MEERABAI SURESH BHILL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE , returnable forthwith. By consent of the parties, taken up for final hearing.

(2.) THIS petition takes exception to the order dated 10.4.2012 passed by the Divisional Commissioner, Nashik Division, Nashik in Gram Panchayat Appeal No.184/2011 thereby confirming the order dated 31.10.2011 passed by the Collector, Jalgaon, thereby disqualifying the petitioner for being a member of Gram Panchayat u/s 14(j)(1) of the Bombay Village Panchayat Act, 1958 on the ground of third issue after cutoff date.

(3.) IT is further submitted that the Collector, Jalgaon directed inquiry through Chief Executive Officer who, in turn submitted his report dated 12.5.2011, which states that there is no entry in the Gram Panchayat record about the birth of fourth child of petitioner. The competent authority namely Block Development Officer, Panchayat Samiti, Amalner, as well as Gram Sevak of the said Gram Panchayat issued certificates that the petitioner is having only three child and out of three two are before the year, 2001 and one is after year, 2001 and there is no entry of fourth child in the birth record of Gram Panchayat as well as Panchayat Samiti.