STATE OF MEGHALAYA Vs. CHAIRPERSON MEGHALAYA LOKAYUKTA

JUDGEMENT

(1.) This Court vide order dtd. 6/9/2023, on the prayer of the learned Advocate General appearing for the State/petitioners to amend the main petition, that is, WP(C) No. 363 of 2021 by effectively striking off the names of the respondents/Chairperson and the Secretary, Meghalaya Lokayukta, respectively, has allowed the same to be brought up by way of a separate application, with liberty to the respondents to respond to the same, which was done so in due course.

(2.) It may be mentioned that in the main petition, the case of the State/petitioner is that the respondent No. 3 herein has filed a complaint before the Lokayukta under Sec. 20(1) of the Meghalaya Lokayukta Act, 2014 with allegations made therein. This complaint was then registered as Complaint Case No. 5 of 2020.

(3.) The Hon'ble Chairperson, Lokayukta having taken cognizance of the said complaint has inter alia, directed for an inquiry to be made thereon and in the process, had passed several related orders dtd. 23/6/2020, 30/7/2020, 26/2/2021 and 18/3/2021. Being aggrieved with such orders passed by the Chairperson, Meghalaya Lokayukta, this Court was accordingly approached with an application under Article 226 of the Constitution of India with a prayer to quash all consequential orders and the entire proceedings therein.