SHAIKH RAJU SHAIKH RAHEMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard by consent, finally. Petitioner has approached this Court against order dated 28-12-2012 passed by respondent No. 2-Divisional Caste Scrutiny Committee 2, invalidating his claim to caste as "Momin" Other Backward Class (for short 'OBC').

(2.) Petitioner has contested general election of village Panchayat, Vihamandava, Tq. Paithan on a seat reserved for 'Other Backward Class' and was elected.

(3.) The Collector, Aurangabad had forwarded the certificate of caste "Momin " claimed by the petitioner to respondent No. 2 Scrutiny Committee for scrutiny, verification and decision.