(1.) This writ petition has been filed by the petitioners seeking writ of certiorarified mandamus to quash the order dtd. 30/1/2021, whereby the appointment of the petitioners was cancelled by the third respondent and to direct the respondents to allow the petitioners to continue in their posts without any obstructions from any side.
(2.) Heard Mr.Anjan Sahu, learned counsel for the petitioners and Ms.Ch.Sundari, learned Government Advocate.
(3.) The case of the petitioners is that they were appointed in the teaching and non-teaching posts respectively in Residential School, Chingkheiching, Imphal East on 28/9/2012 by the Chairperson, Ad-hoc Committee. The appointment of the petitioners was done by the Ad-hoc Committee and the same was chaired by the then Member of the Legislative Assembly. According to the petitioner, the formation of the said Ad-hoc Committee was approved by the then Deputy Commissioner/Chairman, District Board of Education, SSA, Imphal East. While so, on 27/1/2021, the petitioners were served with show cause notices directing them to appear on 30/1/2021 before the Deputy Commissioner/Chairman, District Board of Education, SSA with relevant documents in support of their position. Accordingly, all the petitioners appeared before the concerned authority in person along with relevant documents. However, on the same day, the Deputy Commissioner/Chairman, District Board of Education, Imphal East passed the impugned order cancelling the appointment of the petitioners along with others thereby disengaging them with immediate effect. Challenging the same, the petitioners have filed the present writ petition.