NAVEEN KUMAR SOOD Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER challenges the order dated 6-3-2007 passed by the State Government purportedly in exercise of powers under section 41-A of the M. P. Municipalities Act, 1961 (hereinafter for short 'act of 1961') whereby the petitioner was removed from the post of President, Municipal Committee, junnardeo. Section 41-A of the Act of 1961 contemplates :

(2.) THE removal of the petitioner is on the ground that he does not belong to the other backward category and yet got elected as President on the basis of temporary caste Certificate by declaring himself to be belonging to a "khati" caste.

(3.) THE facts briefly are that the petitioner contested election for the post of president, Municipal Committee, Junnardeo, held in November, 2004. The said post was reserved for other backward class category. The petitioner contested on the anvil of temporary caste certificate issued in his favour on 27-10-2004.