DASUKLANG KHARJANA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P. Nongbri, learned counsel appearing on behalf of the petitioner as well as Mr. K. Barua, learned counsel appearing on behalf of the respondent No. 1-6.

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

(3.) Learned counsel appearing on behalf of the petitioner submits that the respondent No. 78 refuse to accept the notice of the Court. He also further submits that the petitioner was removed from service by the Managing Committee i.e. respondent No. 7 on the ground that the petitioner belonged to Presbyterian Church and married a lady from a different denomination who belonged to the Roman Catholic Church.