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Judgment
In view of the limited prayer made, this petition is taken up for final disposal at this stage itself.
It is contended on behalf of the petitioner that himself and some other Head Teachers of different schools of Konarchar CRC under Selsella,
BRC, SSA, West Garo Hills, Tura had submitted complaints against the functioning of respondent No. 7 but by the orders dated 24.01.2017 and
30.01.2017, the respondents No. 7 has been reinstated and has been allowed to function as such, which has led to serious questions and disputes.
It is contended that the petitioner and the other complainants have filed an appeal against the order dated 24.01.2017 before the State Project
Director, SSA, Meghalaya, Shillong (respondent No. 2) on 31.01.2017 and the said appeal is required to be taken up for disposal at the earliest
in the interest of the schools and the project of SSA. It is, therefore, prayed that appropriate directions may be issued for expeditious disposal of
the appeal by respondent No. 2.
The learned Government Advocate, Mr. K. Khan appearing for the respondents No. 1 to 6 has no objection if such directions are issued for
expeditious disposal of the appeal. Similarly, the learned counsel, Ms. A. Agarwal appearing for respondent No. 7 has not opposed the prayer
that the said appeal be disposed of expeditiously.
Looking to the submissions made and in the totality of circumstances, it is considered appropriate and hence directed that the pending appeal
shall be taken up for consideration by respondent No. 2 in priority and shall be disposed of at the earliest, preferably within thirty days from the
date of appearance of the parties. For the purpose of requirement of this order, the petitioner as also respondent No. 7 are directed to remain
present before the respondent No. 2 on 03.03.2017.
This petition stands disposed of accordingly.
MC [WP(C)] No. 6 of 2017 also stands disposed of.