DAIAMONLANG M. SKHEMLON & 43 ORS. Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. A.H. Hazarika, learned counsel appearing on behalf of the petitioners as well as Mr. H. Kharmih, learned GA appearing on behalf of the State respondent No. 1-8.

(2.) The brief facts of the case is that:

(3.) That initially, the prescribed minimum education qualification for appointment of L.P. School Teachers was H.S.S.L.C or S.S.L.C (Matriculate), and thereafter by notification dated 31.01.2004 issued by the Commissioner and Secretary to the Government of Meghalaya, Education Department, Shillong, the prescribed minimum education qualification for L.P. School Teacher was PUC/HSSLC/Class-XII passed or its equivalent.