SHYAM KAKATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THOUGH this case was tied up as part of the bunch of cases, the lead case being WP(C) No. 5135 of 2015 (Sadau Assam Panchayat Casual Karmachari Santha Vs. State of Assam), having regard to the fact that it is the lone case under the heading -"Casual Employees working in District Rural Development Agency and seeking regularization", it has been heard today and is being disposed of by this order.

(2.) HEARD Mr HRA Choudhury, learned Senior Counsel, assisted by Mr F U Borbh -uiyan, learned counsel for the petitioners and Ms A Verma, learned counsel appearing for the Panchayat and Rural Development Department as well as Finance Department, the respondents.

(3.) 16 (sixteen) petitioners having identical grievance have joined together and have filed the present writ petition as a common proceeding.