REGENT COMPUTRONICS PVT. LTD.

Narayan Prasad Rabha Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
NATIONAL FERTILIZER LTD VS. SOMVIR SINGH [REFERRED TO]
POST MASTER GENERAL KOLKATA VS. TUTU DAS [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
UNION OF INDIA VS. RAGHUWAR PAL SINGH [REFERRED TO]

JUDGEMENT

(1.) The Intra-court Appeals challenge the common judgment and order dtd. 29/9/2023, passed in WP(C)/1931/2020 and in the other connected writ petitions.

(2.) The appellants were appointed as Grade-IV employees in the year 2004-2005 against substantive vacancies under the Joint Director, Health Services, Dibrugarh and Goalpara. They continued to serve until their services were terminated in 2019. All these appellants were terminated from their services, and the termination was challenged before the learned single judge.

(3.) The learned single judge upheld the termination under the impugned judgment.

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NARAYAN PRASAD RABHA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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