SADDAM HUSSAIN Vs. STATE OF MEGHALAYA

JUDGEMENT

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

(2.) The case of the petitioner is that he is a candidate having passed S.S.L.C., H.S.S.L.C, B. Sc (Maths) and also completed B. Ed. and as such he is duly qualified to hold the post of L.P. School Teacher as per the office circular dated 1st April, 2015 and the petitioner also possess five years teaching experience.

(3.) It is stated that one post of Government L.P. School Teacher fell vacant on retirement of Smti Shadana Barman of Mondolpara Government L.P. School and the petitioner applied for the said post. The respondent, Director of School Education and Literacy, Meghalaya, Shillong approved the appointment of the petitioner vide letter No. DSEL/EL/GA/APPT/2/2015/242, dated 22nd December, 2015. It is also stated that respondent No. 5 was appointed on a temporary basis for 59 days as L.P. School Teacher of Mondolpara Government L.P. School, though, he is not qualified in terms of Govt. circular dated 1st April, 2015.