SHRI. AMITKUMAR NANASAHEB BHOSALE AND ORS. vs. STATE OF MAHARASHTRA THROUGH MINISTER (RURAL DEVELOPMENT) AND ORS.

2016:BHC-AS:28353
(5) wp­8543.15
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.8543 OF 2015 
1] Shri Amitkumar Nanasaheb Bhosale ]
Age : Adult, Occ : Agriculture ]
]
2] Sou.Suvarna Aappaso Kumbhar ]
Age : Adult, Occ : Housewife ]
]
3] Shri Sanjay Aannappa Aambi ]
Age : Adult, Occ : Agriculture ]
]
4] Shri Prasad Mahadev Mane ]
Age : Adult, Occ : Agriculture ]
]
5] Shri Raju Pundalik Koli ]
Age : Adult, Occ : Agriculture ]
]
6] Shri Babaso Hindurao Kambale ]
Age : Adult, Occ : Agriculture ]
]
7] Shri Nemgonda Baba Patil ]
Age : Adult, Occ : Agriculture ]
]
8] Sou.Sheetal Aadinath Khot ]
Age : Adult, Occ : Housewife ]
]
9] Shri Aalamgir Jalalso Mujavar ]
Age : Adult, Occ : Agriculture ]
]
10] Shri Sanjay Aananda Londhe ]
Age : Adult, Occ : Agriculture ]
]
11] Shri Mustak Makbul Mulla ]
Age : Adult, Occ : Agriculture ]
]
12] Sou.Lalita Anil Rukadikar ]
Age : Adult, Occ : Housewife ]
]
13] Sou. Bharati Arvind Parit ]
Age : Adult, Occ : Housewife ]
lgc  1 of 8
::: Uploaded on - 23/11/2016 ::: Downloaded on - 31/03/2024 17:11:50 :::

(5) wp­8543.15
1 to 13 are Ex­Member of Grampanchayat ] 
Rukadi.  All are R/at Post : Rukadi ]
Tal. Hathkalangane Dist. Kolhapur ]..... Petitioners.
Versus
1] State of Maharashtra through ]
Minister (Rural Development) ]
]
2] Divisional Commissioner, Pune ]
Region, Pune ]
]
3] Chief Executive Officer, ]
Zilla Parishad, Kolhapur ]
]
4] Block Development Officer ]
Panchayat Samiti Hathkalangane ]
Dist. Kolhapur ]
]
5] Development Officer (Panchayat) ]
Panchayat Samiti Hathkalangane ]
Dist. Kolhapur ]
]
6] Gramsevak Grampanchayat Rukadi ]
Tal : Hathkalangane, Dist. Kolhapur ]
]
7] Shri Sanjay Aannaappa Kambale ]
R/at Rukadi, Tal : Hathkalangane, ]
Dist : Kolhapur ]..... Respondents
Mr. R S Kadam for the Petitioners.
Mr. S D Rayrikar AGP for the Respondent Nos.1 and 2.
Mr. R D Rane for the Respondent Nos.3 and 4.
Respondent Nos.5 and 6 are deleted.
CORAM : R. M. SAVANT, J.
nd
DATE   : 22  November 2016
ORAL JUDGMENT 
1 At the outset the learned counsel for the Petitioners seeks deletion 
of the Respondent Nos.5 and 6 from the array of the Respondents as they are 
lgc  2 of 8
::: Uploaded on - 23/11/2016 ::: Downloaded on - 31/03/2024 17:11:50 :::

