SUKHWINDER SINGH RANDHAWA Vs. SARDOOL SINGH

JUDGEMENT

(1.) The Petitioner herein has challenged the order dated 03/11/2020 whereby learned Assistant Commissioner, Greater Mumbai Region, Mumbai has rejected the Application for Intervention in the Change Report No.3348/2010 filed on behalf of Shri Guru Nanak Quin Centenary Memorial Hospital Trust.

(2.) Heard Mr. Avinash Fatangare, learned counsel for the Petitioner and Mr. Rahul Lakhiani, learned counsel for Respondent No.1, Mrs. M.S. Bane, learned AGP for the State. I have perused the records and considered the submissions advanced by the learned counsel for the respective parties.

(3.) The Petitioner herein had filed an Application dated 18/01/2019 seeking intervention in Change Report No.3348/2010. The Petitioner claims to be an interested person within the meaning of Section 2(10) of Maharashtra Public Trust Act, 1950. It is the grievance of the Petitioner that the appointment of new and additional trustees was not in accordance with the procedure set out in the Constitution of the Hospital/Trust. The Petitioner claims that he could assist Respondent No.3 in adjudication of the Change Report by pointing out illegalities and irregularities committed in the operation of the Hospital /Trust and in filing Change Report.