BIDYA CHAKRAVORTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned Senior Counsel assisted by Mr. K. Mohammed, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned counsel for the State respondents.

(2.) The 24 petitioners' case is that they have been appointed as Guests/Parttime Lecturers in the Polytechnics and Engineering Colleges of Assam and due to their long engagement, the respondent authorities should be directed to formulate a scheme for regularisation of their services, by absorbing them in the sanctioned posts of Lecturers in the resp-ective Polytechnics and Engineering Colleges.

(3.) The petitioners' counsel submits that though the present case is covered by the judgments dismissing the batch of writ petitions, the lead case being 2025(2) GLT 263: WP(C) 159/2025 ( Pramila Kumari Praja-pati and Ors. Vs. State of Assam and Ors.) and in WP(C) 8073/2019 (Rahul Amin Reza and Ors. Vs. State of Assam and Ors.), which have been upheld by the Division Bench in WA No.49/2025 and WA 47/2025 respectively, the case of some of the petitioners, for example petitioner nos.12, 14, 15 and 20 are slightly different from the case of the other writ petitioners.