RAIBHAN RAMBHAJI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard the advocates for the parties, We have also perused the original files containing the reports of the Auditor and the Commissioner of Sugar. Prima facie, the reports indicate certain malpractices in the management of the sugar factory. In these circumstances the decision taken by the Government to replace the petitioner as Chairman cannot be faulted. It is well settled that a nominated post continues during the pleasure of the State Government and it has no vested right to continue in the management Om Narain Agarwal v. Nagarpalika Shahajahanpur., 1993 AIR(SC) 1440No interference is warranted under Article 226 of the Constitution of India.

(2.) Hence, writ petition is dismissed. Petition dismissed.