Gauhati High Court
Page No.# 1/18 vs The Union Of India And 9 Ors on 28 February, 2025
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/18
GAHC010012692020
2025:GAU-AS:2096
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/661/2020
KAMOLESH DAS AND 10 ORS.
S/O- PRONOBESH SHIL, R/O- GAURIPUR, W/NO. 2, P.O. AND P.S. GAURIPUR,
DIST.- DHUBRI, ASSAM.
2: SHAHAJAHAN RAHMAN
S/O- AFIZUR RAHMAN
R/O- VILL. CHAGALCHORA PT.- 3
P.O. CHAGALCHORA
P.S.- DHUBRI
DIST.- DHUBRI
ASSAM.
3: RABINDRA NATH SARKAR
S/O- LT. RAMANI KANTA SARKAR
R/O- GAURIPUR
W/NO.-2
P.O. AND P.S. GAURIPUR
DIST.- DHUBRI
ASSAM.
4: GOPI BASFORE
S/O- CHOTE BASFORE
R/O- POLICE RESERVE
DHUBRI
P.O. AND DIST.- DHUBRI
ASSAM.
5: SHYAM PRAKASH BASFORE
S/O- LT. PRANESH BASFORE
R/O- GAURIPUR
W/NO.- 4
P.O. ANDP.S. GAURIPUR
DIST.- DHUBRI
ASSAM.
Page No.# 2/18
6: ABDUL KHALIL
AMZAD ALI SHEIKH
R/O- VILL. KISMAT HASDAHA PT-4
P.S. AND DIST. DHUBRI
ASSAM.
7: AROTI BASFORE
W/O- RANJIT BASFORE
R/O- HOSPITAL QUARTER CAMPUS
P.O. JHAGRARPAR
P.S. DHUBRI
DIST.- DHUBRI
ASSAM.
8: MOBASHIR ALOM
S/O- TAZUDDIN AHMED
R/O- BIDYAPARA PT-2
COLLEGE ROAD
P.S. AND DIST.- DHUBRI
ASSAM.
9: RAJU BASFORE
S/O- LT. BABUL BASFORE
R/O- GARIKHANA ROAD
DHUBRI
P.O.
P.S. AND DIST.- DHUBRI
ASSAM.
10: AMINUR RAHMAN PRADHANI
S/O- ACHIM UDDIN PRADHANI
R/O- VILL. DEBOTTAR HASDOHA PT-6
P.S. AND DIST.- DHUBRI
ASSAM.
11: MEHENYARA BEGUM
D/O- MOKBUL HUSSAIN
R/O- VILL. AND P.O. JHAGRARPAR
P.S. AND DIST.- DHUBRI
ASSAM
VERSUS
THE UNION OF INDIA AND 9 ORS.
REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF HEALTH AND
FAMILY WELFARE, NIRMAN BHAWAN, NEW DELHI- 110001.
Page No.# 3/18
2:THE DIRECTOR GENERAL (PH)
DIRECTORATE GENERAL HEALTH SERVICES
GOVT. OF INDIA
NIRMAN BHAWAN
NEW DELHI- 110011.
3:DEPUTY DIRECTOR ( ADMINISTRATION)
DIRECTORATE GENERAL OF HEALTH SERVICES
GOVT. OF INDIA
NIRMAN BHAWAN
NEW DELHI- 110011.
4:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT.OF ASSAM
HEALTH AND FAMILY WELFARE DEPTT.
DISPUR
GHY.-06.
5:THE JT. SECY. TO THE GOVT. OF ASSAM
HEALTH AND FAMILY WELFARE DEPTT.
DISPUR
GHY.- 781006.
6:THE DIRECTOR OF HEALTH SERVICES
ASSAM
HENGRABARI
GHY.-36.
7:THE DY. COMMISSIONER
DHUBRI
P.O. AND DIST.- DHUBRI
ASSAM
PIN- 783301.
8:JT. DIRECTOR OF HEALTH SERVICES CUM MEMBER SECY.
DIST. HEALTH SOCIETY
DHUBRI DISTRICT
P.O. AND DIST. DHUBRI
ASSAM
PIN- 783301.
9:THE SUPERINTENDENT
DHUBRI CIVIL HOSPITAL
DHUBRI
P.O. AND DIST. DHUBRI
ASSAM
PIN- 783324.
