MULTISHA KHARLOR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner who is stated to be an Assistant Teacher was appointed in the respondent school on 1/2/2006. Due to certain misunderstandings over the deduction of her salary by the Managing Committee which was protested by her, the village Dorbar concerned excommunicated the petitioner vide excommunication order dtd. 6/4/2017, and thereafter the School Managing Committee issued the impugned order of termination dtd. 10/4/2017 which is annexed as Annexure-7 to the writ petition, on the ground that she had made complaints before the concerned authorities, for non-attendance of school and disagreement to the terms of the School Managing Committee.

(2.) It appears that thereafter, the petitioner had approached the respondent No. 3 with a representation seeking intervention against the termination of her service on 12/6/2017 and the said respondent referred the matter to the respondent No. 4, asking her to look into the complaints of the petitioner.

(3.) Thereafter, by letter dtd. 27/10/2017, the Secretary of the respondent school and the petitioner were intimated with regard to the matter with a direction that they try and settle the said matter, but it appears the same did not proceed or yield any result. The petitioner again on 4/12/2017 preferred another representation and the respondent No. 3 again took up the matter but nothing transpired. Thereafter, yet another representation was preferred by the petitioner on 6/11/2018, which met with the same fate.