SILJON A. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The Petitioner herein who is said to be the Headmaster of Rongsai Upgraded SSA U.P. School, Pedaldoba, West Garo Hills was terminated from service on 24/8/2017 vide communication of even date by the Chairperson of the Managing Committee of the said school. Copy of the said order has been annexed as Annexure-6 to this petition. Being highly aggrieved by the said communication and action taken against him, the petitioner has accordingly approached this Court with this instant petition.

(2.) Heard Mr. A.H. Hazarika, learned counsel for the petitioner who has submitted that under the initiative of the petitioner with the help of the village elders, an Upper Primary School was established in the village and a Managing Committee was constituted to manage the said school named and styled as Rongsai Upgraded U.P. School. The petitioner was also appointed as Head Teacher of the said school vide appointment order dtd. 18/1/2000 which order was issued by Shri Francis Sangma the then Secretary of the school. Annexure-2 to the petition is a copy of the said appointment order.

(3.) It is further submitted that the petitioner having joined the post being paid a consolidated pay of ? 3000/- per month which salary was increased from time to time and as on 2017 the same being ? 20,493/-, he continued to be the Head Teacher without any complaint or adverse remarks against him.