SHIVNANDA SHIVAJI BOMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned counsel for the petitioner submits that elections are notified for the post of Sarpanch of Village Panchayat, Tamsa. The learned counsel submits that two posts of the members of the Grampanchayat Tamsa are also vacant. The Sarpanch is to be elected from amongst the members of the Grampanchayat. First the election of members ought to be held and thereafter the election of Sarpanch is required to be held. According to the learned counsel, it is only with a view to favour the intervener the elections for the post of Sarpanch is declared and she is the only qualified candidate from S.T. category. The learned counsel relies on the order of this Court dated 03.05.2 019 in Writ Petition No. 5320 of 2019.

(2.) We have heard the learned A.G.P. also.

(3.) The learned A.G.P. refers to Section 43 of the Maharashtra Village Panchayat Act and submit that elections of the Sarpanch are to be held within the stipulated period.