MOTIOR ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) For disposal of this writ petition, presence of respondent No. 5 is not required, therefore, petition is taken up for disposal at its threshold stage. Petitioner, admittedly was posted as Assistant Teacher. In pursuance to the letter No. WGH/MC/DF-17/2017 dated 07.03.2017, petitioner was promoted to the post of Vice Principal of Janapriya Higher Secondary School.

(2.) Vide order impugned dated 02.05.2018 petitioner has been reverted as per his own request vide his application dated Bholarbhita the 23rd April 2018.

(3.) Petitioner has filed a detailed application addressed to the District School Education Officer, West Garo Hills, Tura on 28.05.2018 stating therein that the Principal of Janapriya Higher Secondary School had called him to his residence and under threat petitioner has signed on various papers which the Principal had prepared. Later on, petitioner came to know that his signatures were taken for reverting from the post of Vice Principal. It is further stated that his signatures were forcibly obtained, same shall be treated as withdrawn and his position as Vice Principal shall be restored.