SUDHAKAR CHINDBHAJI DESHBRATAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Smt. B. H. Dangre, learned Additional government Pleader, waives service for respondents No. 1 to 3. Service on respondents No. 4 and 5 is dispensed with. Rule is made returnable forthwith. Heard by consent.

(2.) The petitioner is before this Court, since his nomination paper has been rejected by assigning the reason that he has failed to furnish the acknowledgment of having furnished an application for scrutiny of his caste claim prior to 22-9-2007.

(3.) We had issued notice before admission on 26-9-2007 and called upon the learned Additional Government Pleader to verify two things as under :