SUNITA Vs. THE DISTRICT COLLECTOR, AHMEDNAGAR AND ORS.

JUDGEMENT

(1.) THE present Petitioner had filed Original Application No. 145 of 2013, before the Maharashtra Administrative Tribunal, Aurangabad, seeking declaration that Respondent - Dagu S/o. Mohan Gudhage is not qualified for the post of Police Patil of village Sonewadi, Taluka Kopergaon, District Ahmednagar with further direction that the Respondent No. 1 be directed to appoint the Petitioner as Police Patil in place of Respondent No. 4 - Dagu S/o. Mohan Gudhage. The Tribunal rejected the said original application. Aggrieved by the same, the present petition is filed.

(2.) MR . Thorat, learned counsel for the Petitioner during the course of his arguments, strenuously canvassed the following propositions:

(3.) THE learned counsel further states that the Respondent No. 4 is not associated with any political party nor at any point of time contested the elections as a candidate of any political party.