RIZAUL KORIM Vs. STATE OF MEGHALAYA; DEPUTY COMMISSIONER, WEST GARO HILLS DISTRICT; BLOCK DEVELOPMENT OFFICER & PROGRAMME OFFICER; MONIRUZZAMAN SK PRESIDENT OF VILLAGE EMPLOYMENT COUNCIL OF NOYAGAON; SOFIQUL ISLAM; RASHEDA BEWA

JUDGEMENT

(1.) Heard Mr. S. Dey, learned counsel for the petitioner as well as Mr. B. Khyriem, learned GA for the State respondents No. 1-3 and Ms. P. Agarwal, learned counsel for the respondents No. 4 & 5.

(2.) The petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that the election was not conducted for the last five years at Noyagaon Village, Old Bhaitbari, Selsella, West Garo Hills District, Meghalaya. The last election was conducted in the year 2011. He also pointed out to the notification dated 24 th March 2010 published in the Official Gazette of Meghalaya pertaining to the Community and Rural Development Department, Shillong NREGA CELL. On perusal of the said notification dated 24 th March 2010 at Clause IV it is clearly mentioned that, "against Para 7B Clause 7, the term of AEC and VEC members will be three years". If it is so, the election needs to be conducted at a gap of every three years.