AKRAMUZ ZAMAN Vs. STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) HEARD Mr. S.A. Shiekh, learned counsel appearing for the petitioner and also Mr. N.D. Chullai, learned Sr. G.A., assisted by Mr. S. Sen Gupta, learned GA, appearing for the respondents.

(2.) AS agreed to and prayed for by learned counsel appearing for the parties, this writ petition is taken up for disposal at the admission stage.

(3.) IT is also the case of the petitioner in the present writ petition is that the copy of the order dated 28 -04 -2015 mentioning that the gram Sabha meeting was held and witnessed by Shri Tengsrang Sangma, APO and Shri Siddique Sarker, Technical Asstt. of the block and passed a Resolution for fresh election since the present Supervisor failed to fulfill the need of the job card holders, was not furnished to the petitioner and as such, the present petitioner has no knowledge of the said order dated 28 -04 -2015. In pursuance to the said order dated 28 -04 -2015, the Block Development Officer, Selsella C&RD Block passed the impugned order dated 22 -06 -2015 for conducting fresh elections to Kandergaon VEC at Kandergaon Lower Primary School on 30 -06 -2015 at 11:00 am. Further grievance of the petitioner is that the petitioner was not given a chance to file his nomination for the said ensuing election on 30 -06 -2015. It is also the further case of the petitioner that the term of the said VEC in which the petitioner is one of the Supervisor has not yet expired inasmuch as the term is expiring on 31st July, 2015.