BHOSALE DEEPAK MANIKRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WRIT Petition No. 4399 of 1997 challenges the rejection of nomination papers of 63 petitioners in an election to Kashti Village Panchayat in Shrigonda taluka of Ahmednagar District. These nomination papers are rejected merely on the ground that on the back side of the nomination papers, these petitioners have indicated their choice for election symbol.

(2.) IN Writ Petition No. 4508 of 1997, the petitioner filed her nomination paper for the General Seat (unreserved seat ). However, in the nomination paper filed by her for the election to Markand Village Panchayat, district Nanded, though she did write Sarwasadharan (General), below it word Stri was written. The Returning Officer held that there is no seat reserved for woman general in this ward and therefore, her nomination paper was rejected.

(3.) IN Writ Petition No. 4400/1997 the nomination papers of the petitioners to the election of Village Panchayat Ranala in Dhule District were rejected on the ground that the petitioners were serving in some private Educational Society and had not taken proper permission of the society.