CHITRAMONI BURAGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P Hazarika in WP(C) No. 3259/2011 and WP(C) No. 3414/2011 and Mr. S K Talukdar in WP(C) No. 3415/2011 appearing on behalf of the petitioners in the respective cases. Also heard Mr. S P Das, learned Standing Counsel Skill, employment and Entrepreneurship Department (earlier Labour and Employment Department) as well as Mr. N Goswami, learned State counsel.

(2.) In these batch of three writ petitions, challenge have been made two show cause notices dated 15.06.2011 separately issued to the petitioners. By the said impugned notices, the petitioners have been asked to show cause as to why their services rendered in the various ITI under the Directorate of Employment and Craftsmen Training should not be terminated. The grounds of issuing show cause is that the respective appointment of the petitioners made in the year 2009 was not done as per the provisions of Assam Public Services (Direct Recruitment Rules of Clause III and IV post) Rules, 1997 but by following a wrong Rule, namely, the Assam Craftsmen Training Services Rule, 1993 which does not govern the services of Grade-IV employees.

(3.) The facts of the respective cases may be narrated in the following manner: