H.P. OFLYN DOHLING Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) HEARD Mr. K. Sunar, learned counsel appearing for the petitioner.

(2.) THIS writ petition was filed on the apprehension that the writ petitioner is likely to be removed from being the headman of Malki, Shillong before the expiry of his term as headman i.e. 04.04.2015 and after his removal, election is likely to be held for electing the new headman of Malki, Shillong.

(3.) THE respondent No. 2, being the competent authority to issue the sanad for appointment of the headman of Malki, Shillong, appointed the petitioners as the headman of Malki, Shillong under the letter dated 04.04.2012 (Annexure -1 of the writ petition) The conditions for appointment of the petitioner as the headman of Malki, Shillong are mentioned in the said letter dated 04.04.2012 of the respondent No. 2, and the letter dated 04.04.2012 reads as follows: