JANARDAN BHAWANIJI Vs. DEPUTY COMMISSIONER AMRAVATI

JUDGEMENT

(1.) THIS is a petition by Janardan son of Bhawanji Taralkar who had filed his nomination paper for election, as a member of the Gram Panchayat at Virul, taluq Chandur. The nomination paper was rejected by the Supervising Officer under Section 14 (b-l) of the C. P. and Berar Panchayats Act, 1946.

(2.) SECTION- 14 (b-l) of the Act runs as follows :

(3.) THE petitioner was a cattle pound mohar. rir of the cattle pound at Virur which is under the management of the Janapada Sabba at Chandur. He was not paid a monthly salary but was remunerated by payment of commission. This is the ground on which he claims that he cannot be deemed to be a servant of that local authority.