BHAUSAHEB BHUJANGRAO PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner, who claims to be a member of Respondent No.4/Sugar Factory, has put forth prayer clauses B, C, D, E and F as under:-

(2.) Respondent No.6, who is the Managing Director of the Respondent No.4/Sugar Factory, has filed his affidavit in reply dtd. 25/11/2023. Respondent No.4/ Sugar Factory has filed it's affidavit in reply through Ramdas Bapu Gawate. Though his occupation is shown as 'Service', it is not disclosed as to what position is he occupying with the Sugar Factory. Nevertheless, there is no dispute raised by the Petitioner on this aspect.

(3.) We have considered the extensive submissions of the learned Advocates, for the Petitioner, Respondent Nos.4 and 5/Sugar Factory, Respondent No.6 whose continuance as the Managing Director of the Sugar Factory beyond 62 years, is questioned and the learned AGP on behalf of the State Authorities.