LAWS(MEGH)-2016-12-12

SHAHA JAMAN SHEIK, S/O HAJIM UDDIN SHEIK Vs. STATE OF MEGHALAYA

Decided On December 07, 2016
Shaha Jaman Sheik, S/O Hajim Uddin Sheik Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner has impugned order No. WGH/MC/DF/27/2015/12686-693, dated 2nd February, 2016 issued by the District School Education Officer, Tura.

(2.) The brief facts of the case as set out in the petition are that on 27th June, 2012 the petitioner was appointed as one of the members of an Adhoc Managing Committee of Bhaitbari Higher Secondary School by the Additional Director of Education & Literacy, Meghalaya. Later-on, the said Adhoc Managing Committee was dissolved and a proposal for a meeting for the reconstitution of Managing Committee of the said School was convened and a new Managing Committee was constituted for a period of one year. The tenure of the said Managing Committee had expired on 14th June, 2014 (Annexure-3).

(3.) Learned counsel for petitioner submits that District School Education Officer, West Garo Hills, Tura passed an order dated 21st December, 2015 whereby the Managing Committee of Bhaitbari Higher Secondary School was allowed to extend w.e.f. 15.06.2014 to 14.06.2016. Learned counsel for petitioner further submits that the Director of Education & Literacy, Meghalaya had passed an order 14th January, 2016 directing the District School Education Officer, West Garo Hills, Tura to withdraw/cancel the order dated 21st December, 2015 immediately and to instruct the School to comply with the instructions issued vide letter dated 15.12.2015 to avoid action under Section- 24(4)(a)(b) and (c) of the Meghalaya School Education Act, 1981. The District School Education Officer, West Garo Hills, Tura vide order dated 21st January, 2016 withdrew letter dated 21st December, 2015 and extension w.e.f. 15.06.2014 to 14.06.2016 was cancelled and the Principal of the School was directed to call immediate meeting of parents/guardians of the students, responsible persons, Nokma/Sordar, Gaon-Bura, Secretary/President of Village Education Committee within the area of Bhaibari village to form regular School Managing Committee.