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Ramshumo Humtsoe Vs State of Nagaland and Others

Case No: C.R. No. 15 (K) /96

Date of Decision: May 16, 1996

Acts Referred: Nagaland Village and Area Council Act, 1978 — Section 22, 7(1)

Citation: AIR 1996 Guw 95

Hon'ble Judges: W.A. Shishak, J

Bench: Single Bench

Advocate: B.N. Sarma and Imti Longchar, for the Appellant; K. Meruno, Sr. Govt. Advocate, for the Respondent

Final Decision: Allowed

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Judgement

@JUDGMENTTAG-ORDER

W.A. Shishak, J.@mdashThis matter concerns selection/election of Village Council Chairman of Pongitong village of Wokha district. Altogether

there are twenty four members of village Council of the said village. After village Council members are elected, one of the members shall shall to be

chosen to be the Chairman of the village Council as contemplated u/s 7(1) which states ""the village council may choose a member as Chairman of

the Council"". Annexure-2 to this writ petition is a notice regarding submission of members of Village Council of the villages of Wokha district. The

notice states;

All the villagers in Wokha District are hereby directed to elect/select Village Council Chairman on or before 15th Jan., 1996 for onward

submission to Government"".

Letter addressed to the Deputy Commissioner dated 13-1-1996 is signed by eleven members of the Village Council. This concerns select

ion/election of ""Shri Ramshumo Humtsoe Pongidong Village Council Chairman for a period of 5 (five) years term from 1996-2000 years"". It is

further stated that ""we therefore request you to kindly accept and issue appointment order as early as possible"". This letter has a reference to the

earlier notice dated 3rd January, 1996 issued by the SDO (Civil) directing all the villagers to select/elect Village Council Chairman. It is further

stated that as per the decision of the Gaonburas of the village dated 11-1-1996 the Pongidong Village Council Chairman election was held on 13-

1-1996 in the Village Court at 7-8 a.m. under the Chairmanship of Pongidong Village Head GB Mr, Yiponsao and Mr. Ratsuo VCM seasonal

Secretary. Out of the total twenty four VCMs, it is further stated that 11 Village Council members voted in favour of Shri Ramashumo Humtsoe,

the petitioner. Three members abstained from voting and the rest walked out from the Court. The names of eleven members of Village Council

who were present at the time of election of Chairman are also given. SDO (Civil) Wokha issued a direction to the Head G.B. of Village Pongidong

on 16 January, 1996. It states :

You are hereby directed to inform all the selection VCMs & GB to appear before the undersigned on 18-1-1996 for election of Village Council

Chairman at 10.30 a.m. without fail"".

Against the said direction a protest was made by the petitioner on 18 January, 1996. It is contended in this representation that election was duly

held on 13-1-1996, but the respondent and his group did not participate at the election because they sensed defeat. The petitioner claims in this

letter that he secured eleven votes, The main grievance taken in this representation is that re-election of Village Chairman of this village is

unwarranted and uncalled for and it would only amount to ""condemning the whole Nagaland Village Council Act.

On 18-1-1996 the S.D.O. (Civil, Wokha issued the following order:--

As per Rule 7(i) of Nagaland Village and Area Council Act, 1970. Election of Pongitong Village Council Chairman has been conducted on 18-1-

1996 at 11.30 a.m., in my office Chamber. The following VCM''s present and voted in favour of Shri Zanpomo as the Chairman. The opponent

candidate Shri Ranhumo did not appear on the appointment time and date. Hence, Shri Zanpomo has been unanimously elected as Chairman

Pongitong Village Council"".

The election held as stated above in the office chamber of SDO has been impugned on the ground that such procedure is not warranted under the

relevant provisions of law. It is submitted by Mr. B. N. Sarma, learned counsel for the petitioner that the proceedings concerning selection/election

of Village Council Chairman sent to the office of SDO ought to have been forwarded to the State Government for approval. It is for the State

Government to approve or to pass appropriate orders if there be anything lacking in the conduct of selection/election of Village Council Chairman.

It is also submitted that the election of Village Chairman is to be left to the members of Village Council Members. As mentioned above, there are

as many as twenty four members of Village Council at Pongitong Village. It may also be stated that no reason has been assigned as to why another

election had to be conducted by the learned S.D.O. Wokha. It appears, some reason ought to have also been given inasmuch as notice dated 3rd

January, 1996 was duly issued by him calling upon the villagers to elect village Chairman. Mr. I. Jamir, learned Sr. Government Advocate

appearing on behalf of the Government submit that in the present case since the proceedings had not been forwarded to the Government, no

approval as such had been given to the election held on 13th January, 1996. Also no approval as such has been given in respect of the election

held on 18-1-1996 in the office of the learned SDO, Wokha. According to the learned Sr. Govt. Advocate, it may be best if the impugned

election held on 18-1-1996 and also the election held on 13-1-1996 should both be set aside and a fresh election may be allowed to he held, Mr.

B. N. Sarma submits that this kind of approach is nowhere contemplated under the provisions of the Act. In other words Mr. B. N. Sarma''s

submission is that since election was held OP 13-11-1996 in terms of the instruction issued in this regard by the learned SDO, it is incumbent on

the part of the SDO to have sent the proceedings of the election to the State Government for necessary action. It is also submitted that in fact no

party has really taken grievance against the election held on. 13-1-1996. Mr. K. Meruno, learned counsel for the respondent No. 4 states that in

fact elections were held on 13-1-1996 by two grounds separately. This factual position is however, controverted on behalf of the petitioner.

According to Mr. Meruno, respondent No. 4 was elected as Chairman by his supporters, whereas the petitioner was also elected village Chairman

by his own supporters. I wish learned SDO had given some background as to why he had to conduct election of Village Chairman of this

particular village on 18-1-1996, whereas he had already directed the villagers to have the election taken on or before 15th January, 1996. To say

the least, it seems something is wrong in the administration in that area. It also appears to me that there is lack of unity among the villagers of this

village.

2. Democratic process at grass-roots level should be handled with great care, especially by the administrative officers who are called upon the

exercise superintendence in terms of Section 22 of the Act in the Village Administration.

3. After hearing counsel of the parties and on perusal of the impugned order as well as the relevant provisions of law applicable in the present case,

I am of the view that the action of the learned SDO in the conduct of election of Village Council Chairman on 18-1-1996 appears to he uncalled

for. In my view proceedings of the election of Village Chairman made on 13th January, 1996 in response to the notice issued by the learned SDO

on 3rd January, 1996 ought to have been forwarded to the State Government for necessary action. It appears, not to do so is failure of duly on the

part of the learned SDO.

4. In the result, the impugned order of election held on 18-1-1996 is set aside. The proceedings of election of the petitioner held on 13-1-1996

shall be forwarded to the State Government for approval. This shall be done within 1 (one) week from the date of receipt of this order.

No costs.