MISTHINA K SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The brief facts of the case are that the petitioner was appointed as teacher under the Kasturba Gandhi Balika Vidyalaya (KGBV) Scheme to impart quality education to female children of the backward societies, by order dated 28th March, 2012 as full time Hindi teacher after qualifying in the interview. It is further the case of the petitioner that at the time of appointment the salary was fixed at Rs. 10,000.00 p.m. and the same was paid to her from the period of appointment till the month of July, 2015. But without any reason the same was discontinued and she was paid only Rs. 5,000.00 till June, 2016 when her contract vide the impugned order dated 1st June, 2016 was terminated.

(2.) Being aggrieved with the reduction of salary and termination of the contract the petitioner is here before this Court by way of the instant writ petition.

(3.) I have heard learned counsel for the petitioner and for respondent No. 1 and 2. There is no representation on behalf of the Respondent No. 3 in spite of service of notice on 28.12.2017 as stated in the affidavit of service dated 14. 03. 2018. As such the matter is heard ex parte as against the Respondent No.3.