SHILLONG MUNICIPAL EMPLOYEES ASSOCIATION Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner is the registered association of the employees of the Shillong Municipality and affiliated to the Indian National Trade Union Congress, New Delhi.

(2.) It is the case of the petitioner that for each municipality, a body of Commissioners designated as the Municipal Board having authority over the municipality has to be established under Section 10 of the Assam Municipal Act, 1956.

(3.) However, in Meghalaya no Municipal Board was constituted as provided under Section 10 of the said Assam Municipal Act since the State of Meghalaya was carved out of the State of Assam.