ANJALI GURU SANJANA JAAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on the Board. Mentioned. Taken on the Production Board.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) The petitioner, undisputedly a transgender, is aggrieved by the rejection of her nomination form by the Returning Officer vide the impugned order dated 31.12.2020. The petitioner has decided to choose the female gender and hence, had tendered her nomination form for contesting the election from the ward reserved for women-general category. The reason for rejecting the nomination form is that the petitioner is a transgender. It is stated that there is no reservation for the transgender category in the present Village Panchayat elections.