FAIRLY SYIEM Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) HEARD Mr. T. T. Diengdoh, learned counsel for the petitioner assisted by Mr. E.C. Suja, learned counsel and also heard Mr. B.B. Narzary, learned counsel for respondents 1 to 5 and Mr. N.D. Chullai, learned counsel for respondent No. 8.

(2.) THE petitioner was appointed as the Syiem of Nongstoin by the respondent No. 1 -Khasi Hills Autonomous District Council, Shillong on 18.3.1998, The respondent No. 2 suspended the petitioner from the post of Syiem of Nongstoin and directed that the charges framed against him be enquired by the Additional Judge, Additional District Council Court, Shillong. The inquiry was duly conducted and the learned Addl. Judge, submitted his report dated 30.3.2001 in Enquiry Case No. 2 of 2000. In the said inquiry report, the Inquiry Officer after examining all the charges framed against the petitioner as well as the evidence adduced by the parties has found as follows :

(3.) THE report of the said two Executive Members was placed before the respondent No. 2 the Executive Committee of the District Council and the Executive Committee vide its order dated 24.5.2001 has appointed Shri H.M. Dkhar, Judge, District Council Court and Mr. S. Kharsyiemiren, Magistrate, First Class, Subordinate District Council Court. Shillong as Inquiry Officers to conduct the inquiry jointly. Being aggrieved by the said fresh inquiry order by respondent No. 2, the petitioner has approached this Court by this petition.