THE LOKAICHAR SECONDARY SCHOOL AND ORS. Vs. THE STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) THE petitioner's case in a nutshell is that:

(2.) Mr. A.H. Hazarika, learned counsel appearing for and on behalf of the petitioners submits that, at present there are two Committees, one Committee constituted vide order dated 03.10.2013 at Annexure -IV and another Committee has been constituted vide order dated 11.10.2013 at Annexure -VI. The learned counsel further contended that, the District School Education Officer, South West Garo Hills District, Ampati does not have the power to constitute two Committees vide orders dated 03.10.2013 and 11.10.2013. So, necessary directions may be passed.

(3.) On the other hand, Mr. N.D. Chullai, learned Sr. GA assisted by Mr. H. Kharmih, learned GA fairly submits that, the matter can be disposed of by setting aside both the Committees constituted vide order dated 03.10.2013 and 11.10.2013.