SACHIN SHRIPATI PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner is challenging the order dated 9 th May, 2016 passed by Respondent No.2 Divisional Caste Scrutiny Committee No.2, Kolhapur thereby invalidating the caste claim of the Petitioner as HinduKunbi which is a Scheduled Caste.

(2.) The Petitioner is also challenging the consequential disqualification order dated 9th May, 2016 passed by the Municipal Commissioner, Kolhapur Municipal Corporation viz., the Respondent No.3.

(3.) The Petitioner was elected from reserved Ward No.34 as the Councilor of the Kolhapur Municipal Corporation. The Petitioner's caste claim was referred for verification to Respondent No.2 Committee. The Respondent No.2 forwarded the Petitioner's case for local inquiry to the Vigilance Cell. The Vigilance Cell after conducting the local inquiry submitted the report which is in favour of the Petitioner.