AJIT PAUL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ appeal seeks to challenge the order dtd. 14/5/2024 passed in WP(C) No. 107 of 2020 by which the writ petition filed by the appellant herein was dismissed by holding that the same was not maintainable.

(2.) In the above circumstances, having left with no other alternative, the appellant approached the High Court by filing the writ petition No. 107 of 2020 challenging the resolution dtd. 12/10/2019 adopted by the Governing Body (respondent No.5 herein) and the impugned letter/mail dtd. 16/12/2019 of the Principal of the Women's College (respondent No.4) intimating the appellant about the discontinuation of his service.The appellant also prayed for a direction for his reinstatement in service with all benefits. The writ court dismissed the above writ petition by holding:

(3.) Assailing the order of the writ court, the appellant has filed this writ appeal by raising several grounds mentioned in his Memo of Appeal.