STATE TRANSPORT WORKERS ASSOCIATION Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. M. Das, learned counsel for the petitioners in WP(C) 4068/2023, WP(C) 4069/2023, WP(C) 4070/2023, WP(C) 4071/2023, WP(C) 4072/2023, WP(C) 4073/2023, WP(C) 4074/2023; Mr. B. D. Konwar, learned Senior Counsel assisted by Mr. J. Singh, learned counsel for the petitioners in WP(C) 3422/2023; G. Goswami, learned counsel for the petitioners in WP(C) 3314/2023; Mr. S. Borthakur, learned counsel for the petitioners in WP(C) 3790/2023, WP(C) 4259/2023 & WP(C) 5149/2023; Mrs. A. Bujarbaruah, learned counsel for the petitioners in WP(C) 4343/2023 and Mr. M. Rahman, learned counsel for the petitioner in WP(C) 5379/2023. Also heard Mr. P. Nayak, learned Addl. Advocate General and Standing Counsel, ASTC and Ms M.D. Borah, learned Standing Counsel, Transport Department, for respondents.

(2.) By filing this writ petition, the petitioners have put to challenge the orders dtd. 30/5/2023 issued by the Chief Personnel Officer, Assam State Transport Corporation (herein after referred to as ASTC in short), Guwahati, whereby, the petitioners have been released from their contractual services w.e.f. 31/5/2023.

(3.) Keeping in view the common and identical grievance raised in these writ petitions, same were heard analogously and are disposed of by this common judgment and order.