SHRI JEL HOQUE SARKAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has filed the present petition seeking inter -alia the following relief:

(2.) The case of the petitioner as set out in the petition is that he is the Goanbura of the village Bogularbhita, Haribhanga and guardian of student of the Bogularbhita H.B.Memorial Secondary School. The said Bogularbhita H.B.Memorial Secondary School is a recognized school receiving Ad -hoc grant - in -aid from the Education Department, Government of Meghalaya. The Managing Committee of the School was constituted in the year 2007 and after the expiry of the term of the Managing Committee of the School respondent No.3 approved the same Committee for another three years without holding general meeting for re -constitution of the Managing Committee. Thereafter, the same Committee was allowed to continue for the third, time vide letter dated 21.01.2013, w.e.f. 15.01.2013 to 16.01.2016.

(3.) It is stated by the petitioner that the Managing Committee of the School expired on 17.01.2016 and even after six months of the expiry of the term no general meeting was convened by the respondent No.4 for re -constitution of the School Managing Committee. However, respondent No.3 issued letter dated 21.07.2016 to the Headmaster of the School requiring him to convene general public meeting for re - constitution of the fresh Managing Committee.