C JERUSALEM SUNDAY S/O C TLAKHU Vs. MARA AUTONOMOUS DISTRICT COUNCIL REPRESENTED BY EXECUTIVE SECRETARY

JUDGEMENT

(1.) Heard Mrs. Dinari T. Azyu, the learned counsel for the petitioners.

(2.) Having regard to the nature of the controversy raised by the petitioners, the writ petition is taken up for disposal at the motion stage itself.

(3.) Brief facts of the case is that the petitioners were appointed as Computer Operator/LDC-cum-Computer Operator Grade-IV either on Muster Roll, Contract or on fixed pay basis by the Mara Autonomous District Council (MADC) between the years 2005 - 2009. After serving for a numbers of years, there services came to be regularized by the respondent authority through separate orders but all w.e.f. 16.03.2010.