SHANKAR BARKELO GAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) We have heard Mr Nigel Da Costa Frias, learned counsel appearing on behalf of the petitioner at some length. We have also heard Shri Shirodkar, learned Additional Government Advocate for the respondents.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner prays that the order/communication dtd. 25/7/2024 issued by respondent no.2 be quashed and set aside. The petitioner prays for a consequential order thereby directing respondent no.2 to grant him permission to contest election and hold a post as Office Bearer in the Managing Committee of the Gomantak Gouda Maratha Samaj.

(3.) The petitioner is a member of the Gomantak Gouda Maratha Samaj. All the members of the Samaj belong to the Scheduled Tribes (ST) community of Goa. The Gomantak Gouda Maratha Samaj is a social, cultural and charitable organization and is not engaged in any political activities. The petitioner is presently working as a Superintendent of Jail, Central Jail, Colvale. The petitioner has a strong desire to work for his community, ice. Gomantak Gouda Maratha Samaj for the upliftment and advancement of community people, as most of the people from the community are poor and needy. The petitioner is desirous of bringing change in the community.