SACHIN PRABHU PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India primarily assails the appointment of respondent no. 3 as the "Returning Officer", to hold elections of respondent no. 2-Maharashtra Medical Council (for short "MMC"). The substantive reliefs as prayed for in the petition are as follows:-

(2.) The relevant facts are : The petitioner claims to be a medical practitioner by profession enrolled with respondent no. 2-MMC. He is a voter in the ensuing elections of the MMC to be held on 3/4/2025.

(3.) The petitioner contends that the appointment of respondent no. 3 as a Returning Officer is illegal, being contrary to the provisions of Rule 6 of the Maharashtra Medical Council (1 st Amendment) Rules, 2002 (for short "Rules"). He also contends that the actions taken by respondent no.3 of publication of the voters list, hence, is required to be held to be illegal.