STATE OF MEGHALAYA Vs. PHIKIRBHA KHARIAH

JUDGEMENT

(1.) This application has been filed for modification of the judgment and order dated 02.11.2017 passed in WA No.52 of 2011 along with the connected matters seeking extension of 6 (six) months' time to comply with the directions issued by this Court.

(2.) Learned Advocate General pointed out that on 26.02.2019, MC (WA) No.9 of 2019 was filed seeking extension of 4 (four) months' time. The said Misc.Case was allowed by this Court extending the period of 4 (four) months' time for ensuring compliance of the order passed by this Court.

(3.) Reference was made to Annexure-II, where a meeting of the members of the Committee consisting of the Chief Secretary, Government of Meghalaya and two other members to examine the CBI report was held on 26.06.2019 in the office Chamber of the Chief Secretary, Meghalaya. It was stated that since the Chief Secretary was named in the CBI report relating to education scam as one of the accused, a proposal was mooted that the Additional Chief Secretary in-charge of Political Department be nominated as Chairman of the 3 (three) member Committee in place of the Chief Secretary until the end of his tenure as Chief Secretary, Government of Meghalaya. Accordingly, the Committee decided that the department shall file an application before this Court seeking extension of the tenure of the Committee. Learned Advocate General prayed that the constitution of the Committee may be changed and time may be extended for final decision on the report submitted by CBI.