BONTI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This order will dispose of WP(C) Nos.5689, 4867, 5691 and 5694/2017.

(2.) Heard Mr. B.C. Das, learned Senior counsel, assisted by Mr. M.J. Qadir, learned counsel for the petitioners in WP(C) Nos.5689, 5691 and 5694/2017 and Mr. H.K. Das, learned counsel for the petitioner in WP(C) No.4867/2017. Also heard Mr. D. Saikia, learned Senior counsel, assisted by Mr. P. Nayak, learned counsel for Assam State Aids Control Society for respondent Nos.2 to 5 and Mr. S.S. Roy, learned Central Government Counsel, for respondent No.1.

(3.) Though subject-matter of all the writ petitions are more or less identical relating to termination of contractual engagement of the petitioners as well as related show-cause notice, since different factual features have been highlighted by learned counsel for the parties, it is necessary to briefly set out the individual facts of each case.