SUMITRABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. Rule made returnable forthwith and taken up for final hearing by the consent of parties.

(3.) The petitioner is elected as a member of Village Panchayat of village Shimpe Takli, Tahsil Majalgaon, District Beed from a seat reserved for Scheduled Tribe category in the year 2007. She had produced a caste certificate issued by Tahsildar Majalgaon, District Beed dated 23.1.1986 to show that she belongs to this community. The caste certificate was referred to the Committee for verification by the Sub Divisional Officer, Ambejogai, District Beed.