SHRI MARTHON SANGMA Vs. THE STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Dey, learned counsel for the petitioner as well as Mr. A.H. Hazarika, learned GA for the respondents.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that the petitioner had filed a Representation dated 30.06.2014 before the Deputy Commissioner, North Garo Hills District, Resubelpara, Meghalaya to look into the matter pertaining to certain anomalies occurred in the Office of the BDO, Resubelpara, North Garo Hills District in relation to SRWP Schemes (2012 -2013), but the said Representation still remains pending before the Deputy Commissioner, North Garo Hills District, Resubelpara, Meghalaya without any action on it. So, necessary directions may be passed.