DALIMI TAYE PATIR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioners, numbering 3 (three), are aggrieved by the order of termination of their services. The order was passed on 17. 12. 1999, but they are continuing in their services on the strength of the interim order passed by this Court on 22. 12. 1999.

(2.) THERE is no dispute that the petitioners were appointed as Grade-IV employees dehors the recruitment rules. The orders of their appointment reflect the same.

(3.) BY order dated 29. 12. 1998, the petitioners No. 1 and 2 were appointed as Seasonal Field Khalasi with effect from 2. 1. 1999. Thereafter, the petitioner No. 1 was appointed as Film Developer by order dated 7. 5. 1999. Similarly, the petitioner No. 3 was also appointed as Grade-IV employee with effect from 19. 7. 1999 against a transfer vacancy. The service of the petitioner No. 1 as Film Developer was dispensed with and thereafter, she was re-appointed as Zinc Corrector. By yet another order dated 6. 11. 1999, the petitioner No. 2 was temporarily appointed as Helper.