KARISHMA IMRAAN KHAN MUJAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) The Petitioner by way of the present petition challenges the order passed by the Respondent No.2-District Caste Certificate Scrutiny Committee, Kolhapur (hereinafter referred to as 'Scrutiny Committee' for the sake of brevity) dtd. 30/9/2021 whereby claim of the Petitioner is invalidated. Few facts giving rise to the present petition are summarized as follows.

(3.) Election of Gram Panchayat, Village Rui, Taluka Hatkanangle, District Kolhapur was declared for the tenure of 2021 to 2026. The Petitioner contested the election for the post reserved for OBC women category. The Petitioner was elected from Ward No.1 and necessary certificate dtd. 18/1/2021 was issued by the Election Officer.