MANDIRA CHATTERJEE Vs. MANAGING COMMITTEE OF BAKSALPARA SECONDARY SCHOOL REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) Heard Mr. H.L. Shangreiso, learned counsel for the petitioner as well as Mr. S. Dey, learned counsel for the respondents No. 1-3.

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

(3.) The learned counsel appearing on behalf of the petitioner submits that the petitioner could not attend her duties due to her illness and referred to the Annexure-G and I (Medical Certificate) of the writ petition. He also submits that the petitioner could not attend the school due to the heavy flood in and around the school and further contended that the petitioner was terminated from her service without following the procedure as found mentioned under the Meghalaya School Education Act, 1981 Section 9 sub Section 2. So, the termination is totally arbitrary and illegal. For easy reference, the Meghalaya School Education Act, 1981 Section 9 sub Section 2 is reproduced herein below: