SAVITRIBAI W/O KISAN SHINDE Vs. THE ADDITIONAL DIVISIONAL COMMISSIONER, AURANGABAD DIVISION, AURANGABAD AND OTHERS

JUDGEMENT

(1.) Leave to delete respondent No.4 Gram Sevak. Deletion be carried out forthwith.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) In both these petitions, the petitioners are aggrieved by the order of the District Collector dated 23/02/2016 and the order of the Additional Divisional Commissioner dated 20/11/2017, by which the disqualification of these petitioners by the Additional Collector has been confirmed by the Additional Divisional Commissioner.