REGENT COMPUTRONICS PVT. LTD.

Anil Vidyarthi Chanderlal Ailani And Anr. Appellant

V/S

State of Maharashtra And Ors. Respondents

Referred Judgements :-

GURDEEP SINGH DHILLON VS. SATPAL AND ORS. [REFERRED TO]
UTTAR PRADESH POWER CORPORATION LIMITED VS. AYODHYA PRASAD MISHRA AND ANR. [REFERRED TO]
N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
ELECTION COMMISSION INDIA VS. UNION OF INDIA [REFERRED TO]
VANGUARD FIRE AND GENERAL INSURANCE CO LIMITED MADRAS VS. FRASER AND ROSS [REFERRED TO]
DINESH PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
CANTONMENT BOARD SECUNDERABAD VS. G VENKETRAM REDDY [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
K VENKATACHALAM VS. A SWAMICKAN [REFERRED TO]
STATE OF MAHARASHTRA VS. INDIAN MEDICAL ASSOCIATION [REFERRED TO]
MANDA JAGANATH VS. K S RATHNAM [REFERRED TO]
U P POWER CORPORATION LTD VS. AYODHYA PRASAD MISHRA [REFERRED TO]
KURAPATI MARIA DAS VS. AMBEDKAR SEVA SAMAJAN [REFERRED TO]

JUDGEMENT

(1.) This Full Bench has been constituted to answer the following question: -

(2.) Some facts necessary for the purpose of a decision on the question and the backdrop of the reference be noted now.

(3.) The Petitioner in Writ Petition No. 11278 of 2012 had been an elected Councillor of the Ulhasnagar Municipal Corporation and completed his tenure of five years from 2007 to 2012. He claims that he is eligible as well as qualified for being nominated as a Councillor, in terms of the Maharashtra Municipal Corporation (Qualifications and Appointment of Nominated Councillors) Rules, 2012. Apart from impleading the State of Maharashtra, the Corporation, Mayor/Presiding Officer, the Petitioner therein has impleaded Respondent Nos. 4 to 8, who were nominated as Councillors of that Corporation by the State, in terms of the above Rules. These Rules were notified vide Notification dated 28th February, 2012.

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ANIL VIDYARTHI CHANDERLAL AILANI & ANR. Vs. STATE OF MAHARASHTRA & ORS.

Referred Judgements :-

JUDGEMENT

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