BABUL DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) BATCH of writ petitions came to be disposed of by a common order, dated 14. 8. 2003. Aggrieved by the same, the present batch of appeals are preferred by the writ petitioners, who are successful only in part. During the pendency of the writ appeals, it was brought to the notice of this Court that some of the writ petitions, which are identical, are pending adjudication. Therefore, those writ petitions were also tagged with the present batch of appeals.

(2.) THE factual background of this litigation is as follows :-

(3.) THE second category of the writ petitioners are those, who claimed that they are always willing to undergo the basic training course, but the State Government is not making any arrangement for imparting the basic training and consequent thereupon, they are not being given the "regular scale of pay". Hence, they seek a mandamus directing the State to pay them in accordance with "regular scale of pay".