ABDUL HASHEM SHEIKH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By this writ petition, the approval of the Managing Committee of the Magurmari Government Aided Secondary School, West Garo Hills District for the term 13/11/2021 to 14/11/2024 has been questioned.

(2.) Mr. T. Dkhar, learned counsel for the petitioner submits that the petitioners are the parents/representatives of the children studying in the School, and that the approval of the Managing Committee was on the basis of a resolution of a meeting that was never held. Learned counsel submits that the meeting alleged to have been convened on 14/11/2021, for reconstitution of the Managing Committee is bogus, and the fact that the names of the writ petitioners had been entered as members of the Managing Committee is without their consent or knowledge. He further submits that in view of the illegal action of the respondent Nos. 4 & 5, the writ petitioners along with the concerned villagers had filed a complaint, apart from filing RTI applications before the District School Education Officer.

(3.) Learned counsel for the petitioner has drawn the attention of this Court to the proceedings of the general meeting alleged to have been held on 14/11/2021, annexed as Annexure-2 to the writ petition. It is contended that the names appearing at Sl. No. 5 which is stated to be of the writ petitioner and the signature therein, has been fabricated as the writ petitioner was never present in the said meeting, nor his signature appended to the said proceedings. Similarly, he submits that the same is also with regard to Sl. No. 7, whose name has been entered by handwriting.