PAIALAST IAWROD Vs. K.H.A.D.C.

JUDGEMENT

(1.) This instant writ petition has been filed assailing the order dated 17.12.2015 passed by the Executive Committee, KHADC and Notification dated 22.12.2015 issued in pursuance thereto removing the writ petitioner from the post of Syiem of Malaisohmat Syiemship.

(2.) The pleaded case of the writ petitioner is that he has been wrongly removed from the Office of the Syiem of Malaisohmat Syiemship without notice or show cause notice, nor any opportunity of hearing being afforded and that the same was done in violation of the order dated 10.09.2015 passed in WP(C) No. 306 of 2014 by the Single Bench of this Court and order dated 18.11.2015 passed in W.A. No. 30 of 2015 by the Division Bench of this Court. The writ petitioner therefore by this writ petition prays that the impugned order not being in consonance with the directions of this court and resulting in his final removal should be set aside and quashed.

(3.) I have heard learned counsels for the parties.