RANAJIT RAKSHIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in WPA No. 21813 of 2025, has prayed for cancelation of the Other Backward Classes Certificate of the private respondent in terms of Sec. 9 of the West Bengal Scheduled Castes and Scheduled Tribes (Identification) Act, 1994 read with Rule 5 of the West Bengal Scheduled Castes and Scheduled Tribes (Identification) Rules, 1995.

(2.) The petitioner in WPA No. 20033 of 2025, has prayed for setting aside the impugned order passed by the Sub-Divisional Officer, Tamluk in Case No. 10/2025 dtd. 23/7/2025, wherein it is held that the petitioner does not belong to the Other Backward community.

(3.) The writ petitioner in WPA No. 21813 of 2025 contested Panchayat Elections, 2023 in the State of West Bengal in Booth No. 148 in Iswarpur No.5 Gram Panchayat, under Chandipur Block under the banner of Bharatiya Janata Party as an Other Backward Classes Candidate (Kansari). The private respondent who is the writ petitioner in WPA No. 20033 of 2025 contested the same election under the banner of Trinamool Congress for the post of Pradhan, which was reserved for the candidates belonging to the Other Backward Classes category. The private respondent was elected as Pradhan and at present the private respondent holding the post of Pradhan, Iswarpur Gram Panchayat.