GOODNIGHT L. SYIEMLIEH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) BY means of this writ petition, the writ petitioner has challenged the constitutional validity of amendment made in Section 2 of the Khasi Hills Autonomous District Council (Nomination and Election of Syiem, Deputy Syiem, Headman of Langrin Syiemship) (Second Amendment) Act, 2010. The writ petitioner has further challenged the report dated 25 -5 -2009 of Executive Members of Khasi Hills Autonomous District Council (for short KHADC), and the consequential order dated 2 -6 -2009 passed by Executive Committee of KHADC. The writ petitioner has further sought his reinstatement to the post of Syiem of Langrin Syiemship.

(2.) HEARD learned counsel for the parties and perused the papers on record.

(3.) IT is also stated in the writ petition that earlier, WP(C) No. 271 (SH) of 2000 was filed by one U Edward Syiemiong (respondent No. 7), against the present writ petitioner and said petition was dismissed vide order dated 1 -11 -2000 as infructuous. In said writ petition, U Edward Syiemiong had challenged the nomination for the election of Chief of Langrin Elaka on the ground that the present writ petitioner did not belonged to the clan. Thereafter, WP(C) No. 259 (SH) of 2000 was filed by one Stelin Syiemiong, challenging again the nomination of the writ petitioner for the election of Syiem of Langrin on the same ground, but the same was withdrawn and the Court directed Stelin Syiemiong to approach the Tribunal. It is alleged by the present writ petitioner that KHADC wrongly placed him under suspension vide order dated 30 -9 -2010 and appointed Shri Nangtei Singh Syiemiong (respondent No. 6) as Acting Syiem.