- (1.) Re: State of Meghalaya We have perused the affidavit dated 21 st June, 2018 filed on behalf of the State of Meghalaya. Shri Ranjan Mukherjee, learned counsel appearing for the State of Meghalaya, on instructions received, has up-dated the information laid before the Court by means of the aforesaid affidavit dated 21 st June, 2018. Shri Mukherjee has submitted that a meeting of the Search Committee has been held last week and the Search Committee has recommended the names for appointment as Chairperson and Members (Judicial and Non-Judicial) whose names are required to be considered and finalized by the Selection Committee. Shri Mukherjee has further submitted that the Selection Committee has decided to hold its meeting on 24 th July, 2018. While taking the aforesaid statement on record we direct the Chief Secretary of the State of Meghalaya to lay before the Court within seven days from the date of 24 th July, 2018 the result of the meeting of the Selection Committee and if the Selection Committee has approved the name(s), the concerned Authority shall issue necessary appointment orders so as to ensure that the institution of the Lokayukta starts functioning in the State forthwith.
(2.) Re: State of Mizoram No affidavit/report/status report has been filed on behalf of the State of Mizoram. The State is also not represented. In these circumstances, we direct the Chief Secretary of the State of Mizoram to be personally present in Court on 17 th July, 2018. List accordingly.
(3.) Re: State of Nagaland Report of the Action taken by the State of Nagaland in the matter of appointment of Lokayukta under the Nagaland Lokayukta Act, 2017 be submitted within seven days from today. List the matter again on 17 th July, 2018.;