JUDGEMENT
H.S.Thangkhiew,J. -
(1.)The grievance of the writ petitioner is that after being appointed as Headmaster of the school namely; Nandichar Muktab SSA, U.P. School on 20.03.2010, he continued as such till November, 2017 when he was not allowed to discharge his duties any further by the Managing Committee without any reason being assigned. Further, case of the petitioner is that the District Mission Co-ordinator, SSA, West Garo Hills, Tura had issued an order dated 20.09.2016, whereby 15 schools including the school of the petitioner were directed to review the status of teachers teaching in the said schools and that the case of the petitioner, was to be considered against a sanctioned post. As nothing further transpired, the petitioner had preferred an appeal before the State respondents, which he claims has never been answered. Hence the writ petition.
(2.)Mr. A.H. Hazarika, learned counsel for the petitioner in his submissions has taken this Court to the order dated 20.09.2016 to substantiate the fact that instead of being considered for the post of sanctioned teacher, he was ousted from service by the Managing Committee (Respondent No. 9). He further submits that he had filed a representation, which was never answered and prays that his service be restored and considered against the sanctioned post in the said school.
(3.)Mr. K.P. Bhattacharjee, learned GA appearing on behalf of the State respondents at the outset submits that the contention that the petitioner had filed a representation is factually incorrect, as no representation has ever come to the notice of the State respondents to enable them to address the same. He further submits that the dispute if any, is primarily between the Managing Committee (Respondent No. 9 with the petitioner, and it is for them to resolve the same before seeking approval from the State respondents as to the status of service of the petitioner.
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