P.A.INAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Learned counsel for the respective respondents waive service. Heard finally by consent of parties.

(2.) The challenge in this petition is to the order dated 18th April 2019 passed by the respondent No.2, Commissioner of Co-operation under Section 78A(1) of the Maharashtra Cooperative Societies Act, 1960 ('Act' for short) which order has been confirmed by the Appellate Authority on 28th August 2019. By the impugned order the petitioner has been removed as a member / Director of the Board of Directors of the Muslim Cooperative Bank Ltd., Pune and has been barred for the next tenure of the Board of Directors, from being elected, co-opted, nominated as a member/director of the said bank.

(3.) The brief facts necessary for the disposal of the petition may be stated thus :-