(5) wp­8543.15
formal parties. The said Respondent Nos.5 and 6 are accordingly allowed to be 
deleted.  Amendment to be carried out forthwith.
2 Rule, with the consent of the learned counsel for the parties made 
returnable forthwith and heard.
3 The writ jurisdiction of this Court is invoked against the order 
dated 16/06/2015 passed by the Hon'ble Minister for Rural Development, 
Government of Maharashtra by which order the Appeal filed by the Petitioners 
came to be dismissed and resultantly the order dated 12/04/2013 passed by 
the Divisional Commissioner, Pune Division, Pune came to be confirmed.
4 The facts giving rise to the filing of the above Writ Petition can in 
brief be stated thus :­
The Petitioners herein were the members of the Grampanchayat 
Rukadi for the term 2008 to 2012.  The Respondent No.7 herein is the resident 
of the said village Rukadi who had made an application to the Respondent 
No.3 herein alleging various illegalities and irregularities committed by the 
Petitioners as members of the said Grampanchayat.   On receipt of the said 
application of the Respondent No.7, the Respondent No.4 herein i.e. the Block 
Development Officer forwarded the same to the Respondent No.3 herein i.e. 
the Chief Executive Officer, Zilla Parishad, Kolhapur for taking action against 
lgc  3 of 8
::: Uploaded on - 23/11/2016 ::: Downloaded on - 31/03/2024 17:11:50 :::

(5) wp­8543.15
the Petitioners under Section 39 of the Bombay Village Panchayat Act, 1958 
(for short “the said Act”).   The Petitioners in reply to the said application 
addressed a communication to the Respondent No.3 inter­alia stating their 
defence to the said application.  It seems that the Respondent No.3 forwarded 
his report to the Respondent No.2 herein for the purpose of facilitating action 
to be taken under Section 39 of the said Act against the Petitioners.   The 
Petitioners were thereafter called for hearing by the Respondent No.2. The 
Respondent No.2 by his order dated 12/04/2013 allowed the said application 
filed   by   the   Respondent   No.7   and   directed   recovery   of   the   amount   of 
Rs.4,90,000/­  as also directed that having regard to Section 39(2) of the said 
Act the Petitioners would stand disqualified for a period of not less than 5 years 
from the date of the said order.  
5 The Petitioners aggrieved by the said order dated 12/04/2013 
passed by the Respondent No.2 filed an Appeal under Section 39(3) of the said 
Act before the State Government.   The Appellate Authority i.e. the Hon'ble 
Minister for Rural Development, Government of Maharashtra by the impugned 
order dated 16/06/2015 has dismissed the said Appeal and thereby confirmed 
the order passed by the Respondent No.2 herein under Section 39(2) of the 
said Act.  As indicated above it is the said order dated 16/06/2015 passed by 
the Appellate Authority confirming the order dated 12/04/2013 passed by the 
Divisional Commissioner, Pune Division, Pune which is taken exception to by 
lgc  4 of 8
::: Uploaded on - 23/11/2016 ::: Downloaded on - 31/03/2024 17:11:50 :::

(5) wp­8543.15
way of the above Petition.
6 The principal contention urged by the learned counsel for the 
Petitioners is that recourse to Section 39(2) could not have been taken by the 
Respondent No.2 in view of the fact that the said provision is not attracted to 
the case of the Petitioners as the said provision applies only in the eventuality 
of the member, Sarpanch or Upa­Sarpanch resigning.  It was the submission of 
the learned counsel for the Petitioners that in the instant case the Petitioners at 
the highest could have been removed for the remainder of the  period of their 
term.  However,  since in the instant case by the time the Respondent No.2 had 
passed the order dated 12/04/2013, the term of the Petitioners was already 
over,   the Petitioners could not even be removed for the remainder of the 
period of their term. 
7 The learned counsel for the Respondent Nos.3 and 4, and the 
learned AGP for the Respondent Nos.1 and 2 sought to justify the order passed 
by   the   Respondent   No.2   as   confirmed   by   the   order   passed   by   the   State 
Government i.e. the  Hon'ble Minister for Rural Development in the Appeal.
8 The   issue   that   arises   for   consideration   is   whether   in   the   fact 
situation of the present case where undisputedly the term of the Petitioners 
was already over by the time the Respondent No.2 had passed the order, the 
lgc  5 of 8
::: Uploaded on - 23/11/2016 ::: Downloaded on - 31/03/2024 17:11:50 :::

