MAHAMMED ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr R.C. Saikia, learned counsel for the petitioners and Mr T. Chutia, learned Govt.. Advocate, Assam.

(2.) These five writ petitioners were engaged as muster roll labourer sometime in 1978-79., except the petitioner No. 5, Sri Pradip Kumar Das, who joined on 31.1.90. While serving as muster roll labourers, the question of regularisation of their services was considered and in this regard the Under Secretary to the: Govt. of Assam, PWD, addressed a letter to the Accountant General on 31 st March/84 to the following effect:

(3.) The writ petitioners are from Mangaldoi. Number of posts of labourers shown against Mangaldoi Division is 246. Office Order No. 207 of 1993-94 was issued on 27.12.93 confirming the services of 109 persons. The order reads: