MALLESHAM ANJAIYYA YEROLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith. By consent of the parties, heard finally.

(2.) THE petitioners challenge the Government Resolution dated 27.09.2012 by which the State Government has reconstituted the Committees formed under Integrated Watershed Management Programme (IWMP).

(3.) WE find that nobody can have a vested right to continue in the Committees which are formed under the Government Resolution issued by the State Government. The Committee which is formed is not formed under any statue, the same was formed earlier also under Government Resolution on the basis of policy decision taken by the State Government under Integrated Watershed Management Programme.