RANTU TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Kataki, counsel for the petitioners in WP(C) No.5532/2012, WP(C) No. 1070/2012, WP(C) No.150/2013, WP(C) No.2939/2013, WP(C) No.577/2012, WP(C) No.6315/2012, WP(C) No.6555/2011 and WP(C) No. 6559/2011. Also heard Dr. B Ahmed, Standing counsel, Irrigation Department for the respondents.

(2.) The cases are being disposed off by this common judgment and order as the subject matter in issue is the same.

(3.) The petitioners, by way of the above writ petitions, have prayed for payment of arrear salaries, which has not been paid to the petitioners since 10.10.1999.