GOLAM HASHAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The subject matter of these three writ petitions is the conduct of election for Haripur VEC. The petitioners in their respective writ petitions are at odds as to whether the election should be held only for one VEC i.e. Haripur VEC or whether the same should be conducted for two VECs i.e Haripur-I and Haripur-II comprised within the parent VEC. This situation and confusion surrounding the same has been further compounded by the conflicting orders which have been passed by the respondent BDO in handling the matter.

(2.) It is noted that in WP(C). No. 75 of 2022, the writ petitioner therein has impugned an order dtd. 2/3/2022 whereby the election has been announced which was to be conducted on 9/3/2022 for Haripur VEC. Subsequently, it appears by another order dtd. 8/3/2022, the said order (2/3/2022) was revoked and it was announced that elections to Haripur-I and Haripur- II were to be conducted within a period of one week.

(3.) In WP(C). No. 84 of 2022, the said order dtd. 8/3/2022 announcing the elections to Haripur- I and Haripur-II has been put to challenge and the contention of the petitioners therein is that there cannot be any bifurcation of Haripur VEC without prior approval of the District Programme Coordinator, MGNREGS.