S. C. Agrawal, J. - (1.) Leave granted.
(2.) These appeals arise out of Writ Petition (Civil) No. 2035 of 1994 filed by Ojom Libang (hereinafter referred to as 'the petitioner') which was disposed of by the Gauhati High Court by judgment dated September 27, 1994. They relate to appointment on the post of Head Gaonburah of Simong village in the East Singh district of Arunachal Pradesh.
(3.) In the North East Frontier Tract, which was earlier administered by the North East Frontier Agency, and is now known as State of Arunachal Pradesh, there is a two tier system of administration of justice governed by the Assam Frontier (Administration of Justice) Regulation, 1945 (hereinafter referred to as 'the Regulation') whereunder the executive and the judiciary have been rolled into one. The Deputy Commissioner and the Assistant Commissioner form the upper tier and the village authority the lower tier. The status of village authority is conferred on the Gaonburah who has the power to apprehend culprits who committed heinous offences and try persons committing non heinous crimes. Each village had at least two Gaonburahs but in big villages the number may go up. One of them is designated as the Head Gaonburah. Under clause 5(1) of the Regulation the Deputy Commissioner has been conferred the power to appoint members of the village authority and in exercise of the said power he appoints the Gaonburahs.;