Page No.# 4/18
10:HOSPITAL MANAGEMENT SOCIETY
DHUBRI CIVIL HOSPITAL
REP. BY ITS CHAIRMAN-CUM-DY. COMMISSIONER
DHUBRI
P.O. AND DIST. DHUBRI
ASSAM
PIN- 783301
Advocate for the Petitioner : MR. S ALIM, MR. A Z AHMED (P-1,2,8,10),MR. L R MAZUMDER
(P-1,2,8,10),MR. A T SIKDER,MR. B HUSSAIN,MR. A H AHMED
Advocate for the Respondent : ASSTT.S.G.I., GA, ASSAM,SC, HEALTH
Linked Case : I.A.(Civil)/2302/2023
RAJU BASFORE and 2 ORS.
D/O. SRI KSHIREN NATH
VILL. BAKAITARI
P.O. BAKAITARI
DIST. GOALPARA
ASSAM.
2: AROTI BASFORE
W/O RANJIT BASFORE
R/O HOSPITAL QUARTER CAMPUS
P.O. JHAGRAPAR
P.S. AND DIST. DHUBRI
ASSAM
PIN 783324.
3: GOPI BASFORE
S/O CHOTE BASFORE
R/O POLICE RESERVE
DHUBRI
P.S. AND DIST. DHUBRI
ASSAM
PIN 783324.
VERSUS
THE STATE OF ASSAM AND 4 ORS
REP. BY THE SECYRETARY TO THE GOVT. OF INDIA
MINISTRY OF HEALTH AND FAMILY WELFARE
Page No.# 5/18
NIRMAN BHAWAN
NEW DELHI- 110011
2:THE DIRECTOR GENERAL (PH)
DIRECTORATE GENERAL OF HEALTH SERVICES
GOVT. OF INDIA
NIRMAN BHAWAN
NEW DELHI- 110011
3:THE DIRECTOR OF HEALTH SERVICES
ASSAM
HENGRABARI
GHY-36
4:THE DEPUTY COMMISSIONER
DHUBRI
P.O. AND DIST.- DHUBRI
ASSAM
PIN- 783301
5:JOINT DIRECTOR OF HEALTH SERVICES CUM MEMBER SECRETARY
DISTRICT HEALTH SOCIETY
DHUBRI DISTRICT
P.O. AND DIST.- DHUBRI (ASSAM)
PIN- 783301
6:THE SUPERINTENDENT
DHUBRI CIVIL HOSPITAL
DHUBRI
DIST.- DHUBRI (ASSAM)
PIN- 783324
7:HOSPITAL MANAGEMENT SOCIETY
DHUBRI CIVIL HOSPITAL
REP. BY ITS CHAIRMAN-CUM-DY. COMMISSIONER
DHUBRI
P.O. AND DIST.- DHUBRI (ASSAM)
PIN- 783301
------------
Advocate for : MR. S ALIM
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS
Linked Case : WP(C)/7189/2015
SMT. UPAMA NATH and 16 ORS.
Page No.# 6/18
D/O. SRI KSHIREN NATH
VILL. BAKAITARI
P.O. BAKAITARI
DIST. GOALPARA
ASSAM.
VERSUS
THE STATE OF ASSAM AND 4 ORS
REP. BY THE SECY. TO THE GOVT. OF ASSAM
DEPTT. OF HEALTH
DISPUR
GHY.-06.
------------
Advocate for : MR.M HUSSAIN
Advocate for : appearing for THE STATE OF ASSAM AND 4 ORS
Linked Case : WP(C)/654/2020
MOFIZUL HOQUE
S/O- DULU SHEIKH
R/O- VILL- MAJERCHAR
P.O. FULIMARI
DIST. DHUBRI
ASSAM
783301.
VERSUS
THE UNION OF INDIA AND 9 ORS.
REP BY THE SECY. TO THE GOVT. OF INDIA
MINISTRY OF HEALTH AND FAMILY WELFARE
NIRMAN BHAWAN
NEW DELHI- 110011
2:THE DIRECTOR GENERAL (PH)
DIRECTORATE GENERAL HEALTH SERVICES
GOVT. OF INDIA
NIRMAN BHAWAN
NEW DELHI- 110011.
