NAGNATH SANSTHAN Vs. ASSISTANT CHARITY COMMISSIONER AND ANR.

JUDGEMENT

(1.) By this petition filed under Article 226 of Constitution of India, the petitioner has claimed following reliefs.

(2.) In view of extreme urgency expressed by the petitioner, the petition is taken up for hearing through video conferencing.

(3.) In brief, it is the contention of learned counsel for petitioner that petitioner was elected as Joint Secretary of Shri Nagnath Sansthan, Aundha Nagnath, Taluka Aundha, District Hingoli, a public trust registered under the provisions of Maharashtra Public Trust Act. The petitioner was elected unopposed as Joint Secretary in an election held on 20/05/2015. The tenure of petitioner has come to an end on 07/05/2020. It is contended that post of Joint Secretary is lying vacant. The tenure of other members of managing Committee of the Trust also expired. The Tahsildar of Aundha Nagnath is ex- officio President of the Trust. It is submitted that due to lockdown and unusual situation on account of COVID-19, it is not possible to conduct election in near future. In order to assist the President and to conduct proper management of the Trust, the petitioner is desirous to continue to hold the office of Joint Secretary. In view of extra ordinary situation developed on account of COVID-19, the petitioner urged to allow her to hold the office of Joint Secretary of said Trust.