Ref. Case No. 1(G) of 2017- Reference from Hon’ble Governor of Maharashtra under Article 192(2) of the Constitution- disqualification of Shri Uday Samant, MLA- Commission’s opinion dated 16.05.2018 and Hon’ble Governor’s order dated 28.06.2018

COMMISSION’S OPINION DATED 16.05.2018- REFERENCE FROM HON’BLE GOVERNOR OF MAHARASHTRA ORDER DATED 28.06.2018- DISQUALIFICATION OF SHRI UDAY SAMANT, MLA

Allegation of disqualification-in view of Order passed in Civil Suit No 260/2007 in Court of Joint Civil Judge, Senior Division, Ratnagiri –misuse of government funds- misuse of position as Chairman, Employment Guarantee Scheme (EGS) and MLA of executing unsanctioned work

Constitution of India- Article 191(1)- Held- not guilty- grounds on disqualification is sought are not under Article 191(1)

The Election Commission held that the grounds on which disqualification of the Respondent was sought does not fall under any of the grounds mentioned under Article 191(1) or any of the grounds in RPA, 1951.