LAWS(CAL)-2022-7-103

LOVELY BIBI Vs. STATE OF WEST BENGAL

Decided On July 12, 2022
Lovely Bibi Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The issue to be decided in the present writ petition is whether the reserved category post of Pradhan of a Gram Panchayat can be filled up by a member who did not possess and/or produce the reservation certificate at the time of filling the nomination.

(2.) The petitioner, a reserved category candidate, contested and won the Panchayat General Election 2018 from Akheriganj Gram Panchayat.

(3.) There are total thirteen seats in the said Gram Panchayat out of which seat no. 2 is reserved for woman of the Other Backward Classes and the post of Pradhan is reserved for Backward Class woman candidate.