KISHOR KASHINATH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith by consent of the parties. Respective Counsel appearing for the respective respondents have waived service.

(2.) Indefatigable stamina exhibited by respondent, nos. 5 and 6, elected corporators of Jalgaon Municipal Corporation, to obstruct verification and scrutiny of their caste claims have compelled the petitioners ,-elected councillors to initiate an action for to a seek vacation of the office of councillor / Corporator held by them in the local self-government, viz; the Jalgaon Municipal Corporation, Jalgaon (the corporation for short) ,

(3.) The factual matrix reveal that the respondent nos. 5 and 6 herein are the Corporators elected to the Municipal Corporation, Jalgaon, from ward Nos. 4b and 3a of Jalgaon Municipal Corporation, respectively, reserved for the Scheduled Tribes, Both of them claimed to belong to tokre Koli included in the Scheduled Tribe category.