SANTOSH RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, since pleadings are complete, the matter is heard finally.

(2.) Heard on the question of admission.

(3.) This petition is under Article 226 of the Constitution of India. By the instant petition, the petitioner is claiming that he was working as Chairman/President of Municipal Council, Khandwa, by virtue of his election and certificate issued by the Returning Officer on 04.12.2014. The tenure of the President in the Municipal Council is over and the respondents/State is inclined to appoint an Administrator who is a Government Officer.