PRIMROJ @ VIMROJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondents and perused the record.

(2.) Petitioner has come up before this Court for quashing the impugned order dated 17.02.2016 passed by the Election Officer, Block-Padrauna, District-Kushinagar.

(3.) The contention of the petitioner is that earlier the petitioner was contested election for B.D.C. which was reserved for Scheduled Tribes woman category in which she was defeated. Once the petitioner's caste treating as Scheduled Tribes for Gram Panchayat was entertained as to how the nomination form of 'Pradhan' has been rejected which is also reserved for Scheduled Tribes woman category on the ground that her caste 'Oraon' is not found in the list of Scheduled Tribes of Uttar Pradesh.