REGENT COMPUTRONICS PVT. LTD.

Abhishek Shankarrao Thakre Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

VEERAPPA PILLAI V. RAMAN AND RAMAN LTD. AND OTHERS [REFERRED TO]
PARRY AND CO. V. COMMERCIAL EMPLOYEES' ASSOCIATION [REFERRED TO]
IBRAHIM ABOOBAKER V. CUSTODIAN GENERAL [REFERRED TO]
T. C. BASAPPA V. T. NAGAPPA [REFERRED TO]
HARI VISHNU KAMATH VS. SYED AHMAD ISHAQUE AND OTHERS [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
H B GANDHI EXCISE AND TAXATION OFFICER CUM ASSESSING AUTHORITY KARNAL VS. GOPINATH AND SONS [REFERRED TO]
INDIAN OVERSEAS BANK VS. I O B STAFF CANTEEN WORKERS UNION [REFERRED TO]
SHARDA KAILASH MITTAL VS. STATE OF M P [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]
BABURAO VISHVANATH MATHPATI VS. STATE OF MAHARASHTRA [REFERRED TO]
HINDURAO DNYANU SHIRTODE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent of learned Senior Counsel and Counsel for the respective parties.

(2.) Since Writ Petition No. 5048/2024 is treated as lead Petition, the facts and contentions stated in the said Writ Petition are set out for adjudication of the issue involved in both the Petitions and they are being decided by this common judgment.

(3.) The Petitioner has challenged the order dtd. 22/08/2024 passed by the Respondent No. 3 ' District Deputy Registrar, Co-operative Societies, Yavatmal under Sec. 17 of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (hereinafter referred to as 'the said Act') thereby removing the Petitioner from the post of Member of the Agricultural Produce Market Committee (hereinafter referred to as 'the APMC'), Ghatanji for the alleged misconduct.

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ABHISHEK SHANKARRAO THAKRE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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