PRADIP KUMAR SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. N. Sarma, learned senior counsel appearing for Dr. Pradip Kr.Sarma, the petitioner in WP(C) No.6430/03. Also heard Mr. T J Mahanta, learned counsel appearing for Smti Dipika Kalita, who has filed the two cases WP(C) No.3599/05 and WP (C) No.1161/09. Mr. I Choudhury, learned counsel appears for Sri Satyendra Nath Kalita who has filed WP(C) No.964/09. The later two writ petitioners are arrayed as respondent Nos.5 and 6 respectively, in WP(C) No. 6430/03 where their regularization resolution dated 10.8.2003 is under challenge. The Bajali College Authorities are represented by Mr. C Choudhury, learned counsel. Mr. M. R. Phatak, learned standing counsel for the Education Department makes submissions on behalf of the Official Respondents.

(2.) These matters pertain to regularization of services of Lecturers serving in non-sanctioned posts in the Zoology Department of Bajali College. In WP(C) No.6430/03, Dr. Pradip Kr. Sarma challenges the Governing Body's resolution dated 10.8.2003, whereby Smti. Dipika Deka Kalita and Mr. Satyendra Nath Kalita, the private respondent Nos.5 and 6 have been regularized in vacancies of Dr. R. N. Das and Dr. A. Rahman, who did not return back to the college at the end of their lien periods. The writ petitioner contends that although he was eligible for similar consideration, his case was not at all considered.

(3.) Since the facts in all the cases under consideration are interlinked and pertain to regularization of services of lectures in 3 regular vacancies in the Zoology Depertmant of Bajali College and common arguments have been advanced by all the learned counsels, the cases are disposed of by this common order.