3:DEPUTY DIRECTOR ( ADMINISTRATION)
Page No.# 7/18
DIRECTORATE GENERAL OF HEALTH SERVICES
GOVT. OF INDIA
NIRMAN BHAWAN
NEW DELHI- 110011.
4:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT.OF ASSAM
HEALTH AND FAMILY WELFARE DEPTT.
DISPUR
GHY.-06.
5:THE JT. SECY. TO THE GOVT. OF ASSAM
HEALTH AND FAMILY WELFARE DEPTT.
DISPUR
GHY.-06.
6:THE DIRECTOR OF HEALTH SERVICES
ASSAM
HENGRABARI
GHY.-36.
7:THE DY. COMMISSIONER
DHUBRI
P.O. AND DIST. DHUBRI
ASSAM
PIN- 783301.
8:JT. DIRECTOR OF HEALTH SERVICES CUM MEMBER SECY.
DIST. HEALTH SOCIETY
DHUBRI DISTRICT
P.O. AND DIST. DHUBRI
ASSAM
PIN- 783301.
9:THE SUPERINTENDENT
DHUBRI CIVIL HOSPITAL
DHUBRI
P.O. AND DIST. DHUBRI
ASSAM
PIN- 783324.
10:HOSPITAL MANAGEMENT SOCIETY
DHUBRI CIVIL HOSPITAL
REP. BY ITS CHAIRMAN-CUM-DY. COMMISSIONER
DHUBRI
P.O. AND DIST. DHUBRI
ASSAM
PIN- 783301.
Page No.# 8/18
------------
Advocate for : MR. S ALIM
Advocate for : ASSTT.S.G.I. appearing for THE UNION OF INDIA AND 9 ORS.
Linked Case : WP(C)/2188/2021
SHIMA AHMED
D/O- SADAT AHMED
R/O- VILL- AYRANJONGLA PART-3
P.O. A.M.CO. ROAD
PIN- 783323
P.S. AND DIST.- DHUBRI
ASSAM
VERSUS
THE UNION OF INDIA AND 9 ORS
REP. BY THE SECY. TO THE GOVT. OF INDIA
MINISTRY OF HEALTH AND FAMILY WELFARE
NIRMAN BHAWAN
NEW DELHI- 110011
2:THE DIRECTOR GENERAL (PH)
DIRECTORATE GENERAL OF HEALTH SERVICES
GOVT. OF INDIA
NIRMAN BHAWAN
NEW DELHI- 110011
3:DY. DIRECTOR (ADMINISTRATION)
DIRECTORATE GENERAL OF HEALTH SERVICES
GOVT. OF INDIA
NIRMAN BHAWAN
NEW DELHI- 110011
4:THE STATE OF ASSAM
REP. BY COMM. AND SECY. TO THE GOVT. OF ASSAM
HEALTH AND FAMILY WELFARE DEPTT.
DISPUR
GHY-06
5:THE JOINT SECRETARY TO THE GOVT.OF ASSAM
HEALTH AND FAMILY WELFARE DEPTT.
DISPUR
GHY-06
Page No.# 9/18
6:THE DIRECTOR OF HEALTH SERVICES
ASSAM
HENGRABARI
GHY-36
7:THE DY. COMMISSIONER
DHUBRI
P.O. AND DIST.- DHUBRI
ASSAM
PIN- 783301
8:JOINT DIRECTOR OF HEALTH SERVICES CUM MEMBER SECRETARY
DISTRICT HEALTH SOCIETY
DHUBRI DISTRICT
P.O. AND DIST.- DHUBRI (ASSAM)
PIN- 783301
9:THE SUPERINTENDENT
DHUBRI CIVIL HOSPITAL
DHUBRI
DIST.- DHUBRI (ASSAM)
PIN- 783324
10:HOSPITAL MANAGEMENT SOCIETY
DHUBRI CIVIL HOSPITAL
REP. BY ITS CHAIRMAN-CUM-DY. COMMISSIONER
DHUBRI
P.O. AND DIST.- DHUBRI (ASSAM)
PIN- 783301
------------
Advocate for : MR. S ALIM
Advocate for : ASSTT.S.G.I. appearing for THE UNION OF INDIA AND 9 ORS
BEFORE
HON'BLE MR. JUSTICE SANJAY KUMAR MEDHI
For the Petitioners : Shri TJ Mahanta, Sr. Advocate in
(WP(C)/661/2020);
Shri S Alim, Advocate in
(WP(C)/7189/2015, IA(C)/2302/2023 in
WP(C)/7189/2015, WP(C)/654/2020
Page No.# 10/18
WP(C)/2188/2021);
Shri AZ Ahmed, Advocate in
(WP(C)/661/2020).
