MOJIAL HOQUE MONDAL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 21.05.2018 passed by the learned Single Judge in WP (C) No.233 of 2017.

(2.) According to the learned counsel for the appellant, position of the case has been mis-appreciated as a result whereof, judgment impugned totally dehors the rules, law and facts has been passed.

(3.) According to the learned counsel for the respondents, appellant was not holding a sanctioned post therefore, his pay has rightly been directed by the learned Single Judge to be fixed as per the rules and regulations of the school.