KARUNA KUMARI Vs. STATE ELECTION COMMISSION (PANCHAYAT)

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the State Election Commission.

(2.) In this case, the petitioner is challenging the letter no.4393 dated 16.11.2017, whereby and where-under direction has been given to hold the election of Chairman of Zila Parishad, Gaya on 29.11.2017 as the post has been declared vacant on account of the order passed by the State Election Commission in case no.36 of 2017 in between Umesh Prasad and Laxmi Devi vs. Karuna Kumari, who is the present petitioner, wherein the present petitioner has been declared member of 'koery' caste, declared her election of Zila Parishad, Gaya, is illegal.

(3.) In the present case, the petitioner is challenging the action of authority to hold the election of Chairman of Zila Parishad, Gaya, on the ground that she belongs to the 'Dangi' caste as her father was issued the caste certificate on 16.06.2017 by the Circle Officer, Wazirganj, where the father of the petitioner has been declared as 'Dangi' caste (Annexure-13) and after that the petitioner had applied for the caste certificate, which was issued on 22.07.2017 (Annexure-14).