For the Respondents : Shri DP Borah, SC, Health & FW Deptt.
Assam.
Date of Hearing : 25.02.2025.
Date of Judgment : 28.02.2025.
JUDGMENT & ORDER
All these writ petitions pertain to the broad issue of a claim for salaries of
the staff of Burn Unit of the Dhubri Civil Hospital and also their continuation in
service. Since the issue in all these cases is almost identical, the same are taken
up for analogous hearing and are being disposed of by this common judgment
and order.
2. As per the facts projected, a Memorandum of Understanding (MoU) was
entered into by the State and the Central Government on 25.10.2020. The said
MoU was on the issue of establishment of Burn Units in the Gauhati Medical
College and Hospital and Civil Hospitals of Dhubri and Nagaon. The cause of
action in these cases pertains to the Burn Unit of the Dhubri Civil Hospital.
3. Pursuant to the said MoU, a recruitment process was initiated for inducting
various staff on contractual basis. Accordingly, an advertisement was issued by
the Hospital Management Society, Dhubri for recruitment of certain staff on
Page No.# 11/18
contractual basis. The case of the petitioners is that they participated in the said
selection process and were inducted in various posts. It is, however not in
dispute that such appointments were on contractual basis.
4. The grievance of the petitioners, as has been indicated above is with regard
to the non-payment of their salaries since 31.03.2021. So far as the petitioners
in WP(C)/7189/2015 are concerned, out of 17 of them, 3 have also filed an
application, being IA(C)/2302/2023 for payment of salaries from August, 2016.
5. I have heard Shri TJ Mahanta, learned Senior Counsel assisted by Shri AZ
Ahmed, learned counsel for the petitioners in WP(C)/661/2020 and Shri S Alim,
learned counsel for the petitioners in WP(C)/7189/2015, IA(C)/2302/2023 in
WP(C)/7189/2015, WP(C)/654/2020 and WP(C)/2188/2021. I have also heard
Shri DP Borah, learned Standing Counsel, Health and Family Welfare
Department, Assam.
6. Shri Mahanta, learned Senior Counsel for the petitioners has submitted
that the Burn Unit was created in the concerned Dhubri Civil Hospital as an
essential part of public interest pertaining to medical assistance. Such Unit was
opened in, amongst others, the Dhubri Civil Hospital vide an MoU of the year
2010. By drawing the attention of this Court to the MoU between the State and
the Central Government, it is submitted that certain commitments of the State
Government were recorded which are part of the MoU. As per the commitments,
the State Government was to take over the responsibility for maintaining the
Burn Unit after the end of XI th Five Year Plan i.e. 31.03.2012. The State
Government was also to take over the liability of the staff recruited on
Page No.# 12/18
contractual basis at the end of XI th Five Year Plan. The State was also required
to create regular posts against the sanctioned contractual positions by the end
of the XIth Five Year Plan so as to have a smooth continuation of the burn care
services. It is submitted that only for the reasons that the building of the Dhubri
Civil Hospital was dismantled, services have been discontinued though no formal
orders of discontinuation have been served. Though the learned Senior Counsel
has candidly admitted that after 31.03.2021, their services have not been able
to be utilized effectively, it is not because of the fault of the petitioners and
therefore, their claim for salaries and continuation in service is justified. It is
also submitted that except for Dhubri, the other two Burn Care Units at Nagaon
Civil Hospital and Gauhati Medical College and Hospital are in operation.
7. Shri Mahanta, learned Senior Counsel has also drawn the attention of this
Court to IA(C)/384/2021 which was disposed of by this Court on 26.03.2021. It
is submitted that vide the aforesaid order, the order dated 22.09.2020 issued by
the Department during the pendency of the writ petition was stayed. It was,
however, observed that the order would not stand as a bar for the competent
authority to abolish the posts in which the petitioners were appointed.
