Ujjal Bhuyan, J. - (1.) THIS order will dispose of both Writ Appeal No. 357/2009 and Writ Appeal No. 358/2009. In both the writ appeals, the common judgment and order dated 24 -07 -2009 passed in W.P. (C) Nos. 677/2007 and 678/2007 has been impugned. The relevant facts of the case may be briefly noted.
(2.) THE appellants were appointed as Surveillance Worker in Morigaon and Nagaon districts in the year 2000. However, their appointments were cancelled shortly after their joining. Aggrieved, the appellants had instituted two writ proceedings before this Court, which were registered and numbered as W.P. (C) Nos. 1353/2001 and 318/2001. Both the aforesaid writ petitions were dismissed by orders dated 14 -03 -2002 against which Writ Appeal Nos. 158/2002 and 159/2002 were instituted. The aforesaid writ appeals were closed by this Court on 27 -08 -2003 by directing the respondents to consider the case of the appellants for appointment against present and future vacancies which were stated to be available. Following the Court order, the Director of Health Services passed order dated 25 -06 -2004 declaring that the case of the appellants for appointment as Surveillance Worker/Grade -IV would be considered whenever vacancies were notified as per existing procedure followed for such appointment.
(3.) THE Joint Director of Health Services (M), Assam by communication dated 17 -12 -2005 sought for candidates from the District Employment Exchanges for filling up of vacant Grade -III and Grade -IV posts, including the post of Surveillance Worker. The required qualification for the said posts were indicated in the communication itself, as per which, the qualification prescribed for the post of Surveillance Worker was HSLC/equivalent examination passed. The interview schedule for the different districts was also provided.;