MEENATAI Vs. COLLECTOR, AKOLA

JUDGEMENT

(1.) Heard learned Counsel for petitioner and learned Counsel for respondents.

(2.) Being aggrieved by the impugned order dtd. 3/10/2024 passed by the learned Respondent No. 1 i.e. Collector, Akola, Dist. Akola thereby the petitioner was disqualified from the post of Sarpanch of village- Mundgaon, Taluka-Akot, Dist. Akola and further it has been specifically directed that, the petitioner shall be disqualified for remaining tenure of Grampanchayat for the said post as per Sec. 7(1) of The Maharashtra Grampanchayat Act, 1959 (hereinafter referred as MG Act, 1959) upon the alleged complaint made by the respondent No. 3.

(3.) Petitioner is the Member of Scheduled Tribe and is residing at village Mundgaon along with her family members. The Post for Sarpanch of village - Mundgaon was reserved for S.T. category and the general election of Grampanchayat was held in the year 2022-2023 and the candidate for the post of Sarpanch was to be directly elected from the village Mundgaon. The petitioner being eligible candidate had contested the election for the post of Sarpanch and accordingly she was directly elected from the public for the post of Sarpanch on 20/12/2022. The petitioner resumed the office of Sarpanch on 4/1/2023. The respondent NO. 3 was elected as Dy. Sarpanch (Upa-Sarpanch) from the members of the Grampanchayat on 4/1/2023. The said Grampanchayat is consisting of 15 members.