ASHISH RAMESHRAO BURGHATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of the learned Counsel for the parties.

(2.) The petitioners are members of the respondent No.5 - Cooperative Society which comprises of 2884 salaried employees of Ordnance Factory Ambajhari. The petitioner is aggrieved by the communication dtd. 28/6/2023 as a result of which, the election programme that was under way was required to be discontinued for the reason that the rainy season had commenced.

(3.) After hearing the learned Counsel for the parties, it is seen that the order dtd. 28/6/2023 impugned in this writ petition was also the subject matter of challenge in Writ Petition No.4284/2023 (Shri Ramesh s/o. Ganpatrao Singanjude Vs. The Stat of Maharashtra and Ors.) decided on 21/7/2023. It was held therein that the blanket order stalling the election process irrespective of the nature of the society or the class of its voters was bad in law.