PRAMILA KUMARI PRAJAPATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned Senior Counsel assisted by Mr. H.K. Nath, learned counsel appearing for the petitioner in all the three writ petitions. Also heard Mr. K.Gogoi, learned counsel for the State respondents while Mr. U.B. Sharma, learned counsel appears for respondent Nos.17 to 32 in WP(C)/8795/2019. Ms. P.Sharma, learned counsel appears on behalf of Mr. T.J. Mahanta, learned Senior Counsel for the Assam Public Service Commission (APSC).

(2.) The three writ petitions are being taken up together in view of the fact that the issue to be decided is the same in all the three writ petitions. The petitioners in WP(C) 9795/2019 and WP(C) 157/2025 are the same, i.e, they are working as Guest/Part Time Lecturers (Technical) in various Polytechnics, while the petitioners in WP(C) 159/2015 are working as Guest/Part Time Lecturers (Non-Technical).

(3.) The case of all the writ petitioners is that as they have been working for a period of 7/8 years in various Polytechnics as Guest/Part Time Lecturers against sanctioned posts and were selected after the posts were advertised. Thus, their services should be regularized. The prayers of the petitioners is that the impugned advertisement dt. 30/12/2024, for filling up 138 regular vacant posts of Lecturers (Technical) and 96 regular vacant posts of Lecturers (NonTechnical), should be set aside, in view of the fact that the services of the petitioners, who have been working as Guest/Part-Time Lecturers for 7/8 years in various Polytechnics, should be regularized.