SHOLANDING K. LARTHONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) BY this writ petition, the petitioner is assailing the notice dated 19.06.2013 issued by the Secretary, Maharam Syiemship, Mawkyrwat to all the villagers in relation to the appointment of Myntri that the Syiem 's men would come to the village to do the work in the village Dommawlein on

(2.) 07.2013 and they will start the work at 10:30 A.M. and finish the work at 1:00 P.M. and only the male members of the Village Durbar and who had themselves enrolled in the elected roll have the right to take part (Annexure - V to the writ petition). 2. Heard Mr. D.K. Deb Roy, learned counsel for the petitioner and Mr. N.D. Chullai, learned Senior GA, assisted by Mr. S. Sen Gupta, learned GA appearing for the respondent No. 1. None appears for the respondents No. 2, 3, 4, 5 and 6 inspite of proper service of notice of the present writ petition to them.

(3.) IT is alleged that one Shri. Buildingstar Myrthong, collected signatures of 56 (fifty six) persons of the locality and lodged a complaint to the Syiem of Maharam Syiemship, South West Khasi Hills for cancellation of the appointment of the petitioner as Myntri of the Dommawlein village. It is stated that in pursuance to the complaint, the impugned notice dated 19.06.2013 was issued for conducting an enquiry and also for holding the election. Being aggrieved, the petitioner filed the present writ petition for assailing the impugned notice dated 19.06.2013.