RAMA KANTA DEWRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the writ petitions by and between the same parties touching the main issue, i.e. who is the Chief Executive Member (hereinafter referred to as CEM) of the Tiwa Autonomous Council (hereinafter referred to as TAC), have been heard together and are being disposed of by this common judgment and order. Although various issues have been raised in the writ petitions, but the decision which now falls for consideration of this Court is as to whether the direction of this Court vide order dated 03.05.2012 passed in W.P. (C) No. 1879/2012 which is reproduced below has been acted upon by the parties following the due procedure pursuant to which Shri Rama Kanta Dewri, petitioner in W.P. (C) No. 1867/2011 and W.P. (C) No. 5598/2011, stated to have been elected as the CEM of the TAC.

(2.) The grievance raised in the writ petitions are briefly stated below:

(3.) This writ petition filed by Shri Rama Kanta Dewri relates to no-confidence motion that was brought against him vide notice dated 21.03.2011 and the impugned proceedings thereof dated 24.03.2011 and 29.03.2011 (Annexures-8 and 9) by which the petitioner was removed as CEM. Be it stated here that other aspirant for CEM, namely Smt. Rina Pator was the Chairman of the TAC at that point of time under whose presidentship the no-confidence motion was discussed and passed.