SUREN PATOWARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) The issues involved in both the writ petitions are same and based on same set of facts. Thus, they were heard analogously and are being disposed of by this common Judgment and Order.

(2.) The writ petitioners are aggrieved by the judgment dated 18.07.88 passed by the Assam Administrative Tribunal, Guwahati in case No. (19 ATA (Misc.)/97) / (35 ATA/96) directing determination of seniority of the respondent No. 4 from a particular date which has affected the seniority of the petitioners in the cadre of LDA. The petitioners were not party to the proceeding before the Tribunal.

(3.) Out of the four writ petitioners in W.P.(C) No. 1575/99, the first three writ petitioners were appointed as Lower Division Assistant (hereinafter referred as LDA) in the office of the Director of Elementary Education, Assam on 17.06.82. The 4th writ petitioner was appointed as Typist on 09.07.92. The lone petitioner in W.P.(C) No. 1547/99 was appointed as LDA on 09.10.82. On the other hand, the respondent No. 4 was first appointed as Steno-Typist by an order dated 07.06.82 for a limited period of three months which was further extended for three months each by orders dated 15.09.82 and 20.12.82.