MEDITA RANI Vs. STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) The grievance raised in this writ petition is the alleged denial of the authority of the School Managing Committee to allow the Petitioner to resume her duty and payment of salary to her.

(2.) The Petitioner was appointed as teacher by Annexure -1 order dated 19.1.1993 issued by the Administrator -I Primary Schools, Khasi Hills Autonomous District Council and Inspector of Schools, East Khasi Hills District, Shillong. In fact, by the said order the proposal of the Managing Committee of the School, namely Tyrsad Church of God LP School, for her appointment as school teacher was approved against the post sanctioned by the Government as indicated in the order.

(3.) The Petitioner was selected to undergo the basic training in the District Institute of Education and Training Centre, Sohra pursuant to the recommendation made vide Annexure -2 communication dated 19.2.2003 issued by the Deputy Inspector of Schools, Shillong. It was indicated in the communication that the Last Pay Certificate (LPC) of the deputed teachers would be forwarded in due course. As per the requirement, the Petitioner gave an undertaking to complete the training and she was released from the school by order, dated 9.3.2003 issued by the Secretary of the School, to undergo the training.