HARICHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioner, who is an elected member of Panchayat Samiti, Kallamb, is raising exception to the order issued by the Collector, Osmanabad, prescribing reservation for the post of Chairman, Panchayat Samiti Kallamb in favour of Scheduled Caste (Women) category after draw of lots conducted on 19th August, 2014.

(3.) According to the petitioner, the post of Chairman of Panchayat Samiti, Kallamb, for the the first time, was reserved for Scheduled Caste category in the year 1996 and after completion of rotation of seats for the reserved categories in all Panchayat Samitis in Osmanabad district, on second occasion, the seat of Chairman of Panchayat Samiti Kallamb was again reserved for Scheduled Caste category in the year 2011. On third occasion, the said post has again been earmarked for Scheduled Caste category and during draw of lots, same has been prescribed for woman member belonging to Scheduled Caste category.