DHARANI KR. KOCH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Instant intra-court appeal is directed against the judgment dated 02.05.2017 rendered in WP (C) No.78 of 2016 captioned Dharani Kr. Koch Vs. State of Meghalaya and Ors.

(2.) By virtue of the judgment impugned, writ petition has been dismissed.

(3.) The first contention of learned counsel for the appellant is that the service of the petitioner as a teacher has been terminated by the Managing Committee of the school (respondents No.7 and 8) on 09.11.2015, the petitioner has been denied the right of hearing, as such order of termination has been passed in violation of the principles of natural justice.