NAMEIRAKPAM NODIACHAND SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioners along with the respondent Nos.3, 4, 5, 6 and 9 were elected as members of the Management Committee of the Sakhi Devi Girls High School in the General Body Meeting held on 24/10/2013. The Zonal Education Officer/Zone-1, Government of Manipur vide order dtd. 26/12/2013 approved the formation of the School Management Committee. Thereafter, the petitioner No.1 submitted an objection to the ZEO, Zone-1 on 26/12/2013 against the inclusion of respondent Nos.5 and 6 as members of the School Management Committee on the ground that the respondent No.5 is involved in a criminal case and respondent No.6 cannot be a local educationist inasmuch as he is not a local resident of Uripok Constituency wherein the Sakhi Devi Girls' High School is located.

(2.) During the pendency of the objection filed by the petitioner No.1, the first meeting of the members of the School Management Committee of Sakhi Devi Girls' High School, for conducting election of the President and Secretary of the School Management Committee was held on 26/2/2014 comprising of only 5 (five) members and in the absence of the petitioner and another four members. In the said meeting, the respondent Nos.5 and 6 were elected as Secretary and President of the School Management Committee and one Smt R.K.Sanajaobi Devi, an Unapproved Teacher of the School was recommended as teacher representative in the School Management Committee (SMC).

(3.) Against the said election of the President and Secretary of the SMC, the petitioner submitted representations to the concerned authority. However, the said representations were not considered. In the meantime an emergency meeting of the SMC of Sakhi Devi Girls' High School was held on 21/2/2015 at the residence of the President of the SMC, without giving any notice or information to the members of the SMC including the petitioners. In the said emergency meeting, only the President, Secretary and the Ex-officio member (respondent Nos.6, 5 and 9) were present and the rest of the members of the SMC were absent. In the said emergency meeting held on 21/2/2015 the following four resolutions were passed: