SUNIL MODI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Proceedings of the instant PIL petition have been instituted with a prayer to quash withdrawal of the decision of the Cabinet of the State of Maharashtra, dtd. 6/11/2020 making recommendation to Hon'ble the Governor of the State for nominating 12 persons as members of the Maharashtra State Legislative Council in terms of the provisions contained in Article 171(3)(e) of the Constitution of India.

(2.) Another prayer made in the PIL petition is that by issuing an appropriate writ, order or direction, the office of Hon'ble the Governor of the State be requested either to nominate 12 persons as members of the Legislative Council in terms of the recommendations of the State Government, dtd. 6/11/2020 or to return the said recommendations with reasons.

(3.) The essential facts, necessary for consideration of the issue involved in this petition, briefly stated, are as under: