. Mr. DP Borah, the learned standing counsel appears on behalf of the Health Department, Government of Assam.

(2.) The present writ petition has been jointly filed by 36 writ petitioners seeking a direction upon the respondents to frame a scheme for regularization of the services of the petitioners as Dental Surgeons and further seeking directions not to fill up the post of Dental Surgeons as held by the petitioners.

(3.) From the materials on record, it is seen that pursuant to advertisements being issued vide Notifications dtd. 22/11/2011, 31/12/2013, 13/10/2014 and 26/6/2015, the petitioners herein were appointed as Dental Surgeons under Regulations 3(f) of the Assam Public Service Commission (Limitation and Function) Regulation, 1951 (for short, the Regulation of 1951). The said appointments were made for a period of 4(four) months and were continued from time to time by granting extension every four months.