STATE OF ASSAM AND OTHERS Vs. 5305 HAV AJIT RAN JAN NATH

JUDGEMENT

(1.) Writ Appeal No.380 of 1994 arises out of judgment and order dated 8.9.93 passed by a learned Single Judge of this Court in Civil Rule Nos. 2439 of 1990 and 2440 of 1990. thereby allowing the writ petitions with the following directions:

(2.) Writ Appeal No. 111 of 1996 is directed against the judgment and order dated 14.0.93 passed by a learned Single Judge of this Court in Civil Rule No.277 of 1991. by which the respondent appellants have been directed to consider the case of the petitioners regarding their confirmation in the light of the judgment and order passed in Civil Rule No.51 of 1988 and Civil Rule No.397 of 1990 within a period of two months from the date of passing of the order.

(3.) So far as the Writ Appeal Nos. 380 of 1994, 391 of 1994 and 494 of 1994 are concerned, the direction issued by the learned Single Judge, as quoted above, are common. It is only in Writ Appeal No. 111 of 1996 that the direction made by the learned Single Judge is for consideration of the writ petitioner respondents case for confirmation in their services.