SMTI. AGNES KHARSHIING Vs. STATE OF MEGHALAYA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking to raise the issue of holding of dual posts by the private respondents herein as Members of the Legislative Assembly as also as Members of the respective District Councils (MDCs).

(2.) We had heard learned counsel for the petitioner at the motion stage at excessive length yesterday, particularly on our basic queries as regards joinder of parties as also frame of this petition when it was found that the petition was firstly not in accord with the Full Bench decision of this Court dated 23.08.2013 in PIL No.3 of 2014 and then, even the relief as claimed in relation to Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya) (Amendment) Act, 2015 [,,the Amendment Act of 2015] was baseless and rather standing in contradiction to the other submissions sought to be made.

(3.) After having noticed such flaws and indicating our tentative opinion, we deferred the matter for today, while leaving it open for the learned counsel for the petitioner to consider his option, with the following order: -