(5) wp­8543.15
Respondent No.2 could have invoked the provision of Section 39(2) of the said 
Act.     The   said   provision   i.e.   Section   39(2)   as   it   stood   prior   to   it   being 
substituted on 21/12/2006 read thus :­
“(2)    The   Standing   Committee   may   subject   to   like 
condition disqualify for a period of not exceeding five 
years,   any   person   who   has   resigned   his   office   as   a 
member,  Sarpanch    or  Up­Sarpanch    and   has   been 
guilty of the acts and ommission specified in sub­section 
(1) :
Provide that such action is taken within a reasonable 
time after such resignation.”
After the substitution the said provision reads thus :­
“(2)    The Commissioner may subject to like condition 
disqualify for a period of not exceeding five years, any 
person   who   has   resigned   his   office   as   a   member, 
Sarpanch  or Up­Sarpanch  and has been guilty of the 
acts and ommission specified in sub­section (1)”
Hence a plain reading of Section 39(2) of the said Act prior to the substitution 
and after the substitution would indicate that the same would be applicable in 
the event a member, Sarpanch or Upa­Sarpanch resigns and has been held 
guilty of the acts and commissions specified in sub­section (1) of Section 39 of 
the said Act.   In the instant case the Petitioners have completed their entire 
term i.e. from 20/08/2007 till 27/11/2012 and therefore the said Section 
39(2) could not have been invoked against the Petitioners so as to disqualify 
them for the period of not exceeding five years from the date of passing of the 
order by the Respondent No.2.  
lgc  6 of 8
::: Uploaded on - 23/11/2016 ::: Downloaded on - 31/03/2024 17:11:50 :::

(5) wp­8543.15
In so far as Section 39(1) is concerned, it can be invoked against 
the member, Sarpanch or Upa­Sarpanch and the said persons can be removed 
for the remainder of the period of their term if they are found guilty of the acts 
and omissions mentioned in the said provision. A useful reference could be 
made to the judgment of the Division Bench of this Court reported in  2005(2) 
Mh.L.J.   1093   in   the   matter   of   Narayan   Atmaram   Borase   v/s.   State   of 
Maharashtra and others  wherein it has been held that the only penalty that 
can be imposed is the removal for the remaining period and the penalty cannot 
traverse beyond the said period or term. Hence the said provision applies to a 
sitting member of the Grampanchayat against whom the acts of omission or 
commission are alleged.  As indicated above, the term of the Petitioners has 
come   to   an   end   on   27/11/2012   and   the   order   has   been   passed   by   the 
Respondent No.2 i.e. the Divisional Commissioner, Pune Division, Pune on 
12/04/2013.  Hence even under Section 39(1) of the said Act the Petitioners 
could not have been proceeded with as their term had already come to an end 
and   in   that   sense   the   penalty   which   could   have   been   imposed   on   the 
Petitioners under Section 39(1) could not have been so imposed.
9 The learned counsel for the Petitioners would also submit that the 
amount of Rs.4,90,000/­ has been recovered from the Petitioners by dividing 
the said amount amongst the 13 Petitioners. Hence according to him, the order 
in so far as the said aspect is concerned, has been implemented.
lgc  7 of 8
::: Uploaded on - 23/11/2016 ::: Downloaded on - 31/03/2024 17:11:50 :::

(5) wp­8543.15
10 In my view, therefore,  the  impugned order dated 16/06/2015 
passed   by   the   Hon'ble   Minister   for   Rural   Development,   Government   of 
Maharashtra i.e. the Appellate Authority in so far as it confirms the order dated 
12/04/2013 passed by the Respondent No.2 herein imposing penalty under 
Section 39(2) would have to be quashed and set aside and is accordingly 
quashed and set aside. However the order in so far as the recovery of the 
amount of Rs.4,90,000/­ is concerned, the order is confirmed to the said 
extent. The above Writ Petition is allowed to the aforesaid extent. Rule is 
accordingly made absolute with parties to bear their respective costs of the 
Petition. 
[R.M.SAVANT, J]
lgc  8 of 8
::: Uploaded on - 23/11/2016 ::: Downloaded on - 31/03/2024 17:11:50 :::