U. DOLEY SINGH Vs. CHIEF EXECUTIVE MEMBER

JUDGEMENT

(1.) BY this application under Article 226 of the Constitution of India the petitioner has challenged the order of the Executive Committee of the Khasi Hills District Council, approved by the District Council, by which the petitioner has been removed from the office of Syiem of Langrin Syiemship.

(2.) THIS case has a chequered career. The facts of the case are as follows:-

(3.) SECTION 3 of the United Khasi-Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959, as amended by the United Khasi-Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) (Amendment) Act 1968, reads as follows:-