PHLANSTAR KHARSOHNOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner is seeking a mandamus for quashing of the disciplinary proceedings initiated by the respondent No. 3 and to allow him to join the service, and also for release of the outstanding arrears from the period of 14/8/2015 till the date of joining. Further, a prayer has been made for release of subsistence allowance as admissible.

(2.) It is noted that this is a second round of litigation entered into by the petitioner, questioning the termination of his service by the respondent School (respondent No. 3).

(3.) In the earlier round being WP(C) No. 104 of 2017, this Court by order dtd. 12/7/2018 while disposing of the same had issued specific directions to the Managing Committee which is contained at Para-10 of the said judgment, and is reproduced hereinbelow:-