NOZRUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This set of two writ petitions involving inter-connected issues is taken up together for disposal.

(2.) In WP(C) No.248 of 2018, the petitioner has prayed for quashing and setting aside of the Resolution No.1, 2, 3 dt. 2/3/2017, Minute dtd. 9/6/2017, Resolution No.1 dtd. 23/6/2017, Minute dtd. 29/6/2017 and 27/7/2017 of the Managing Committee of Lalmati SSA U.P School and also prayed for release of his salary w.e.f. November 2017.

(3.) In WP(C) No. 473 of 2019, the petitioner's challenge is against the action of the respondents in removing him from the post of the Assistant Teacher, Science and Mathematics, of Lalmati SSA U.P School and the appointment of the respondent No.7 in his place. A prayer has been made to interfere with the impugned orders dtd. 27/6/2017, 11/10/2017 and 16/1/2018 issued by the Jt. District Mission Coordinator, Dadenggre and also the Managing Committee Resolution dtd. 5/12/2017.