U. BASWELL NONGNENG SHANPRU Vs. K.H.A.D.C.

JUDGEMENT

(1.) The brief facts of the present case is that the petitioners are said to be the Myntris of the Mylliem Syiemship and are also electors entitled to vote in the election of the Syiem of Mylliem in accordance with the provisions of the Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007.

(2.) Vide order dated 21.04.2016, the respondent No. 4 who is the present Syiem of Mylliem was placed under suspension by the Executive Committee of the KHADC and by the same order dated 21.04.2016, Shri. Ricky Nelson Syiem was chosen to be appointed as the Acting Syiem of Hima Mylliem. Again by the same order dated 21.04.2016, the Executive Committee has appointed Smti. S.B. Laitthma, the then Magistrate First Class, Sub-ordinate District Council Court, Khasi Hills, Shillong to conduct an enquiry into the allegations against the respondent No. 4, the present Syiem of Mylliem.

(3.) Being aggrieved by the said order dated 21.04.2016 (Annexure-4 of the writ petition) passed by the Executive Committee, KHADC, the respondent No. 4 had preferred a writ petition before this Court being registered as WP(C) No. 129 of 2016 and vide order dated 05.10.2016, this Court had stayed the enquiry by Smti. S.B. Laitthma.