SOURAV KANTI SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the writ petitions pertaining to more or less the same set of facts and raising the same issue have been heard together and are being disposed of by this common judgment and order.

(2.) In this writ petition, the 7 petitioners were earlier engaged as Grade-IV employees in the establishment of the District Deputy Registrar of Coop Societies, Dhubri. Admittedly their such appointments were on adhoc basis and dehorse the recruitment rules. The 7 petitioners earlier had filed a writ petition being WP(C) No. 7217/2002 claiming regularization of their services. The writ petition was disposed of by order dated 15.11.2002 directing the respondents to consider their cases by placing the matter before the State Level Empowered Committee.

(3.) After the aforesaid exercise that was carried out by the departmental authority the petitioners were appointed by orders dated 24.4.2007. Being aggrieved by such appointments, one Sri Tainur Rahman Khan had filed a writ petition being WP(C) No. 4339/2007, which was disposed of by order dated 8.2.2010 setting aside the said appointments of the 7 petitioners. It was found that the petitioners were appointed dehorse the recruitment rules. Being aggrieved by the said judgment and order, the petitioners filed a writ appeal being W.A. No. 89/2010, which was disposed of by order dated 26.8.2010 upholding the order passed by the learned Single Judge. In the order of the Division Bench it was noticed that pursuant to cancellation of the appointments of the petitioners, a selection was conducted for filling up 7 back-log vacancies.