DATTARAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) Being aggrieved by the order passed by Respondent No.3- Returning Officer on 08.03.2021 thereby rejecting the nomination paper of the petitioner and the order dated 18.03.2021 passed by Respondent No.2-appellate authority in Appeal No.3/2021, confirming the same, the petitioner has approached this Court by way of instant petition.

(3.) The petitioner is the member of Respondent No. 5-Society and Respondent No.5-Society is the member of Respondent No.4-Bank. In terms of the election program for the year 2021-2026 of the Respondent No.4-Bank, the petitioner has submitted his nomination paper on 04.03.2021 and scrutiny of the nomination papers was held on 08.03.2021. The petitioner has submitted his nomination paper for the election of member of the Managing Committee of Respondent No.4-Bank from the constituency of Prathmik Krishi Purvatha Vividh Karyakari Seva Sahakari Society and Dhanya Adhikosh Sahakari Society for Mahur taluka on 04.03.2021. The petitioner has also submitted experience certificate issued by Respondent No.5-Society certifying therein that the petitioner has experience of management of the committee.