SONAL DILIP SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned Single Judge of this Court in a case of Prad ee p S/o Walchand Raka Vs. Bhiwandi Nizampur Municipal Corporation in Writ Petition No. 2030 of 2015 (Principal seat at Bombay) under its judgment and order dtd. 13/7/2018 held that, the councillor who is nominated cannot incur the disqualification for having more than two children under the Act.

(2.) The said judgment was referred to in a case of Sonal Dilip Shinde Vs. State of Maharashtra in Writ Petition No. 4065 of 2020 (at Aurangabad Bench). In the said case the petitioner was aggrieved by the order passed by the Additional Divisional Commissioner holding that the petitioner has incurred disqualification U/Sec. 10(1)(E) of the Maharashtra Municipal Corporation Act, 1949 (for the sake of brevity hereinafter referred as to the "Act 1949") as she failed to submit the election expenses and as such stands disqualified. The learned Single Judge dealing with the said case was of the view that the nominated councillor also is subject to disqualifications as are applicable to an elected councillor. In the light of that, the learned Single Judge has referred the matter for consideration before the Division Bench. Accordingly the matter has been referred to us to adjudicate and answer the following issues.

(3.) Mr. Bagul, the learned counsel for the petitioner submits that, a nominated councillor does not have to undergo the process of election, as such is not required to submit the account of election expenses. The petitioner had already withdrawn her candidature and had not contested the election as such cannot incur the disqualification U/Sec. 10(1E) of the Act 1949. The learned counsel further submits that, the nominated councillor is so nominated on account of him possessing special knowledge or experience in municipal administration, save and except the said criteria no other criteria or disqualification is provided for a nominated councillor. The nominated councillor is not entitled to vote in any meeting, nor can be elected as a Mayor or Chairman of the Standing Committee. In view of the same, the disqualifications as are provided for a person to be elected as a councillor are not applicable for a nominated councillor. The disqualifications provided for a councillor to be elected U/Sec. 10 of the Act 1949 would not apply to a nominated councillor. The learned advocate further submits that, it is the rule of interpretation that the words in a statute have to be given their literal meaning. The provisions are not ambiguous. The learned counsel places reliance on the judgment of the learned Single Judge of this Court in a case of Pradip S/o Walchand Raka Vs. Bhiwandi Nizampur Municipal Corporation (supra). The disqualification provided U/Sec. 10 of the Act 1949 is only for the elected councillor.