PRAMOD MURLIDHAR JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Counsel for petitioners seek leave to amend the writ petitions. The Counsel for respondents have no objection. Leave granted.

(2.) THESE three writ petitions involve common question of law. The petitioners were elected as members of the Zilla Parishad, Aurangabad. The petitioner in Writ Petition No. 5825/1995 was elected as Chairman of Building and Finance Committee of the Zilla Parishad as far back as in the year 1992. The petitioners in Writ Petition No. 5826/1995 were elected as Chairman of Social Welfare Committee; and Agriculture and Animal Husbandary Committee respectively, while petitioner in Writ Petition No. 5864/1995 was elected as Vice-President of the Zilla Parishad, Aurangabad, and was, therefore, automatically Chairman of Education and Health Committees.

(3.) ON 2-12-1995, a requisition for no confidence motion was submitted against all these petitioners in respect of the posts held by them. On 5-12-1995, the Collector, Aurangabad, issued notices for convening meeting of Zilla Parishad on 16-12-1995.