BANDOPANT SHANKARRAO MALLEWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE made returnable forthwith and heard by consent. Intervention allowed. All these petitions pertain to the same subject matter viz. the notice dated 18-5-1996 issued by the Collector, Gadchiroli, convening a special meeting of the Zilla Parishad, Gadchiroli on 10-6-1996 to consider the motion of no-confidence against its President and three chairman/chairperson of three Subject Committee and, therefore, they were heard together by consent of parties and are being decided by this common judgment delivered in Writ Petition No. 1156 of 1996.

(2.) THE Petitioner in Writ Petition No. 1156 of 1996, is an elected President of the Zilla parishad, Gadchiroli, whereas respondent No. 3 A. G. Ganyarpawar is a Member of the Zilla Parishad and proposer of the motion of no-confidence. The petitioner in Writ Petition No. 1152 of 1996 is chairman of Works and Health Committee of the zilla Parishad, Gadchiroli. Inter alia, it is his grievance that the notice dated 18-5-1996 has not been issued to the Chairmen of the Panchayat samitis numbering 8 in the District of Gadchiroli. The same contention is raised by the petitioner in w. P. 1156 of 1996, who is a Chairperson of Women and Child Welfare Committee of the Zilla Parishad, gadchiroli, so also by the petitioner in Writ petition No. 1154 of 1996, who is a Chairman of agriculture, Animal Husbandary and Dairy development Committee of the Zilla Parishad, gadchiroli. The petitioner in Writ Petition No. 1155 of 1996 is a Chairman of the Panchayat samiti, Gadchiroli and claims that he has a right to participate and vote in the meeting to be held for consideration of motion of no-confidence convened on 10-6-1996.

(3.) IN all these petitions Mr. B. T. Patil and mr. B. P. Dharmadhikari, learned counsel appeared for the petitioners, Mr. Kukde, learned A. G. P. appeared for the State and the Collector, and the other parties were represented by their respective counsel. One Shri G. K. Nikhare has filed applications in all these petitions except in W. P. No. 1155 of 1996 for intervention. He is one of signatories to the requisition to call special meeting of Zilla Parishad to consider the motion of no-confidence. Mr. Kaptan, learned counsel appeared for him.