LexJOINT SECRETARY, POLITICAL DEPARTMENT, GOVERNMENT OF MEGHALAYA, MAIN SECRETARIAT, SHILLONG versus HIGH COURT OF MEGAHALAYA THROUGH ITS REGISTRAR, SHILLONG
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Page 1 of 12 [2016] 2 S.C.R. 376 JOINT SECRETARY, POLITICAL DEPARTMENT, GOVERNMENT OF MEGHALAYA, MAIN SECRETARIAT, SHILLONG pyrshah HIGH COURT OF MEGHALAYA THROUGH ITS REGISTRAR SHILLONG (Civil Appeal No.2987 of 2016) LBER 18, 2016 [U DIPAK MISRA BAD U SHIVA KIRTI SINGH, KI NONGBISHAR BADONBUROM] Ka Riti Synshar ka Ri India,1950 - Art.226 - ka mukotduma ba la ujor hi da ka Ïingkashari (Suo motu) hapoh-Ban pyntreikam noh ia ka Aiñ Meghalaya Lokayukta , 2014 da kaba buh noh da ka jaka treikam -Ka iingkashari ruh ka la khmih bniah ia ki kyndon jingaibor hapoh ka Kyndon aiñ ba 3 (2)(a) jong ka Aiñ 2014 bad ka la pynsangeh ia ka jingpyntreikam ia ka shibynta jong ka kyndon aiñ ba 3 (2)(a) - Ha ka jingkyrpad (appeal), la rai: Ka iingkashari ka lah ban treikam laitluid ban sdang hi ia ka jingmudui mukotduma (Suo Motu )ha ki khep ki bym banse kiba shong ha ki jait aiñ bad na ka bynta ka jingmyntoi uba bun uba lang – Hynrei ha ki katto katne ki khep ruh ka iingbishar kam lah ban wanrah ia ki mat kiba iadei bad kano kano ka kyndon jingaibor ba la mang bad ban pan jubab da kaba pyntreikam ia u pud ba la buh hapoh ka Art.226 – Ka Ïingkashari High Court ka la khmih bakla ia ki mat jong ka kyndon jingaibor, bad ka la pynmih ia ka hukum ha kaba iadei bad kane, la kumba kita ki kyndon jingaibor ba la mang ki long ki bym lah ban pdiang lane kiban wanrah jingeh ha kiei kiei kiba la mang ha ka Riti Synshar – Ka Ïingkashari High Court kam dei bad shah ia ka jingpynsangeh – Namarkata, shibynta jong ka hukum ujor pyrshah (impugned order) kaba iadei bad ka kyndon jingaibor jong ka Aiñ la pynduh noh – Ia ka hukum ba la shah ban pynsangeh (stay) ruh la pynduh noh – Ki ophisar ba ha khlieh duh jong ka sorkar (executive) ki dei ban peit, ba ka jaka treikam jong ka Lokayukta ka dei ban don. – Meghalaya Lokayukta Act,2014 – s.3 (2)(a). Ka mukotduma paidbah (Public Interest Litigation)- Ka jingujor ba la wanrah hi da ka Ïingkashari ia ka mukotduma paidbah (PIL) – Ha kaba – La rai:Ka iingbishar ka lah ban ujor mukotduma hi ha kaba iadei bad katto katne ki mat kiba hap hapoh ka jylli jong ka bha ka miat u paidbah – Hynrei ka shong eh ha ki jait mat kiba shah ktah - Ym lah ban don ka jingbymlah ban teh lakam lane bym lah ban pyni ha ka jingpyntreikam ia ka aiñ ban pynlong dorkhas ia kano kano ka shithi ne ka kot (epistolary jurisdiction) Ka bishar ka khadar - ka jingdkoh/jingduna ha ka jingbishar –la iamir jingmut. Shibynta jong ka jingkyrpad la shah, ka Ïingbishar La rai: 1.Ym don jingartatien ba ka Ïingkashari ka lah ban shim ia ka sienjam ban ujor hi ia ka jingmudui (Suo Motu) na ka bynta ban tohkit laitluid halor ki katto katne ki mat kiba wan hakhmat ki jylli kiba dei na ka bynta ka bha ka miat u paidbah, ia ka mukotduma paidbah ba la ujor hi (Suo Motu public interest litigation) lah ban ujor ban Page 2 of 12 pynbha ia ka jinglong jong ki kyrdan longbriew kiba la shah ktah ka hok katkum ba la buh ha ka Riti Synshar ka Ri lane kiba shah ktah ha ka liang ka aiñ lane ia kiba ym don mano mano ba peit ia ki.Ka ïingbishar ka buh ia kane ka atiar khnang ba kita ki briew ha ki khep ka jingduhlad na ki daw bapher bapher - la ka long ha ka imlang sahlang, ka ïoh ka kot lane ka jingïadei lang kine baroh ar-ki lah ban pynïasoh ïalade bad ka ïingbishar. Ka ïingbishar kaba peit ia ka jingpyntreikam ia ki riti synshar ka ri ka lah ban pdiang ia ki shithi jingkyrpad bad shim ia ki kum ki mukotduma (writ petition). Hynrei kan shong ha ki jinglong jong ki mat kiba la wad ba ki dei ban long kiba hakhmat bad kiba kongsan. Ym lah ban shu pyndonkam pathar bad khlem pud ka aiñ pynlong dorkhas ia ki shithi jingkyrpad (epistolary jurisdiction). [Paras 11,12 bad 15] [384-B; 385- G-H; 384-G-H] Nirmal Singh Kahlon v. State of Punjab & others 2008 (14) SCR 1049 : (2009) 1 SCC 441; Raju Ramsing Vasave v.Mahesh Deorao Bhivapurkar 2008 (12) SCR 992 : (2008) 9 SCC 54 – la pynshong nongrim. Budhadev Karmaskar (1) v.State of W.B.2011 (2) SCR 925 : (2011) 11 SCC 538;Ramlila Maidan Incident,In Re 2012 (4) SCR 971 : (2012) 5 SCC 1 – la kdew. 2. Ha kane ka mukotduma kaba mynta, Ka ïingdorbar thaw aiñ ka la pynmih ia kane ka aiñ ha ka jingstad jongka. Kam don kano kano ka jingujor pyrshah ia ka jinglong aiñ kaba katkum ka Riti Synshar ka ri ia ki kyndon jingaibor ha kane ka Aiñ. Ia ka mukotduma ba la ujor hi la pynrung na ka bynta ban pyntrei kam ia ka Aiñ da kaba buh noh ia ka jaka treikam. L
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