RAFEEQ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is heard finally at the admission stage.

(2.) Petitioner is the rival election contestant of respondent no.4. He has impugned the order of respondent no.2, validating the case of respondent no.4 as 'Pinjari' in other backward class by its order dtd. 12/7/2017.

(3.) Respondent no.4 was elected as a member of Majalgaon Nagar Parishad in 2016, reserved for OBC. He was elected from a reserved seat. After the election, the caste certificate of respondent no.4 was sent to respondent no.2 for scrutiny and verification of the documents relied upon by him and other relevant facts. Respondent no.2 - Caste Scrutiny Committee was pleased to uphold the caste claim of the petitioner as Pinjari (OBC) by the impugned order.