SWANTING KHASAIN Vs. HIMA NONGSPUNG SYIEMSHIP

JUDGEMENT

(1.) The issues raised in these two writ petitions being similar, are proposed to be disposed of by this common judgment and order.

(2.) The grievance of the writ petitioner in WP(C) 374/2020 is that he has been suspended by the respondent No. 2, vide the impugned order dtd. 26/10/2020, who he contends is not vested with any jurisdiction nor the competent authority to exercise such power, customarily or otherwise.

(3.) The petitioner who is the Sordar of 9 villages was elected as per the customary practice and was issued a Sanad by the respondent No. 5 (Lyngdoh, Ri-Lyngdoh Wahlang 9 Kyntoit) on 28/8/2016, and the same was also approved by the respondent No. 4 (Executive Committee, Khasi Hills Autonomous District Council).