ARVIND KUMAR SINGH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. Jha, learned counsel appearing for the petitioner and Mr. K. Khan, learned counsel appearing for the respondents No. 1-3. Also heard Mr. S. Sen, learned counsel appearing for the respondents No. 4. By this writ petition, the petitioner is assailing the order of the Authorities of the St. Anthony's Higher Secondary School, Shillong dated 23.02.2006 for approving the meeting of the Managing Committee held on 16.12.2005 for terminating the service of the petitioner from the post of Assistant teacher of the St. Anthony's Higher Secondary School w.e.f. 31.12.2005 and also the order of the Principal and Secretary, St. Anthony's Higher Secondary School dated 23.02.2006 for informing the petitioner that he has been terminated from service as Assistant teacher-cum-Secretary in St. Anthony's Higher Secondary School with immediate effect and also for a direction to the respondents to reinstate his service as Assistant teacher-cum-Secretary in the St. Anthony's Higher Secondary School.

(2.) The petitioner is a Science graduate holding diploma in Computer Applications and he was appointed as Assistant teacher for Computer Science at St. Anthony's Higher Secondary School, Shillong in 2000 and he continued to serve in the said capacity till he was terminated from service. For an unfortunate incident on 24.06.2004, the petitioner was put under suspension and for that incident, the school authority had initiated a departmental enquiry for the charges:--

(3.) For the said incident, the school authority lodged an ejahar dated 25.06.2004 with the Officer-in-Charge, Laitumkhrah PS and on receipt of the ejahar, the Officer-in-Charge, Laitumkhrah PS also registered a criminal case. For ready reference, the said ejahar dated 25.06.2004 is quoted herein-under:--