SOBINA YASMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The application is for leave to appeal by a non-party apparently aggrieved by an order dated June 23, 2022 passed on a writ petition pertaining to the election or appointment of office-bearers in the Moulakhandi Village Employment Council.

(2.) The operative part of the judgment and order sought to be assailed provides as follows:

(3.) The applicant refers to an order passed by the office of the BDO, Demdema C&RD Block, West Garo Hills, Tura by which the applicant was appointed as the Secretary of Moulakhandi Part-IV for a period of three years by the relevant order of December 23, 2020. Significantly, the relevant order bears the number DDB.6/Apptt/MGNREGS/2020-21/194.