IBRINGSTAR MAWLONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.K. Roy, learned counsel for the petitioner who has submitted that this petition has been preferred being aggrieved by the action of the respondent No. 5 who has passed the impugned order dtd. 25/1/2017 whereby the service of the petitioner as an Asst. Teacher of Nonglyer L.P. School was terminated.

(2.) The learned counsel has submitted that the petitioner was recommended for appointment as Asst. Teacher in the said Nonglyer L.P. School, Nongthliew, Mairang, West Khasi Hills District by the Managing Committee of the School and the same received the approval of the competent authority, that is, the Office of the Deputy Inspector of School, Mairang Civil Sub-Division with the issuance of the Order dtd. 13/9/2010.

(3.) It is also mentioned that the appointment of the petitioner in the said school was necessitated upon the removal of the respondent No. 6 as teacher of the said school due to his conviction in a criminal case. This fact was informed by the Managing Committee in its letter dtd. 8/9/2010 to the Inspector of School, West Khasi Hills Nongstoin/respondent No. 3 whereupon vide order dtd. 13/9/2010 the Deputy Inspector of School, Mairang Civil Sub-Division has confirmed the termination of the respondent No. 6.