KRISHNA S O BULAJI BORATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal raises the following question :

(3.) On 4-10-1996 the appellant was appointed as Trustee of the second respondent by the first respondent under sub-section (2) of Section 4 of the Act and his term was to expire on 3-10-2001. The submission for the appellant, incorporated in this appeal is, that after election of State Legislative Assembly, new national democratic Government came into power in the State of Maharashtra and started undoing what was done by the previous Government under pressure of various political parties. On 9-2-2000 respondent No. 1 passed an order removing the appellant from the office of Trustee. The order reads hereunder :