SAILEN CHUTIA Vs. HEMANTA SARMA

JUDGEMENT

(1.) All the contempt petitions have arisen out of similar orders passed in the connected writ petitions. The basic facts leading to the orders passed in the writ petitions and filing of the contempt petitions are the same. The alleged contemners are also the same. Thus, all the contempt petitions were heard analogously and are being disposed of by this common judgment and order.

(2.) The few basic fact necessary to appreciate the alleged contempt of this Court by way of violation of the orders passed by this Court are as follows:

(3.) The petitioner numbering 10 involved in the contempt petitions were appointed as L.P. School teachers in various schools in the district of Dibrugarh, pursuant to their alleged selection in the year 1986. When their services were terminated, they approached this Court by filing the writ petitions and by judgment and order dated 04/01/92 passed by the Division Bench of this Court, the writ petitions were allowed granting liberty to the respondents to take action in accordance with law.