SALBIONA DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) HEARD Mr. J.M. Thangkhiew, learned counsel appearing for the petitioner and also Mr. S.S. Gupta, GA appearing for the respondents.

(2.) BY this writ petition, the petitioner is assailing the impugned order dated 16.06.2014 passed by the Sub -Divisional School Education Officer, West Khasi Hills District, Nongstoin for terminating the ad hoc service of the petitioner with immediate effect (Annexure - 6 to the writ petition). For easy reference, the impugned order dated 16.06.2014 reads as follows:

(3.) THE respondents had filed the affidavit -in -opposition wherein, it is stated that the procedure for regular appointment was not followed at the time of appointment of the petitioner as Assistant Teacher under the said order of the Deputy Inspector of Schools, Nongstoin dated 27.04.2011. It is also nobody's dispute that the petitioner is eligible for appointment to the post of Assistant Teacher of Govt. L.P. School.