ANJANA DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned Senior Counsel, assisted by Mr. A.U. Ahmed, learned counsel for the petitioners. Also heard Mr. K. Gogoi, learned standing counsel, Higher Education, appearing for the respondent No.2, Mr. R.M. Das, learned standing counsel for the respondent No.3, Mr. R.R. Kaushik, learned standing counsel for the N.C. Hills and Mr. P.P. Dutta, learned standing counsel for the respondent No.5.

(2.) In this petition, under Article 226 of the Constitution of India, three petitioners, namely, Ms. O. Anjana Devi, Ms. Priyanka Hojai and Ms. Anima Das, have prayed for issuing direction to the respondent authorities to regularize their services as Lecturers/Assistant Professors in the department of Physics, History and Zoology, respectively, in Haflong Government College, by relaxation of Rules as has been done in the case of similarly situated Lecturers of Government Colleges including Haflong Government College, vide orders dtd. 2/6/2006, 27/2/2016 and 12/6/2017 (Annexures-14, 28 and 29), issued by the Higher Education Department.

(3.) The background facts leading to filing of the present writ petition is briefly stated as under:-