MOHD TALIB MOHD SADIQUE Vs. A S KUCHEWAR

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) Learned Counsel appearing on behalf of the respondent waives service. By consent taken up for hearing and final disposal.

(3.) This petition is directed against the action of the respondent Returning officer, rejecting nomination form of the petitioner for the election to the post of member of the Maharashtra State Veterinary Council (the Council for short) for the year 2007 with further direction to accept the nomination form of the petitioner so as to enable him to contest the election to the post referred to herein above.