KUSHA KANTA DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE factual settings though present peripheral variations, having regard to the commonness of the grievance conveyed thereby the respondents being also the same, the petitions were analogously heard and this adjudication would answer the issues raised.

(2.) I have heard Mr. D. Mazumdar, learned Counsel for the petitioners in WP (C) 2651/2008, WP (C) 2735/2008 and WP (C)3076/2008, Mr. S. Barthakur, learned Counsel for the petitioners in wp (C) 2811/2008, Mr. K. K. Mahanta, learned Counsel for the petitioners in WP (C) 3044/2008 and Mr. P. Talukdar, learned Counsel for the petitioners in WP (C) 3437/2008. Mr. U. K. Goswami, appeared for the State respondents.

(3.) TO appropriately comprehend the competing arguments, an abridged version of the pleaded cases of the petitioners petition wise is imperative. The State respondents have abstained from presenting their pleadings. WP (C) 2651/2008