RANGNATH MURLIDHAR WANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective counsel.

(2.) The petitioners have challenged the order dated 26.2.2009 issued by respondent No.2 - Additional Chief Executive Officer, Zilla Parishad, Aurangabad granting administrative approval in respect of the proposals under Jawahar Vihir Yojana ("the said scheme" hereinafter). Petitioner No.1 is a Member of Legislative Assembly from Vaijapur taluka constituency and Chairman of the Taluka Level Co-ordination Committee which forwards names of the beneficiaries under the said scheme. Petitioner No.2 is the Chairman of the Panchayat Samiti, Vaijapur. He too was a Member of the said committee at the relevant time. The petitioners contend that they belong to Shiv Sena - a political party.

(3.) By Government Resolution dated 24.5.2002 a scheme for allocating funds for the said scheme was introduced. A method of selection of deserving persons was prescribed under the said Government Resolution. Taluka and District level committies were formed for the said purposes. A programme was already prescribed for the said purposes. Copy of the Government Resolution is placed on record at Exhibit "E".