VITHAL PUNDLIK CHOPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Writ Petitions can be disposed of by a common judgment since the basic issue involved in both these Petitions is identical.

(2.) Brief facts which are relevant for the purpose of deciding the present Writ Petitions are as under:-

(3.) Petitioner in Writ Petition No. 5320 of 2006 is seeking a direction that the post of Chairman of the Primary Education Board - Respondent No.3, should not be occupied by respondent No.4 in the present Petition and that the Petitioner be declared as Chairman of the Respondent No.3. Respondent No.4 in the said Writ Petition is a Petitioner in Writ Petition No. 5340 of 2006 and he has challenged the Order passed by the Government which has held that Respondent No.4 in the first Petition and the Petitioner in the second Petition is not entitled to contest the election for the post of Chairman; he having remained absent for three consecutive meetings of the Board.