TUKARAM Vs. THE STATE OF KARNATAKA & ORS

JUDGEMENT

(1.) The petitioner Tukaram, has sought the following prayers from this Court;

(2.) Briefly the facts of the case are that, on 07.04.2015, the Deputy Commissioner, Bidar had issued a notification for holding the Gram Panchayat Election 2015, of Village Chimkod, consisting of four villages namely Chimkhod Part 1, Chimkhod Part 2, Fatehpur J, and Khajapur. The petitioner contested the election from Village Chimkod Ward No.1. Since the petitioner belongs to the Scheduled Tribe category, he stood for the election from the said category. In the election, he secured 351 votes. Meanwhile, the respondent No.8, Smt. Tejamma, also stood for the said election and secured 355 votes.

(3.) After the election the petitioner realized that although the respondent No.8, claimed to belong to the Scheduled Tribe category, but she actually belongs to the category of Backward Class-A. Therefore, according to him, the respondent No.8, has falsely claimed that she belongs to the Scheduled Tribe category. Therefore, the prayers made by the petitioner before this Court.