KUSHAL SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) ALL the writ petitions pertaining to appointment and regularization of Junior Inspectors/auditors of the Cooperative Societies have been heard together and are being disposed of by this common judgment and order. As will be noticed hereinafter, the matter makes shocking revealations of flouting the rules of recruitment Government guidelines, orders passed by this Court and eventually even the cabinet decision.

(2.) I have heard Mr. B. D. Konwar, learned counsel for the petitioners as well as Mr. N. Dutta, learned Sr. counsel assisted by Mr. J. Roy, learned counsel for the private respondents. I have also heard Mr. B. J. Talukdar, learned State counsel representing the Officials of the Cooperative Societies and also Ms. R. Chokraborty, learned State counsel for the other official respondents.

(3.) WHILE in the first two writ petitions, namely W. P. (C) No. 1672/06 and W. P. (C) No. 2843/06, the challenge made is against regularization of service of the private respondents and for a direction to conduct a fresh selection for appointment, in the third writ petition, namely W. P. (C) No. 3217/06 filed by the private respondents, the prayer made is for their absorption on regular basis and to pay arrear salary w. e. f. 01. 04. 02. There is no dispute that all the private respondents numbering 74 were appointed as Junior Inspectors/ Auditors of the Cooperative Societies on ad hoc basis for a period of four months by order dated 23. 03. 01. Although initially the appointments were stated to be until further order, but by way of a corrigendum issued on 27. 03. 04. Such appoints were made for only four months. For a ready reference, the order dated 23. 03. 01 and the corrigendum dated 27. 03. 02 are quoted below: