VIRENDRA HARIBHAU GAJBHIYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule is made returnable forthwith and is heard by consent. Pleadings are complete.

(2.) This petition was initially filed by Gautam Magasvargiya Kapus Utpadak Sahakari Sootgirni Ltd., Saoner. By seeking leave to amend, the present petitioners were substituted.

(3.) The petitioners have a grievance against the order passed by the Government on 6-1-2007, by which the Government has declined to concede to the petitioners' proposal for their continuation in office as Ad hoc Board/Managing Committee. By same order, the Government directed to appoint an Administrator in place of the petitioners to manage the affairs of the Society.