ANURADHA SUDHAKAR KATKAR Vs. DIVISIONAL CASTE SCRUTINY COMMITTEE, SOLAPUR, AMBEDKAR BHAWAN SATRASTA, SOLAPUR & ORS

JUDGEMENT

(1.) Rule, returnable forthwith. Heard by consent.

(2.) The Petitioner has in the present Petition sought direction against the Respondent No. 2 that till the decision of the caste claim of the Petitioner by the Respondent No. 1 Committee and till the serving of the copy of the decision to the Respondent No. 2, the Respondent No. 2 be restrained from disqualifying the Petitioner in view of the Section 5B of the Maharashtra Municipal Corporation Act, 1949.

(3.) The brief background of the facts are necessary. The Petitioner has been elected as a candidate in the election of the Solapur Municipal Corporation. The Petitioner had contested the election as candidate of Congress (I) party for the seat available for OBC category. The Petitioner at the time of filling election form, submitted the documents in support of her caste case claiming as "Tambat" OBC on the basis of her husband's caste and not her father's caste. The Petitioner's election form was accordingly accepted. The Petitioner upon submitting her caste claim as Tambat OBC had been elected as Corporator of Solapur Municipal Corporation in the election conducted in February 2017. The Respondent No. 1 Committee had thereafter directed the Petitioner to submit the caste of her father's side and accordingly, the Petitioner had submitted the documents of her father's side which supported the caste claim of "Lohar NT". It appears that the State Election Commission on 10 March 2017 informed the Secretary of Town Planning Department, Mantralaya that the orders regarding cancellation of election of a candidate should be passed with retrospective effect. The Caste Scrutiny Committee at Solapur had sent the file of the Petitioner to the Caste Scrutiny Committee at Beed. The Special Divisional Officer, Parali, District Beed sent letter dated 22 June 2017 to the Caste Scrutiny Committee, Beed informing them that the Petitioner had been issued the caste certificate of Lohar caste from the office of Collector, Beed. The caste validity procedure was started at Beed before the Caste Scrutiny Committee, Beed in July 2017. The Petitioner had requested the Director of BARTI (Dr. Babasaheb Ambedkar Research & Training Institute, Pune) to decide the caste claim at the earliest. It was also informed that in the event the caste claim is not decided before the cut off date, the Caste Scrutiny Committee at Solapur will be responsible for the same. The Caste Scrutiny Committee at Solapur had on 28 July 2017 informed the Petitioner that since the President and Secretary of the Committee was not available, the decision could not be taken on the caste validity. The Petitioner again by correspondence dated 2 August 2017 requested the Caste Scrutiny Committee, Solapur for giving the caste validity. In view of the delay in decision of the caste claim of the Petitioner by the Respondent No. 1 Committee, the present Writ Petition has been filed.