JAINUL HAQUE BARLASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Chakraborty, the learned counsel appearing on behalf of the Petitioners and Mr. T. C. Chutia, the learned Additional Senior Government Advocate appearing on behalf of the Respondent Nos. 1, 3 and 4. I have also heard Mr. R. Borpujari, the learned Standing counsel appearing on behalf of the Respondent No.2.

(2.) The present writ petition has been filed by the Petitioners seeking a direction upon the Respondent Authorities to regularize/provincialize the services of the Petitioners as a one-time measure with retrospective effect by normalizing the posts with all consequential benefits.

(3.) Before detailing out the facts, this Court finds it very pertinent to take note of that the writ petition was filed in the year 2015, and at the time when the present writ petition was taken up for final disposal, some of the writ petitioners have already retired.