AUGUST LAMARE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. K. Paul, learned counsel for the petitioner and Mr. N.D. Chullai, learned AAG assisted by Ms. R. Colney, learned GA for the respondent No. 1 and Dr. N. Mozika, learned Sr. counsel assisted by Ms. S.A. Shallam, learned counsel for the respondent No. 2 and 3.

(2.) This application has been filed, seeking for a mandamus to issue to the respondent/JHADC (respondent No. 2 and 3) to take necessary measures to amend the nomination paper, for the election to the post of Dolloi of Nartiang. The amendments deemed necessary by the petitioners is for the incorporation of columns in the nomination paper to include disclosure of Criminal Antecedents if any, of the candidates and also for publication of such declaration.

(3.) The facts surrounding the case is that the elections to the post of Dolloi of Nartiang Elaka have been notified vide notification dated 14.06.2019 and the schedule is published in the said notification itself. The election process as per the schedule was to commence from 18.06.2019 and to culminate on 29.07.2019. The grievance of the petitioners who are said to be electors in the Elaka, as noted earlier is with regard to the absence of the requirement to disclose the Criminal Antecedents if any, of the candidates.