ASHA Vs. STATE ELECTION COMMISSION AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard learned counsel for parties, by consent.

(2.) SHORT point involved in the matter is whether the rejection by the returning officer under order dated 21 -07 -2015 of nomination filed by petitioner on the ground that she had not submitted requisite proof regarding submission of her caste claim for scrutiny to the committee can be sustained in the facts.

(3.) LEARNED Assistant Government Pleader under the circumstances was directed to take instructions. He places on record a communication dated 31 -07 -2015 received from the scrutiny committee. The same is taken on record and marked 'X' for the purpose of identification. It refers to that such a proposal by applicant Sunita Chandrakant Asalkar for scrutiny of her caste certificate is pending and that though from the proposal received from the Collector it appears to be there, the same is not being traced in the record.