RAJENDRA NARAYANJI NARNAWARE Vs. REGIONAL DIRECTOR, MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) RULE made returnable forthwith. Heard submissions advanced by the learned Counsel for the respective parties.

(2.) THE petitioners herein have filed this petition under Articles 226 and 227 of the Constitution of India impugning the order dt.28.10.2013 passed by respondent no.1 in Appeal No.2/2012 -13.

(3.) THE facts, briefly stated, are as under : There was a special meeting of Municipal Council on 15.2.2012 which was attended by the petitioners. The next meeting was scheduled on 12.4.2012, which was cancelled. The another meeting of the Municipal Council was on 14.6.2012, during which the petitioners remained absent without seeking or obtaining any leave for their absence. The learned Counsel for the petitioners submitted that from 14.6.2012 it was essential for the Municipal Councilors to attend the meeting of the Council or atleast to seek leave for their absence to justify their absence. A meeting of the Municipal Council was thereafter also held on 29.6.2012. But the petitioners remained absent. Thus, on the ground of absence of all the petitioners herein/Municipal Councilors in the special meetings held on 14.6.2012 and 29.6.2012, an application was preferred by respondent nos.4 and 5 for absentee Councilors' disqualification in view of Section 44(1)(d) of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Township Act, 1965. The provision required the Municipal Councilor to attend the meeting of the Municipal Council during his tenure of Office. Thus, if the Councilor remains absent from the meetings of the Municipal Council during six successive months except when leave of absence granted for such absence, such Municipal Councilor shall be disqualified subject to provision of subsection (3) from continuing to be a Councilor and his Office shall become vacant. Subsection (3) of Section 44 relates to decision of the Authority as to whether the vacancy has arisen and the Collector may give his decision upon receipt of the report from the competent Officer from the Municipal Council under subsection (2) of Section 44 or on his own motion or on the application made to him by any voter. The object of law is to ensure consistent presence of Municipal Councilors at it's meetings in the interest of Municipal Administration. Hence, absence beyond tolerable limits fixed statutorily without any excuse may result in disqualification and vacancy of seat.