CHANDANA SONOWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A K Hussain, learned Counsel appearing for the petitioners. Respondents are represented by Ms. D D Barman, the learned Addl. Sr. Government Advocate, Assam.

(2.) The petitioners were appointed in the Advisory Council for welfare of Scheduled Tribes (P) [ST(P)] and similar Advisory Council for Scheduled Castes (SC) and Other Backward Classes (OBC). Since their engagement is made coterminous with the Vice Chairman of the respective Advisory Council, the employees seek direction for their absorption in their respective posts.

(3.) For the case in hand, it is relevant to record that the Assam Government framed the following three Rules -