SUSHILA SUKRAM NAIK Vs. STATE ELECTION COMMISSION MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for the parties.

(3.) The petitioner has filed the present petition being aggrieved by rejection of her nomination for the post of Member of Gram Panchayat Daul, Tq.Shindkheda, Dist.Dhule, the elections of which are scheduled on 24.03.2019. The petitioner claims to be belonging to 'Bhil' caste, which is a Scheduled Tribe. She has submitted her nomination for contesting the election of Member of village Panchayat, Daul from Ward No.1 of the said Gram Panchayat in category 'B', which is reserved for Scheduled Tribe Women.