Karnataka High Court
Smt.Rekha Parashuram Kattimani vs State Of Karnataka By Its Secretary on 20 July, 2009
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1153' THE man comm' or KARNATAKA, BANGg§'L(}R}§§:
DATED THIS THE 20TH DAY or JULY ' ff « _ _: "
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BANGALORE 560 ca':
REGIONAL c0MM1ssiQréLE1é;" %
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' BANG.ALORE URBAN DISTRICT
13A'NVGAL0RE
= _fI'HE CHIEF EXECUTIVE OFFICER
._ __;?XLLA PANCHAYATH,
BANGALORE RURAL IJISTRICF
BAN GALORE
THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATI-I, BELGAUM BISTRZCF
BELGAUM S
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11
12
13
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'THE CHIEF EXECUTIVE OFFICER
ZILLA PAN CHAYATH,
BELLARY DISTRICT
BELLARY
THE CHIEF EXECUTIVE OFF'I.CE}'§* .. 3 I
Z] LLA PANCHAYATH : '
BLTDAR DISTRICT
BIDAR
THE CHIEF EX;3'C%:,I{r1vr«;..CI«"-I$1;Ci«i1*e.__
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Z;ILi_.3A PANCHAYATH
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18
19
20
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THE CHIEF EXEUCTIVE OFFICER
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ZHLAP%NCHAYATH V Q
GADAGAIXSTRKH' 'T' '
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THE CHIEF ExECuT1vE¢.m«'FijCERF._._
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= 1. _ 2:1LLA 'PANCHAYATH
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2:3
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THE{HHEFEXECUTHflEOFHCER
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5 1
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26
THIS WP. FILED PRAYING TO
IMPUGNED NOTIFCATION ESSUED BY THE_j""'SE':'3()1'3D
RESPONDENT DT. 4.5.2009 AS PER ANNEX~B AM) we, . '
WP No 13648 OF 2009
BEFWEEN
1 PRAKASH L. RATHGD 1
s10 LOKAPPA RATHOD
AGE 41 YEARS %
KQPPAL ZILLA PANEEHAYATH *'-MEMBER
R/AT HULIGERI KUSTAGI _ *
KOPPAL DISTRICI'. V t '<. ;~... PE'l'IT1'*ONER
(By Sri : G GA;m1 R';':.DI:;$r3;§i=sHiV;§i?E§i?i3Y, ADV )
AND: n V
1 S1"A'I'_E_A b1?..1KAféNA1ié;'Ka . ;
BY rris SECR£§3TARY'--._ %
DEF:§RTMENT ":3? _F:'U'RAL DEVELOPMENT
AND PAi\¥€HAYKi'}i'£?2&J,
,M.s.BUmI,;NG, BANGALORE 560 001
- :2 STATEA' ELECTION COMMISSION
» * ~ _ 'BY :-*;s« COMMISSIONER,
C¥.IV¥€«NI'3~I{3'-H.s*aM ROAD,
'--..%BAN:§s;L:>RE 550 001
-V 3 K07RPAi ZILLA PANC§~IAYAT'H
B""{___I"i'S EXECUTIVE OFFICER
* = _1»<:oPPAL. RESPONDENTS
(:zf"Sm*: M C NAGASHREE, HCGP FOR R1)
THIS WP. FEED PRAYING TO QUASH ANNEX~A ET.
"'-.,_ g4.5.2a09 WHICH WAS PUBLISHED IN THE KARNATAKA
GAZETTE DT. 5.5.2008 AND ETC.
M
.\Z
VIDHANA S01} DHA
AMBEDKAR VEEDHI
BANGALORE 0 1
REP BY ITS CHIEF SECRETARY
2 RURAL DEVELOPMENT AND PANcHAYAT*«.8AJ'TV.. ' %
DEPARTMENT .~ = 1. '
MUL'i'IST()RIEI) BUILDING '
AMBEDKAR VEEDH;
BANGALORE 0:
RE? BY yrs DIREC'¥'0R,' -.
EX-OFFICIO DEPUTY $E;£7:R'E351'A;2'*i*{ '
3 HASSAN ZELLA PANCHAYATA '
HASSAN 5 _ V '
HASSAN DIS'I'RIC'§'" " _
REP BY ITS CHIEFHE_XECUfI'§§fE~"OP'E?§{3ER
4 S'*1*AT'E: T.§3;:,E<:'1f':(>N"c:{)MMi_SS;'oN
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BANc3.AL0RE«.'"~.V
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- -_ ...RESPONEENTS
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" {BY szzeus: SMRATH CHANDRA, ADV FOR R3)
'{I'1é'Es§;% ".J*a%iPs FILED PRAYING TO DIRECI' AND
DECLARE mair THE RESERVATION FOR THE OFFICE OF'
ADmAz;ss1;A.'.V* FOR THE s.«.:: [WOMEN] CANDIDATE IN so
f FAR AS "I-IASSAN ZILLAS PANCHAYAT IS CONCERNED AS
-« "PER 'I'I"§E" NOTiF§CA'i'lC3N DT.4.3.(}9 [ANN~J] IS WHGLLY
A .."'!RRr':TIONAL, UNREASONABLE AND UNCONSTITUTIONAL
T :'.§1'*w':'£)} IE3 LIABLE TO BE QUASHES PAND ETC.
No 12889 or? 22,009
BE'1'WEEN
1 SRE K H KRISHNA REBUY
ifi}
AGE 30 YEARS
S/Oi4ENJARAPPA
ZfiLAFflNCHAYNT$flflflBER
PURUVARACONSHTUENCY~"-.
R/OFVAKKADIHAMLE?
