ABDUS SAMAD Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The writ petitioner is before this Court with a prayer for setting aside the order dtd. 7/3/2019, annexed as Annexure-II to the writ petition, which was issued by respondent No. 4, whereby respondent No. 6 had been appointed.

(2.) The petitioner, who is stated to be the Head Master of Burirjhar Govt. Aided School, Burirjhar, West Garo Hills is aggrieved, inasmuch as, this school is receiving lumpsum grant of Rs.66,000.00 per month for payment of salary to the sanctioned teachers and it is contended that the appointment of excess teachers has put the school in great difficulty.

(3.) Mr. A.H.Hazarika, learned counsel appearing for respondent No. 6 refutes the contention of learned counsel for the petitioner and submits that he is legally appointed but now has been ousted from his service since the new Managing Committee has been constituted.