LAWS(MPH)-2024-5-219

RAKESH CHOUKSEY Vs. STATE OF M.P.

Decided On May 09, 2024
Rakesh Chouksey Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking the following reliefs:

(2.) Since none appears for petitioner, therefore, this petition would be decided after going through the pleadings and documents filed alongwith the writ petition as well as submissions made by counsel for respondents.

(3.) According to the petition, post of Member, Jila Panchayat Raisen Ward No.3 was reserved for the member of Other Backward Classes. Respondent No.6 submitted his nomination form by submitting his affidavit that he belongs to O.B.C. category whereas according to petitioner, respondent No.6 belongs to Unreserved Category. It was also mentioned in the nomination form that since he is not in possession of caste certificate, therefore, on the basis of affidavit, his nomination paper was accepted and accordingly, he was declared elected.