JAIRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE Writ Petitions were heard together and are disposed of by this common judgment since they involve for decision substantially the same points.

(2.) IN both the Writ Petitions, the nomination papers of the petitioners for the election of Committee in the respective Societies are rejected on the ground that they have stood surety to a member who is defaulter and, there-fore they are nor eligible to contest the election.

(3.) HENCE this rejection of the nomination paper is challenged in both the petitions and it is prayed that the order of rejection of the nomination paper by the Returning Officer be set aside and the petitioner be allowed to contest the ejection to be held on 31-12-1995,