JASHOR ALI S/O (L) AZIAL HOQUE Vs. STATE OF MEGHALAYA UNDER SECRETARY TO GOVT OF MEGHALAYA, ELEMENTARY AND MASS EDUCATION AND ORS

JUDGEMENT

(1.) The Petitioner in this writ petition is questioning the legality of the reconstitution of the Managing Committee of the Purna Nagar Up-graded L.P. School in the West Garo Hills. At the outset, I am constrained to observe that the writ petition is full grammatical and typographical errors and is also clumsily drafted: I have difficulty in understanding what the Petitioner wants from this Court. I have no time to waste in reading and re-reading the pleadings just to comprehend what the Petitioner wants and not for resolving the factual and legal controversies involved in the writ petition. This reminds me of the observations of the Apex Court in Shantilal Manganlal and Anr. Vs. Chunilal Ranchoddas and Ors., 1984 4 SCC 236, which said:

(2.) For all the reasons stated in the foregoing, the writ petition cannot be entertained, and is accordingly dismissed. However, to avoid penalizing the Petitioner, there shall be no order as to costs.