SHYAM M. AGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The above Writ Petition is filed by the Petitioner essentially challenging the decisions of the Respondent No. 3-Mayor whereby the Petitioner has been removed from the post of Leader of the House of the Respondent No. 2-Bhiwandi Nizampur City Municipal Corporation and later replaced by the Respondent No. 4-Vikas Sakharam Nikam as a new Leader of the House.

(2.) The Respondent No.1 is the State of Maharashtra. The Respondent No.2 is Bhiwandi Nizampur City Municipal Corporation (hereinafter referred to as "Respondent No. 2-Corporation"), Respondent No.3 is the Mayor of the Respondent No. 2-Corporation. Respondent No. 4 is the newly appointed Leader of the House of the Respondent No. 2-Corporation in place of the Petitioner.

(3.) The Petitioner is an elected Councillor from Ward No.22-C of the Respondent No. 2-Bhiwandi Nizampur City Municipal Corporation in the elections held in the year 2017. On 22/1/2021, the Petitioner was appointed as a Leader of the House of the Respondent No. 2-Corporation by the Respondent No. 3-Mayor.