EZAZUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) In the course of hearing, it transpired that subsequent developments has arisen during the pendency of the matter, in which the Managing Committee headed by respondent No. 7 and 8 had brought out an advertisement dated 28.11.2019 for filling up of the vacant post of Assistant Teacher (Science Graduate) in the said school.

(3.) The action of the respondent No. 7 and 8 is said to be malafide, taking advantage of the pendency of the matter, in which no interim order had been passed, staying the functioning of the said Committee. Accordingly, the petitioner had approached this Court by way of this Misc. Application with a prayer to restraint the respondents from carrying out any further actions and not to appoint any person as Assistant Teacher (Science Graduate).