AYESHA KHATOON Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Deka, learned counsel assisted by Mr. M. Gogoi, learned counsel for the petitioners in WP(C) No. 2825/2018, WP(C) 2739/2018, WP(C) No. 2788/2018, WP(C) No. 2791/2018, WP(C) No. 2831/2018, WP(C) No. 2841/2018, WP(C) No. 2855/2018, WP(C) No. 2857/2018, WP(C) No. 3560/2018 and WP(C) No. 3581/2018; Mr. S. Saikia, learned counsel for the petitioner in WP(C) 7821/2018 and Mr. N. Barman, learned counsel for the petitioner in WP(C) 2897/2018. Also heard Ms. P. M. Bhuyan, learned counsel for the respondents; Mr. G. Baishya, learned Standing Counsel, AG in WP(C) 2897/2018.

(2.) All these petitions are taken up together and disposed by this common order considering the fact that the relief(s) claimed in these petitions are similar i.e. for release of retiral benefits.

(3.) All the petitioners were earlier serving in various posts under Assam State Housing Board and some of them have retired as far back in year 2013. Though the petitioners have received only in parts the retiral benefits, they have not been given the substantial portion of their retiral benefits, compelling the petitioners to approach this Court by filing these writ petitions.