- (1.) Heard Sri Udayan Nandan, learned counsel for the petitioner, Sri Manish Deo Singh, learned counsel for contesting respondent and learned Standing Counsel for the State-respondents.
(2.) This writ petition is directed against the order dated 1st August, 2012 passed by the State Government where-under the petitioner has been declared disqualified and has accordingly been removed from the office of member of Zila Panchayat, Jaunpur.
(3.) Facts in short leading to the present writ petition are as follows: Petitioner before this Court, contested the election of member of Zila Panchayat, Jaunpur and was elected against reserved seat of Scheduled Caste on the basis of caste certificate issued in her favour by the Teshildar dated 19th September, 2011, where-under her caste was shown as "Chamar" belonging to the Scheduled Caste category.;