DEPALI CHAKMA Vs. CHAKMA AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. B. Lalramenga, the learned counsel for the petitioners as well as Mr. Lalchhanliana Khiangte, the learned counsel for the respondent Nos. 1, 2 and 3 and Mr. C. Zoramchhana, the learned Addl. Advocate General for the respondent No. 4.

(2.) As many as 44 writ petitioners have joined hands in filing the writ petition claiming that they have a common cause of action against the respondents.

(3.) Brief facts of the case as presented by the petitioners is that they were appointed to different posts by the respondent No. 1 such as Lower Division Clerk, Computer Operator, Staff Nurse, Laboratory Technician, Driver etc. either on Muster Roll or fixed pay basis between 06.03.2018 to 21.03.2018. They contend that they were appointed by the competent authority of the Chakma Autonomous District Council (CADC) as per law. However, vide the impugned Order dated 31.05.2018 (Annexure-20) their appointments were abruptly revoked by the respondent No. 1 for no reason and without any notice. Being highly aggrieved, they are before this Court.