LAWS(GAU)-2017-12-16

MAMONI RAJKUMARI Vs. STATE OF ASSAM

Decided On December 22, 2017
Mamoni Rajkumari Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. A.K. Bhattacharyya, learned senior counsel assisted by Mr. D.K. Bhattacharyya, appearing for the petitioners in WP(C) No.4868/2017, Mr. A.C. Borbora, learned senior counsel, assisted by Mr. M. Smith, appearing for the petitioners in WP(C) No.4476/2017, WP(C) No.4477/2017, WP(C) No.4478/2017 and WP(C) No.4479/2017, Mr. C. Choudhury, learned Advocate General, Assam, assisted by Mr. T.C. Chutia, learned State counsel as well as Mr. U.K. Nair, learned senior standing counsel, Gauhati High Court, assisted by Mr. H.K. Das.

(2.) In WP(C) No.4476/2017, WP(C) No.4477/2017, WP(C) No.4478/2017 and WP(C) No.4479/2017, filed under Article 226 of the Constitution of India, challenge is made to the Notification dated 20.06.2017 denying extension to the petitioners as Member, Foreigners Tribunal (FT), and to an advertisement dated 21.06.2017 issued by the Registrar (Judicial), Gauhati High Court, inviting applications for preparing a panel of 35 numbers of candidates (28 Nos. vacant posts + 7 Nos. anticipated vacancies) for appointment as Members of the FTs on contractual basis. Prayer is also made to allow the petitioners to continue to serve as Member, FT.

(3.) In WP(C) No.4868/2017, in addition to the challenges made in the aforesaid four writ petitions, prayer is made to direct the respondents to re-instate the petitioners by extending their tenure beyond 24.05.2017 as well as expunction of certain remarks, which the petitioners contend to be stigmatic, contained in the Notification dated 20.06.2017.