ARUN KRISHNA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of filing of this writ petition under Article 226 of the Constitution of India, the Petitioners have challenged the order dated 27th March, 2006 whereby the District Deputy Registrar, Co-Opertaive Societies, Thane has dissolved the Kalyan Agricultural Produce Marketing Committee invoking the provisions of section 45(1) of the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 and rendered the said Committee ineffective.

(2.) The Petitioners and Respondent Nos. 4 to 10 are the members of the Kalyan Agricultural Produce Marketing Committee, having been duly elected in the election held on 20th April, 2004 for five years. The Respondent No.2 is District Deputy Registrar and Respondent No.3 is Director of Marketing who has overall control on the affairs of the Market Committee.

(3.) The proposal which was submitted by the Agricultural Produce Marketing committee, Kalyan for filling up the backlog of backward class category persons was considered and approved by the Respondent No.3 and accordingly approval was granted to 14 posts on 18th August, 2004.