RRAMBERCO M. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The present petition is directed against the respondents for quashing the impugned order dated 23rd February, 2015 whereby the services of the petitioner were terminated. The petitioner also prays for releasing his salary for the months of November, December, 2014 and January, February, 2015 besides he also seeks reinstatement in service.

(2.) Briefly recapitulating the facts as stated in the petition are that the Deputy Inspector of Schools vide Memo dated 20th July 2010 invited applications for appointment to the post of Data Entry Operator Cum-Office Assistant in the office of the Deputy Inspector of School with a fixed monthly honorarium of Rs. 10,000/- . The petitioner applied for the said post and participated in the interview.

(3.) The petitioner was duly selected for appointment to the said post of Data Entry Operator Cum-Office Assistant. It is stated that the petitioner had been working sincerely and faithfully with the full satisfaction of the higher authorities. The petitioner never failed to perform his duties and always regular in attending the office.