OMOTI KARPUK Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. A. Apang, learned Senior Counsel assisted by Ms. N. Anju, learned counsel for the petitioner. Also heard Mr. T. Tagum, learned Standing Counsel representing the Education Department.

(2.) The petitioner, by instituting the present proceeding has presented a challenge to an order dtd. 13/6/2018, issued by the Deputy Commissioner, East Siang District, Pangin, by which the petitioner was dismissed from her services as a contractual Junior Teacher under the Sarva Shiksha Abhiyan (SSA) on the ground that the said order being punitive in nature, could not have been issued without following the due process of law.

(3.) The petitioner was initially engaged as Junior Teacher on contractual basis under the SSA on 7/9/2006. The service of the petitioner was being extended from time and time and the petitioner had completed around 11 years of services. In the year 2007, an allegation was raised that in the recruitment examination for the posts of UDC/LDC/MTS on 19/8/2017, the question paper of the said examination was leaked and was available in the social media. The petitioner was one of the invigilators in the said examination centre and during the course of investigation in connection with Panging P.S. Case No. 23/2017, under Ss. 420/193, registered in connection with the said leakage of question paper, the petitioner came to be placed under detention.