L. IBOCHOW SINGHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the 3 (three) writ petitions are being disposed of by this common order as the issue involved are similar.

(2.) Heard Mr. B Purkayashtha for the petitioners and Mr. S P Sarma, learned Standing Counsel, APDCL for respondent Nos. 2 to 8.

(3.) Brief facts of the case is that all the petitioners were appointed as Meter Reader under the erstwhile Assam State Electricity Board, now known as the Assam Power Distribution Company Ltd. (APDCL). The petitioner in WP(C) No. 7109/2021 was appo-inted on 16/12/1980. He was promoted as Senior Meter Reader on 2/3/2016 and subsequently retired from service on 30/9/2019.