SHRIPAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Mr. D.R. Kale, learned Government Pleader and Mr. V.D. Hon, learned Senior Advocate waive service for respondent Nos.1 and 2 respectively. With the consent of both the sides, the matter is heard finally at the stage of admission.

(3.) By this petition under Article 227 of the Constitution of India, the petitioner is impugning the order dated 27.02.2020, passed under Section 13 (3) of the Maharashtra Municipal Corporations Act, 1949 (hereinafter referred to as "the Act"), whereby he has been removed from the post of a councillor, on a recommendation made by respondent No.2 Corporation for alleged misconduct as contemplated under Section 13 (1)(a) of the Act.