KWIRINA THYRNIANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner who is the presently the Assistant Teacher and erstwhile Head Teacher of Nongdomsynrang L.P. School by way of the instant writ petition has challenged the reconstitution of the Managing Committee of the said School, which has received the approval vide order dtd. 19/1/2024.

(3.) Mr. L. Shongwan, learned counsel for the petitioner has submitted that the re-constitution of the new Managing Committee, which has been approved vide the impugned order was not to the notice and knowledge of the stakeholders, and the re-constitution by appointing the respondent No. 4, who is the Assistant Teacher/Secretary is in violation of the order dtd. 30/5/1996, issued by the Director of Public Instructions, wherein it is provided that except for a minority School, all Head Teachers of Non-Government Aided Primary School shall function as Secretaries of the School Managing Committee. He further submits that this position has been reiterated in Page-30 of the additional affidavit and at Rule 13 clause 4 of the Rules, which deals with the composition and functions of the School Managing Committee. He also submits that the re-constitution being against the prevalent Rules, as also the re-designation of Head Teacher and Assistant Teacher being against the norms, the impugned order being bad in law, the same is liable to be interfered with.