EXECUTIVE COMMITTEE OF THE KHASI HILLS AUTONOMOUS DISTRICT COUNCIL Vs. WANPHRANG SYIEM NONGSHAI

JUDGEMENT

(1.) These 2 Misc. Applications both praying for vacation of order dtd. 6/12/2024, passed in WP(C) No. 452 of 2024, with regard to the functioning of the writ petitioner as a Sordar of Nongpoh, being similar are taken up together for consideration.

(2.) The applicant in MC(WPC) No. 218 of 2024, is the respondent No. 1 in the writ petition namely the Executive Committee, KHADC, represented by its Secretary and the applicants in MC(WPC) No. 222 of 2024, are stated to be 5(five) Lyngdoh of different Raids in Nongpoh Sirdarship, who claim to be electors of the Sordar of Nongpoh.

(3.) In brief, the writ petitioner had approached this Court by way of WP(C) No. 452 of 2024, assailing the impugned notification dtd. 3/12/2024, which had placed the writ petitioner under a second suspension. The main ground of challenge was that the second suspension was illegal, inasmuch as, on the same ground and complaint for which the writ petitioner had also faced an inquiry, the respondents District Council based on the findings of the inquiry had been pleased to re-instate him to the post of Sordar of Nongpoh, vide order dtd. 4/3/2024. This Court, then by order dtd. 6/12/2024, while granting an interim stay had recorded as follows: