DHARANI KR KOCH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. A. H. Hazarika, learned counsel for the petitioner as well as Mrs. S.G. Momin, learned counsel for the respondents No. 7 & 8 and Mr. S. Sen Gupta, learned Addl. Sr. GA for the State.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) Mr. A.H. Hazarika, learned counsel for the petitioner submits that the petitioner was terminated from service by the Managing Committee of the School without any cause and without the approval of the Sub-Divisional School Education Officer-cum-Joint District Mission Co-Ordinator, South West Garo Hills, Ampati. So, necessary directions may be passed.