SURAJUL ISLAM KAZI AND ORS. Vs. THE STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) HEARD Mr. H.L. Shangreiso, learned counsel for the review petitioners and Mr. N.D. Chullai, learned Sr. GA assisted by Mr. H. Kharmih, learned GA appearing for the respondents No. 1 -3.

(2.) BY this review petition, the review petitioners are seeking for review of the judgment and order of this Court dated 30.01.2014 passed in WP(C) No. (SH)25/2012 wherein and where -under, the State respondents are directed to hold the election of the Phershakhandi VEC in accordance with the rules and procedures for election of President, Secretary and Women member of the Phershakhandi VEC as provided under the Meghalaya Rural Employment Guarantee Scheme (MREGS), 2006 notified vide notification No. CDD. 122/2006/3 dated Shillong, the 28th July, 2006. This Court passed the said judgment and order dated 30.01.2014 considering that the term of the EAC members will be one year under Para 7 of the said Scheme, 2006. In the review petition, the review petitioners are seeking for review of the said judgment and order of this Court dated 30.01.2014 on the ground that at the time of passing the said judgment and order dated 30.01.2014, the term of the VEC members was not one year inasmuch as by the notification being No.NREGS Cell. 19/2010/66 dated Shillong, the 23rd March, 2010, Para 7 had been amended to the extent that the term of the AEC and VEC members will be three years. The relevant portion of the said notification dated 23.03.2010 is quoted hereunder: -

(3.) IT is clear from the pleadings in the review petition that in pursuance of the said judgment and order dated 30.01.2014, the BDO & Programme Officer, MGNREGS, Selsella C & RD Block also issued the order dated 07.03.2014 that the election in democratic way will be held on 10.03.2014. The said order of the BDO & Programme Officer, MGNREGS, Selsella C & RD Block dated 07.03.2014 (Annexure -B to the review petition) is quoted hereunder: -