RAJENDRA PANDURANG IDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of learned counsel for the parties, the petition is taken up for final disposal at this stage.

(2.) The applications were invited for the post of Police Patil of village Mutkhel Tq.Akole. Pursuant to the selection process, the petitioner came to be selected. The respondent no.3 objected to the petitioner's selection. The said objection was disposed of. On 28.8.2014, the petitioner was issued appointment order of Police Patil. The respondent no.3 filed Original Application No.655/2014 challenging the selection and appointment of the petitioner to the post of Police Patil. The Tribunal allowed the Original Application. Aggrieved thereby, the present petition is filed.

(3.) Mr.Shelke, learned counsel for the petitioner strenuously contends that the original application is allowed on the ground that the petitioner had allegiance with the political party. According to the learned counsel, the petitioner had categorically taken a stand that he is not a member of any political party and he would resign from the post of Sarpanch before his appointment as a Police Patil. The said stand of the present petitioner was accepted by the Sub Divisional Officer and thereafter only appointment order was issued.