SHAYED MASUD MAZUMDER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned senior counsel assisted by Mr. R. M. Deka, learned counsel appearing for the writ petitioner(s) in WP(C) Nos.4707/2023, 4709/2023, 4720/2023, 4758/2023 and 4759/2023. I have also heard Mr. K. Mira, learned counsel for the writ petitioner(s) in WP(C) Nos.1093/2024 and 1091/2024. Mr. S. Dutta, learned Standing Counsel, Panchayat and Rural Development Department, Assam as well as Ms. A. Talukdar, learned Government Advocate, Assam have appeared for the official respondents.

(2.) Common questions of law and facts are involved in all these writ petitions. As such, with the consent of learned counsel for both the sides, all the writ petitions are being taken up for disposal, at the stage of admission hearing, by this common judgment and order.

(3.) The writ petitioners in all these writ petitions were initially appointed on contractual basis on different dates as Accredited Engineer/ Accountant-cum- Computer Assistant/ Gram Sahayak/ Computer Assistant/ Accounts Assistant etc. under the respondent authorities. Their periods of appointment were limited by the time mentioned in the respective contract agreements. However, as per the writ petitioners, even after the expiry of the contractual period, they were allowed to continue until the termination of their services by the respective orders of termination. The basic grievance of the writ petitioners, in all the 7 writ petitions are to the effect that their contractual services have been terminated by the respondent authorities by issuing stigmatic orders of termination without holding any proper enquiry for the purpose of establishing the charges of misconduct brought against the writ petitioners or giving them any opportunity to defend their interests in the matter. According to the writ petitioners, the impugned orders of termination have been issued in utter violation of the principles of natural justice and administrative fair play. For the purpose of disposal of these writ petitions, the facts involved in WP(C) No.1093/2024 are briefly referred to herein below.