NIKBIA TALOM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. A. Bhattacharjee, learned counsel for the petitioners and Mr. S. Tapin, learned Senior Government Advocate for the State respondents. None appears for the respondent Nos. 6, 7, 9 to 24 and 26 to 35 although counter affidavit have been filed on their behalf by the learned counsel Mr. S. Koyang.

(2.) This writ petition is directed against the notification dated 19.07.2019 issued by the Additional Deputy Commissioner, Tali, Kra-Daadi District, Arunachal Pradesh vide No. PIP/PR-01/2018/08 whereby the writ petitioners who were appointed as member in the Gram Pranchayat Level Interim Committee by a notification dated 11.06.2018 have been replaced by the respondent Nos. 06, 10, 24 and 30 respectively.

(3.) In pursuance to the notification dated 30.5.2018 issued by the Chief Secretary, Government of Arunachal Pradesh vide Memo No. PR-Election/478/2012/484, which provides for constitution of Gram Panchayat Level Interim Committee, the petitioners were appointed as a members of Gram Panchayat Level Interim Committee under Clause (d), thereof vide notification dated 11.06.2018, issued by the Circle Officer, Pipsorang vide Memo No. PIP/PR-01/2018/07. The petitioner No. 1 was appointed as member of the interim committee in respect of 9/78/Raha Gram Panchayat, the petitioner No. 2 was appointed as member of the interim committee of 9/85-Korapu Gram Panchayat, petitioner No. 3 was appointed as member of the interim committee of 9/76-Songio Gram Panchayat and petitioner No. 4 was appointed as member of the interim committee of 9/88-Sepaha Gram Panchayat.