MONORANJAN KOCH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The writ petitioner was appointed as a Government L.P. School teacher on contract basis in the year 2010 and continued to serve as such till 29/6/2019, and thereafter the service of the petitioner was not renewed.

(2.) It is the case of the petitioner that in another similar situated matter, wherein the petitioner had approached this Court for directions, for continuation of service, this Court without going into the merits of the matter had allowed the writ petitioner to present a representation before the respondents for consideration.

(3.) Accordingly, in view of the limited prayer and purely in the interest of justice, the writ petitioner is allowed to file a fresh representation before the respondents, who shall consider the same expeditiously.