REGENT COMPUTRONICS PVT. LTD.

SUREKHA Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MOHAN LAL TRIPATHI V. DISTRICT MAGISTRATE,RAI BARELLY [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
MOHANLAL TRIPATHI VS. DISTRICT MAGISTRATE RAI BAREILLY [REFERRED TO]
STATE OF PUNJAB VS. RAM SINGH EX CONSTABLE [REFERRED TO]
DISCIPLINARY AUTHORITY CUM REGIONAL MANAGER VS. NIKUNJA BIHARI PATNAIK [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. K N RAMAMURTHY [REFERRED TO]
RAM BETI VS. DISTRICT PANCHAYAT RAJ ADHIKARI [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P POSETTY [REFERRED TO]
BALDEV SINGH GANDHI VS. STATE OF PUNJAB [REFERRED TO]
INSPECTOR PREM CHAND VS. GOVT OF N C T OF DELHI [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
RAMESHCHANDRA SHANKARLAL SABOO VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, the petition is taken up for final hearing.

(2.) Heard Mr. V. D. Sapkal, Senior Advocate instructed by Mr. Sandip R. Sapkal, learned counsel for the Petitioner, Mr. D. R. Kale, Government Pleader for Respondent / State, Mr. Shivraj B. Kadu, learned counsel for Respondent No.5 and Mr. Rajendrraa Deshmukkh, Senior Advocate along with Mr. Shriram V. Deshmukh instructed by Mr. Jiwan J. Patil, learned counsel for Respondent No.6.

(3.) By the present petition, the petitioner is challenging the order dtd. 15/9/2023, passed by the statutory authority disqualifying the petitioner from the post of President of the Jafrabad Nagar Panchayat. The facts in brief are summarized as under:

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SUREKHA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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