AWHAI ANDREW SHULLAI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. K. Paul, learned counsel on behalf of the petitioner and Dr. N. Mozika, learned Sr. counsel assisted by Ms. T. Sutnga, learned counsel on behalf of respondent No. 2-4.

(2.) Learned counsel for the petitioner submits that the petitioner has impugned the letter No. JHADC/LEG/12/2019/10 dated 09.09.2019 and Notification No. JHADC/LEG/12/2019/11 dated 09.09.2019.

(3.) A brief recount of the dispute is that on the vacancy to the post of Chairman, JHADC owing to the resignation of the incumbent Chairman, the Deputy Chairman of the District Council, JHADC had, on the strength of the Notification No. DCA.14/2019/55 dated Shillong, the 4th September, 2019 (Annexure-1 to the writ petition) duly declared in the House that the post of Chairman is lying vacant.