SANJAY SAMPATRAO KALBANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties taken up for final hearing at admission stage.

(2.) By this petition, the petitioners are praying to quash and set aside the termination order of Chairperson and members of Child Welfare Committee, Jalna issued by notification dtd. 9/3/2021 of Women and Child Development Department, Government of Maharashtra. It is also prayed to direct the respondents to accept the resignations of petitioner nos.1 to 4 as Chairperson and Members of Child Welfare Committee, Jalna. The petitioners are also seeking additional reliefs.

(3.) Brief facts of the case are as under :-