MALA RAJESH CHAUHAN Vs. MINISTER, RURAL DEVELOPMENT

JUDGEMENT

(1.) Heard.

(2.) This matter pertains to disqualification of the petitioner as a Sarpanch, Gram Panchayat, Chirodi. The petitioner was disqualified by the Divisional Commissioner, Amravati vide order dtd. 20/5/2022 and the said order of disqualification was confirmed by the Hon'ble Minister vide order dtd. 20/10/2022. Thus, the above referred orders are subject matter of the present writ petition.

(3.) Since, in this matter the disqualification of the petitioner was sought under Sec. 39(1) of the Maharashtra Village Panchayat Act, 1959. The enquiry was conducted by the Chief Executive Officer, Zilla Parishad, Amravati and submitted his report dtd. 11/1/2022 to the Divisional Commissioner. The findings recorded by the Chief Executive Officer are as below:-