TIKENDRA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. BP Borah, learned counsel for the petitioners. Also heard Mr. D Saikia, learned Senior counsel assisted by Mr. P Nayak, learned counsel for respondent Nos.1 to 4 and Mr. M Nath, learned counsel for respondent Nos.5 to 8.

(2.) The present petition has been filed seeking for a direction for regularisation of service of the petitioners to the posts of Tax Collector-cum-Road Mohorar and also for setting aside the impugned Advertisement dated 21.12.2017 issued by the respondent No.1 for filling up 450 posts of Tax Collector-cum-Road Mohorar. The petitioners contend that before regularisation of service of the petitioners, the authority may not be allowed to proceed with the recruitment process to the said advertised posts.

(3.) It is the case of the petitioners that they have been serving as Tax Collectors under Jamuguri Kujida Gaon Panchayat under Dolong Ghat Anchalik Panchayat and also Narayanpur Anchalik Panchayat under Lakhimpur Zila Parishad, respectively since 1992 and accordingly, the petitioners are continuing to serve in the same capacity till now.