SURESH BALKRISHNA PAGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Heard forthwith by consent of parties.

(2.) THE short question that arises for consideration in this writ petition is, whether a male person can be allowed to fill in the nomination form for the purpose of election to the post of Sarpanch by de-reservation of the post which is reserved for the women of the general category by virtue of section 30 (4) (c)of the Bombay Village Panchayats Act, 1958 (for short the Act) read with Rule 2-A of the Bombay Village Panchayats (Sarpanch and Up-Sarpanch) Election rules, 1964 (for short the Rules ).

(3.) BRIEF facts are as under :