SARVESH GANGARAM NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Petitioners, by instituting the present Petition, seek the following reliefs :

(3.) Mr. Bhobe, the learned Counsel for the Petitioners, submits that the Petitioners have a statutory right to insist that the State Election Commission (SEC) provide reservations to Other Backward Classes (OBC). By not providing such reservations, he submits that the SEC has breached this statutory right, as guaranteed by Sec. 7(5) of the Goa Panchayat Raj Act, 1994 (said Act). He submits that the impugned Notification dtd. 1/7/2022, to the extent it does not provide for reservations for OBCs, is, therefore, liable to be quashed and set aside.