MOFIZUR RAHMAN Vs. GOVERNMENT OF MEGHALAYA

JUDGEMENT

(1.) BY this writ petition, the petitioner is assailing the order dated 23.07.2013 passed by the Block Development Officer and Programme Officer (MGNREGS) Selsella C&RD Block (Annexure - A9 to the writ petition) only on the ground that there was no election of the Village Employment Council (for short 'VEC ') of East Phatharkata in compliance with the directions of this court in the judgment and order dated 28.05.2013 passed in WP(C) No. (SH) 128/2013 filed by the present petitioner.

(2.) THE Deputy Commissioner and District Programme Coordinator, West Garo Hills, Meghalaya (respondent No. 2) also filed affidavit -in -opposition in the present writ petition. In para 14 of the affidavit -in -opposition filed by the respondent No. 2, it is clearly mentioned that the answering respondents could not conduct the election for a new VEC since there was no conducive atmosphere in the village with allegations and counter -allegations flying thick and fast. For easy reference, Para 14 of the affidavit -in -opposition filed by the respondent No. 2 is quoted hereunder:

(3.) THE impugned order dated 23.07.2013 issued by the respondent No. 3 is in clear violation of the directions of this Court in the judgment and order dated 28.05.2013. However, this Court is not taking up contempt proceedings as an assurance has been made by Mr. N.D.Chullai, learned Senior GA appearing for the respondents that the election of the VEC of East Patharkata will be held in compliance with the directions of this Court in the judgment and order dated 28.05.2013.