MOUSHOMIARA BEGUM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The applicant seeks leave to prefer an appeal against an order dated May 25, 2022 by which a petition under Article 226 of the Constitution was disposed of. The would-be appellant submits that the relevant order seriously prejudices her, though she was neither a party to the proceedings nor was otherwise given any notice thereof.

(2.) By the order dated May 25, 2022, the writ petition has been allowed by recording that the parties to the proceedings accepted the findings of an inquiry. The inquiry report provided for recovery of some money. The finding in the report pertaining to the recovery was endorsed at paragraph 3 of the order dated May 25, 2022 in the following terms:

(3.) The applicant is the non-sanctioned teacher named above. Since the order dated May 25, 2022 prejudices or is to likely prejudice the applicant herein, the applicant has to be considered as a person aggrieved thereby. Accordingly, leave is given to the applicant to prefer an appeal against the order dated May 25, 2022 passed in WP(C) No. 16 of 2019.