BHABANI SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellants are aggrieved by the order dated 17. 12. 2007 dismissing the writ petition being W. P. (C) No. 5155/2005, which they had filed seeking regularization of their casual services and for setting aside and quashing the order dated 23. 6. 2005 by which their services as such, were terminated with immediate effect. Be it stated here that the appellants continued in their services beyond 30. 9. 1998 on the strength of the interim orders passed by this Court.

(2.) THE appellants were engaged on casual basis for limited durations. While the appellant Nos. 1 and 2 were engaged in the year 1996, the appellant No. 3 was appointed in the 1994. As per the appointment letters annexed to the writ petition, they were appointed on a fixed pay of Rs. 900/- for limited duration, which according to the appellants, continued up-to 30. 9. 1998. However, according to the respondents, such casual services of the appellants were not continuous and in any case, there was no extension of their services beyond 30. 9. 1998.

(3.) FROM the materials on record, it appears that the services of the appellants were dispensed with and/or not extended beyond 30. 9. 1998, as per the Office Memorandum No. FC. (iii) 24/4/106 dated 20. 5. 1998 issued by the Finance Department, Government of Assam. As per the own case of the appellants, there was no order of extension extending their services beyond 30. 9. 1998. In paragraph 7 of the writ petition, the appellants stated so.