8. Shri Alim, learned counsel for the petitioners in the other writ petitions has
reiterated that so far as 3 nos. of petitioners out of 17 in his case are
concerned, they have not received their salaries from August, 2016. In this
regard, he has referred to the IA(C)/2302/2023 filed in WP(C)/7189/2015
wherein he has also annexed Attendance Register of those 3 petitioners,
namely, i) Raju Basfore, ii) Aroti Basfore and iii) Gopi Basfore.
Page No.# 13/18
9. Per contra, Shri Borah, learned Standing Counsel, Health Department has
submitted that the projection made in the writ petitions, on facts is not correct.
It is submitted that while it is correct to contend that an MoU was entered into
on 25.10.2010 to have Burn Units at Dhubri, Nagaon and Guwahati, the
recruitment of the petitioners at the Dhubri Civil Hospital was on contractual
basis and done by the Hospital Management Society and not by the
Department. He has submitted that subsequently, the Dhubri Medical College
and Hospital has been established as a result of which, the Dhubri Civil Hospital
was closed down and the building itself was dismantled as the services which
were provided by the erstwhile Dhubri Civil Hospital are now being provided by
the Dhubri Medical College and Hospital in a much larger and better manner. He
has denied the submissions made on behalf of the petitioners that the Burn Unit
in the Nagaon Civil Hospital is still functioning. He submits that even the Nagaon
Burn Unit in the Civil Hospital has been discontinued and further
notwithstanding such discontinuation, the same is not relevant to the present
case inasmuch as at Dhubri, a full-fledged hospital in the form of Dhubri Medical
College and Hospital has been established which is giving all treatments to the
public.
10. So far as the issue of salary is concerned, he has submitted that the
Government had passed an order on 22.09.2020 and pursuant to the said
directive, the contractual services of the petitioners were discontinued and till
such period of discontinuation i.e. 31.03.2021, the salaries have been paid. By
drawing the attention of this Court to the affidavit-in-opposition filed by the
Health Department on 09.05.2024, the learned Standing Counsel has submitted
that the Civil Hospital building was demolished for construction of the Dhubri
Page No.# 14/18
Medical College and Hospital and the project under which the petitioners were
inducted was a pilot project in which, there was no sanctioned post and the
induction in service was done by the Hospital Management Society that too, on
contractual basis. By referring to the averments made in paragraph 6, learned
Standing counsel has submitted that an amount of Rs.1,14,45,000/- (Rupees
one crore fourteen lakhs and forty five thousand) only was sanctioned for the
salaries which has been duly paid and there is no outstanding.
11. The learned Standing Counsel has also referred to the affidavit-in-
opposition filed by the Director, Health Services on 25.10.2024 and by drawing
the attention of this Court to paragraph 3 thereof, he has submitted that in
March, 2014, the Burn Unit was started in terms of the advertisement made by
the Hospital Management Society for contractual services. He has submitted
that the Hospital Management Society is itself not in existence today and there
is absolutely no scope for regularization of services of the petitioners which
were under a project which is not in existence.
12. Coming to the aspect of the order dated 26.03.2021, passed in
IA(C)/384/2021, the learned Standing Counsel has submitted that the said order
was passed, as by that time, no affidavit-in-opposition could be filed. He has,
however, submitted that the order itself had made it clear that there would be
no bar for abolition of the post. It is submitted that the action taken by the
respondent authorities were in public interest and no injustice has been caused
to the petitioners as their very induction in service was on contractual basis and
no amount of salary is pending.
Page No.# 15/18
13. So far as the IA(C)/2302/2023 filed by the three applicants out of 17
petitioners in WP(C)/7189/2015 is concerned, the learned Standing Counsel has
submitted that as per the records available and annexed to the affidavit-in-
opposition in the other writ petition i.e., WP(C)/661/2020, the details of the
payment made to the three applicants, namely, i) Raju Basfore, ii) Aroti Basfore
and iii) Gopi Basfore in their respective bank accounts have also been given.
14. The rival submissions have been duly considered and the materials on
record have also been carefully examined.
