SHRI MOZAMMEL HOQUE MONDAL Vs. STATE OF MEGHALAYA

JUDGEMENT

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

(2.) The learned counsel for the petitioner submits that the election was conducted in the year 2013 and the names of the elected members were forwarded to the Government for approval, but the same was kept lying for a long time and they approved the lists only in the year 2015. The learned GA appearing on behalf of the State submits that the matter can be disposed of with a direction to the respondents to conduct an election afresh and seeks apology, to which the learned counsel for the petitioner also agreed.

(3.) Considering the submissions advanced by the learned counsel for the parties at Bar, it is hereby ordered that the respondent's authority to conduct an election within a month and to allow the petitioner also to participate in the election and further more, it is also wanted that they should not repeat the same in future.