PRALHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the respective parties, at length.

(2.) The State Government established 'Lokshahir Annabhau Sathe Vikas Mahamandal' for upliftment of "Matang" community, which falls in Scheduled Caste in the State of Maharashtra. It is known fact that though notified as Scheduled Caste, "Matang" community could not take advantage of a plethora of facilities, reservation, financial aids etc. meant for Scheduled Caste. This community is still mired in appalling poverty, too backward and a large number of its members have still been engaged in their traditional profession i.e. blowing trumpet or bugle for earning their livelihood.

(3.) One of the members of the Legislative Assembly, by name, Shri Ramesh Kadam, a political appointee who was made Chairman of the Corporation, in connivance with the Managing Director of the Mahamandal, a bureaucrat Shri Shravan Bawane, in cahoot with Bank Officers of Bank of Maharashtra withdrew crores of rupees by showing fake expenditure, disbursement of loan of subsidy, grant etc. and misappropriated the same unto themselves. It is indeed surprising that one of the main accused i.e. Managing Director of the Mahamandal Shri Shravan Bawane is said to have been still absconding.