TULSHIRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petition, the petitioners have put to challenge the resolution passed by Zilla Parishad, Chandrapr, in the special meeting conducted on 2.1.2010 in the matter of allotment of subject committees. The only ground of challenge raised before us by the learned counsel for the petitioner is that the voting in the meeting in which allotment of subject committees was made ought to have been taken by secret ballot as that is the best known democratic process. He relied on the following decisions

(2.) Per contra, learned A.G.P. opposed the writ petition and prayed for its dismissal.

(3.) We have gone through the concerned rule providing for modality of holding election for allotment of the subject committees. Rule 6 of The Maharashtra Zilla Parishads [(President, Vice President and Chairman of Subjects Committees)] and Panchayat Samitis [(Chairman and Deputy Chairman)] [(Reservation of offices and Election)] Rules, 1962 reads thus :