PREETI GEHLOD Vs. M.P.STATE ELECTION COMMISSION

JUDGEMENT

(1.) The petitioner has filed the present Civil Revision under Sec. 441-F(2) of the Madhya Pradesh Municipal Corporation Act, 1956 (in short 'the Act of 1956') challenging the validity of the order dtd. 23/2/2018 passed by the District Judge, Ujjain, dismissing the election petition.

(2.) The election for the post of Mayor in Ujjain Municipal Corporation was held on 12/8/2015, the result of which was declared on 16/8/2015 and published in the M.P. Gazette Notification dtd. 22/8/2015. In the election, Smt. Meena Jonwal was declared as Mayor. In the said election, the post of Mayor was reserved for Scheduled Tribe Category.

(3.) Shri Girish Patwardhan, learned Senior Counsel appearing for the petitioner submits that the 'Bairwa' comes under the category of Scheduled Tribe in the State of Rajasthan as well as in the State of Madhya Pradesh. The petitioner has the caste certificate of Scheduled Tribe from the Competent Authority in the State of Rajasthan, therefore, she was entitled to contest the election to the post which was reserved for Scheduled Tribe.