SENDRICK A. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These two writ petitions whose cause of actions and facts being similar are proposed to be disposed of by this common judgment and order.

(2.) The petitioners in WP(C) No. 248 of 2017 and WP(C) No. 249 of 2017, were appointed as Lecturers in the Department of Business Administration on a College Post in respondent No. 3 College on 01.09.2008 and 3.08.2009 respectively. By letter dated 06.02.2017 the petitioners were informed by the College authorities that they were relieved of their College duties w.e.f. 16.12.2016 as the concerned Department had been closed with the last batch of students having completed their term.

(3.) The case as projected by the petitioners is that the closure of the concerned Department which was affiliated to the respondent No. 4 University is arbitrary and in violation of the Rules and Acts as framed by the respondent No. 4 (NEHU) and resulted in the ousting of the petitioners from service and deprivation of their livelihood.