15. It is not in dispute that the induction of the petitioners in service was on
contractual basis in a project which was initiated as per an MoU of 2010 to have
Burn Units in three different locations in the State of Assam. It is also to be
made clear that since the present dispute is in connection with the services
rendered in the erstwhile Dhubri Civil Hospital, it is not necessary to go into the
aspect of the Units at Nagaon Civil Hospital and the Gauhati Medical College and
Hospital. In any case, so far as the Nagaon Civil Hospital is concerned, the
learned Standing Counsel, Health Department has informed that even the same
has been discontinued.
16. Be that as it may, the project in question as per which the Burn Unit in the
Dhubri Civil Hospital was opened was a pilot project and the induction was done
on contractual basis by the Hospital Management Society. It, however transpires
that subsequently pursuant to a policy decision, the Dhubri Medical College and
Hospital was established leading to abolition of the Dhubri Civil Hospital. It is
also on record that the building of the erstwhile Dhubri Civil Hospital was
Page No.# 16/18
demolished to make way for the construction of the Dhubri Medical College and
Hospital. There is nothing on record put by the petitioners with regard to any
endeavour made by them for their recruitment in the newly constructed Dhubri
Medical College and Hospital and their claim is confined to the aspect of
continuation/ regularization of their services and also payment of salaries. It is
not in dispute that till 31.03.2021, the salaries of the petitioners have been paid,
except 3 nos. of applicants in IA(C)/2302/2023 of connected WP(C)/7189/2015.
There has been a candid disclosure by the learned Senior Counsel for the
petitioners that after the said date, there was no existing premises of the Dhubri
Civil Hospital where the petitioners could have rendered their services.
17. The decision to induct the services of the petitioners is an outcome of the
MoU of 2010 pursuant to which, the Hospital Management Society had recruited
the petitioners on contractual basis. The said project itself was a pilot project.
The decision to have a larger and better medical facility through the Dhubri
Medical College and Hospital cannot be found fault with. Such decision
automatically led to discontinuation of the Dhubri Civil Hospital and the building
itself was dismantled which is an admitted position. Under those circumstances,
the claim of the petitioners does not appear to be justified either for
regularization of their services or for payment of their salaries post 31.03.2021.
Regularization in service cannot be claimed as a matter of right, more so when
the induction in service of the petitioners were not by a recruitment process
initiated by the Department but by the Hospital Management Society under the
particular project. As indicated above, there is nothing on record or any
averment to show that the petitioners were not given a fair opportunity in the
recruitment process of similar services in the Dhubri Medical College and
Page No.# 17/18
Hospital. As regards the order dated 26.03.2021 passed in IA(C)/384/2021 is
concerned, the same clearly appears to have been passed as no affidavit was
filed by the Department and the affidavits were filed subsequently on
09.05.2024 and 25.10.2024.
18. So far as the claim of 3 nos. of applicants, namely, i) Raju Basfore, ii) Aroti
Basfore and ii) Gopi Basfore in IA(C)/2302/2023 is concerned, while the
applicants claim that they have not been paid their salaries from August, 2016,
the learned Standing Counsel has submitted that all salaries up-to 26.03.2021
have been paid. He has also placed on record the communications, including
bank details of the 3 nos. of applicants where the salary amounts have been
credited. Be that as it may, the same being a disputed question of facts, this
Court cannot enter into the merits to adjudicate the same. However, it is
provided that the aforesaid 3 nos. of applicants, namely, i) Raju Basfore, ii) Aroti
Basfore and iii) Gopi Basfore may submit representations for pending salaries, if
any, which, in any view cannot exceed 31.03.2021. The respondents may
enquire as to whether the services of these 3 nos. of applicants were utilized for
the period claimed and if on such verification, it is found that the services of the
aforesaid 3 nos. of applicants were indeed utilized and the salaries have not
been paid, such salaries to be released to them in accordance with law. the
inquiry may be done within a period of a month from the date of receipt of the
representation along with a certified copy of this order and dispose of the same
by a Speaking Order.
19. In view of the aforesaid facts and circumstances and the observations
made, this Court does not find that the petitioners have made out a case for any
Page No.# 18/18
interference and the writ petitions, including the IA stand dismissed.
20. Dismissal of the writ petitions as well as the IA, however would not come
into the way of the observations made so far as the 3 nos. of applicants in
IA(C)/2302/2023 is concerned.
JUDGE
Comparing Assistant
