HEMLATA EKNATH WAJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Learned counsel for the respondents waive service.

(2.) By consent, called for hearing. Heard the counsel.

(3.) By this petition, the petitioner seeks a mandamus or a direction to the respondents, i.e. State of Maharashtra and the Municipal Corporation of Thane, to provide a separate and independent reservation of seat for the councillors belonging to the scheduled tribe/s in the Municipal School Board of the Thane Municipal Corporation (the respondent no.2) to be formed under section 3 of the Bombay Primary Education Act, 1947.