SHIVKALI ADIWASI Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner Smt. Shivkali had contested the election and was declared duly elected Sarpanch of Gram Panchayat Singh Niwas and her election was notified on 3.2.2010.

(2.) A complaint was made by one Pappu against the petitioner that she does not belong to Adhivasi Caste and therefore she is not eligible to contest the election to the post of Sarpanch as the said post was reserved for a woman candidate belonging to scheduled tribes category.

(3.) After order dated 1.11.2010 passed by the Sub-Divisional Officer, respondent No. 6 (Smt. Kanchaniya) filed election petition on 30.11.2010 challenging the election of the petitioner mainly on the ground that she was ineligible as she did not belong to scheduled tribe category in terms of the finding of the Sub-Divisional Officer contained in his order dated 1.11.2010.