ASHVINI RAMCHANDRA BHOGAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition, the petitioner has challenged the order dated 09/05/2016 passed by the Divisional Caste Certificate Scrutiny Committee No.2., Kolhapur i.e. respondent No.2 herein thereby invalidating the caste certificate of the petitioner bearing No. 1282 of 2015 dated 24/08/2005. Respondent No. 2 also directed the confiscation of the caste certificate. The petitioner is also aggrieved by the consequential order of disqualification dated 09/05/2016 of the petitioner passed by the Municipal Commissioner, Kolhapur viz. respondent No.3 herein.

(2.) The petitioner was elected as a Councillor in the year 2015 from ward No. 77 which was reserved for woman of other backward class. The petitioner is also a Mayor of the Kolhapur Municipal Corporation.

(3.) The petitioner claims to belong to "Hindu Kunbi " caste which is recognised as other backward class ('OBC' for short) in the State of Maharashtra. The said caste certificate was issued by the Sub-Divisional Officer, Karveer bearing serial No. 1282 of 2015 on 24/08/2015.