SMTI SUBHRAJA DUTTA AND ANOTHER Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) The above writ petitions involve common questions of law and facts. Therefore, we propose to dispose of all the above eight writ petitions by a common judgment. There are altogether 17 petitioners in all in the above Civil Rules.

(2.) In Civil Rule Nos. 1152 of 1990, 1259 of 1990, 1304 of 1990, 1327 of 1990, 1425 of 1990 and 1927 of 1990, there are ten petitioners. These petitioners passed HSLC Examinations and thereafter some of them studied one or two years more. Some of them also obtained diploma in English and Assamese type-writing. Due to their poor economic conditions, they could not prosecute further studies and were forced to search for employment to maintain the members of their families. Some of them also registered their names in the local Employment Exchange.

(3.) In search of employment they found temporary employment. They worked temporarily on ad-hoc basis in various departments as Scribe, LD Assistants and LDA-cum-Mouza Assistants under the establishment of the second respondent. Their period of work ranges from seven months to about two years with breaks.