SHAMABI GULAB PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this Writ Petition is to the order passed by the Additional Commissioner, Aurangabad, dated 16/9/2020 in No.DB/DESK-2/ZPVP APPLICATION/CR/179/ 2019 and confirmed by the Hon'ble Minister for State, Rural Development, vide order dated 6/11/2020 in VPM-2020/PET. NO.71/PANRA-6.

(2.) By the impugned order dated 16/9/2020, passed under Section 39, the Additional Commissioner, Aurangabad held the petitioner to be disqualified to hold the post for the remaining period of the Village Panchayat [ under Section 39(1) of the Maharashtra Village Panchayats Act (for short, the Act) ]. The Minister has confirmed the said order. The petitioner is, therefore, before this Court.

(3.) The facts necessary to decide this petition are as follows :-