LAWS(BOM)-2019-3-192

SIRAJUDDIN S/O MOINODDIN Vs. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, MUNICIPAL ADMINISTRATION, MANTRALAYA, MUMBAI

Decided On March 19, 2019
Sirajuddin S/O Moinoddin Appellant
V/S
State Of Maharashtra, Through Its Secretary, Municipal Administration, Mantralaya, Mumbai Respondents

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of learned Counsel appearing for the parties.

(2.) Three voters in the elections of Municipal Council, Sindkhedraja have preferred this Writ Petition claiming reliefs in prayer clauses (1) and (i-a) as under:

(3.) Challenge in the petition is to the corrigendum dt.17.12.2018 at Annexure5 by which the post of President Municipal Council, Sindkhedraja is to be filled in from open category by cancelling the earlier reservation notified vide notification dt.27.3.2017 for the Scheduled Caste/Scheduled Tribe category or Other Backward category. The claim is also to reserve posts of Councilors for Scheduled Tribe in proportion to the figure of population.