ARTISTWELL THONGNI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P.Yobin, learned counsel for the petitioner as well as Mr. H.Kharmih, learned GA for the respondents No. 1-6 and Mr. G.S.Massar, learned Sr. counsel assisted by Mr. R.Kharsyad, learned counsel for the respondents No. 7 and 8.

(2.) All the learned counsels for the parties agreed with the submission of the learned Sr. counsel, Mr. G.S.Massar that government should take necessary steps to reopen the School and the Managing Committee should also cooperate with the government so that the School will function smoothly without any hindrance and it will not disturb the career of the students.

(3.) Since it is a joint submission of all the learned counsels for the parties, it is hereby directed to all the respondents to take necessary steps to reopen the School immediately and the Managing Committee is also directed to cooperate with the government. Teachers are also directed to attend to their duties regularly so that the students will not suffer further.