THOMY R. MARAK Vs. D.P. WAHLANG

JUDGEMENT

(1.) In this contempt petition, the petitioners raised their grievance alleging wilful and deliberate disobedience by the respondents to the order dated 17.05.2017 passed by the learned Single Judge in WP(C) No. 208 of 2015 which was affirmed by the Division Bench of this Court while dismissing the writ appeal in MC [WA] No. 57 of 2017 on 13.10.2017.

(2.) According to the learned counsel for the petitioner, the writ petition was allowed with the following observations:

(3.) Upon notices having been issued to the State for not implementing the directions of this Court passed in WP(C) No. 208 of 2015 as affirmed in MC[WA] No. 57 of 2017, the State has claimed that The Meghalaya (Taking over the District Council Lower Primary School) (Amendment) Act, 2018 has been passed by the Legislative Assembly on 09.10.2018. Section 1 (2) of the Meghalaya (Taking over the District Council Lower Primary School) Act, 1993 which defines District Council Lower Primary Schools has been amended by "The Meghalaya (Taking over of District Council Lower Primary School) Amendment Act, 2018 retrospectively from 02.06.1994. The State has asserted that the retrospective amendment was made effective by issuance of the notification dated 11.12.2018.