(1.) Heard Mr. K. P. Pathak, learned senior counsel, assisted by Mr. M. Sarma, learned counsel, appearing on behalf of the appellants. Also heard Mr. K. Gogoi, learned standing counsel, Higher Education Department; and Mr. T. J. Mahanta, learned senior counsel, assisted by Ms. P. Sarma, learned counsel; appearing on behalf of their respective respondents.
(2.) The appellants, herein, by way of instituting the present intra-Court appeal, have presented a challenge to a judgment and order, dtd. 7/2/2025, passed by the learned Single Judge in WP(c)8073/2019, rejecting the claim of the appellants for having the contractual appointment effected in their cases, regularized against the sanctioned posts so available.
(3.) The brief facts requisite for adjudication of the issues arising in the present intra-Court appeal, is noticed, as under: