EZAZUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The challenge in this writ petition is to the order No. WGH/M.C./DF-7/2017/17883-89 dated 17.01.2018 passed by respondent No. 3 (District School Education Officer, West Garo Hills, Tura), the order No. DSEL/SEC-NG/MC/5/2012/273 dated 17.06.2019 passed by respondent No. 2 (Director of School Education and Literacy, Meghalaya, Shillong) whereby, the petitioner's Managing Committee was cancelled and respondent No. 4 was restored back and also order No. WGH/MC/DF- 28/2019/2675-82 dated 01.07.2019 issued by respondent No. 3.

(2.) Learned counsel for the petitioner submitted that the impugned order dated 01.07.2019 has been passed without affording any opportunity of hearing to the petitioner and is bereft of any reasons. It was claimed that the impugned order is in violation of principles of natural justice.

(3.) Learned Govt. Advocate Mr. K.P. Bhattacharjee has put in appearance on behalf of the respondents No. 1 to 3.