PUTTANAPALYA
TUMKUR DIS'1"RI()'1"'
(By Sri ; M R RAJAGOPAL 3:. H"N..j3AsAvARA§JUj: 1'
AND:
1
STATE 0:? KARNA'§'AKA ITs.--sEC:y _
DEPARTMENT OFRURA}. i}._§iVEI.;{}I?1\?IENT
AND PANc'i1m?AT:'RAq.. * " '
VIDHANA SۤU_i)H.A _
BANG-'ALQ'RE'4'U--3. , _
'I'H"£é'"Di¥§:3C?C§R PflNCHAYA"i"'RAJ
AND _ EX 0.;§1?.;{:10¢.¥.OI:s:T« SECRE'I'ARY
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'5::m_i3; QHIE.F"'L?X_EaUT:vE OFFICER
ZILLA 'PANCHAYAT
' * A _ f1U_M~E{'LTf?"' D_IS'I'RICT
4'}I:M?LI§}NED NOTIFICATION
4_.5.2Q'09 WDE ANX--D 34 so FAR AS RELATING TO THE
Ai3HYAI{SHA OF THE R3 ZILLA PANCHAYAT AS SHOWN AT
mam
fwp No 13314 ,
BEI°I"Je'fiEN
RESPONDEINTS
(BY »s_:rv£T1f;.3s.4t i;::.-- NAGASHREE, HCGP FOR R1 55 R2)
'I'1~.2;_éés w.P. FILED PRAYING TO QUASH THE
ISSUED BY THE R22 DT.
N025 Ii? A-NX-11) AND ETC.
OF 2009
M
- Pm'I0Is%ER
(fly Sri : M R RAJAGOPAL &. H N B2x4sA§.rA.:5:AJ:L;)
AND :
24
SRI.P.N.KRISHNA MURTHY
S] O NARASIMHAIAH
AGE 4 1 YEARS
R)' O MUDDANAHALLI
HQLAVANAHALLI HOBLI
KORATAGERE TALUK
TUMKUR DISTRICY
STATE 01:' KARNA'-i'AKA BYETS' SEC.RE'TAR'Y
DEPARTMENT OP'--RURAL QEV;::Lm>MENT
AND PANCHAYATH RAJ " .
VEDHANA SQUDHA. _
BANGALQR_E«560€_')01.
Tim '::§'1R;atC*r~i3'AEe(P.-xiéxfiffiifigsvaru RAJ) AND
EX~€)_FFICIO. Jorm' "'SEf3RETARY
DEPARTNIEN'? 05' RURAL DEVELOPMENT
;i'1ND PAN'CHAYATH RAJ
~ '~'«:V11;w'1»-:rmA s'0u.1.>.;~:A
B45s?§G;5siz§}RE-560001
.- EXECUTEVE OFFICER
'=%z:LLA"}jPA:s:cHAYA1'
A *m':>«i§<:LitR DIS}'RiC'§'
TUMKUR
* ,Ra§é;§<:)NA1, COMMISSIONER
._ __BANGALOR}i3 DIVISION, 2ND FLOOR
8. M31'. C. BUILD INC}
K. H.ROA}3
BANGALORE-5606i2'?
Tfifi CHIEF EXECUTEVE OFFICER
ZILLA PANCHAYATH 2
x
10
'»z1LLA'.":>A1m"criAYATI~§
B1qAP_u'RA DISPRICF
BIJAPU RA
13
25
BAGALAKOTE DISTRICT
BAGALAKOTE
THE CHIEF' EXECUTIVE OFFICER
ZILLA PANCHAYATH
BANGALORE URBAN I)IS'£'RI("3'I' j;
BANGALORE:
THE CHIEF EX§3C'{J'I'iVEj --_£§iF}?_'ICEAR .
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= %:m. CHIEF EXECUTIVE OFFICER
_;:;'LLA PANCHAYATH
CHAMARAJANAGARA DIS"f'RICT
CHAMARAJANAGARA
'THE CHEEF' EXECUTTVE OFFICER
ZiLLA PANCHAYATH
CHIKKAMAGALUR DISFRICT
f vi
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14
15
16
17
18
19 T
CHIKKAMAGALUR
THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH '
CHITRADURGA DISTRICT
CH ITRADU RGA
THE CHIEF' ExEcuT1v1é:T_§§iz>.F1CE:R V
Z} LLA PAN CHAYA'I'}£
IJAKSHINAKANNADA D1g.f:%1§1cT"w%A
DAKSHINA KAN NABA
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THESCHIEF' EXECUTEVE OFWZCER'
" '--.ZILL1'~§ PANCHAYATH
" HASANA I}¥S'I'RIC'I"
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THE {§H§§}F EXECUTIVE OFF'ICER
ZILLA PANCHAYATH
HAVE§Ri DiSI'R£UP
22
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27
HAVERI
THE CHIEF' EXECUTIVE OFFICER'
ZILLA PANCHAYATH
KGDAGU DISTRICT
KODAGU
THE CHIEF' EXECUTIVE O§«'P'I'€3EI?:I *
ZILLA PAN CI~iA'1"A'I'H
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KGLARA
THE CHIEF' E}X.E(3Ii71'§V.'32«"C.I)II*'I¥'i:C:.;'£'.:ii'!5I'-._
ZILLA PANCHA¥A1"H' _, '-
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THE cH1m'1';§:xE;:UTi've: QFFISER
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MANDIYA . '
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;;2:iLLA PANCHAYATH
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.« I "I';~.~:'iie:«v..§:':'§:';3,§%f~~EXECUT:vE OFFICER
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A RA;-cH¥i';R DISTRICT
29
RAICHUR
' CHIEF EXECUTIVE OFFICER
* ._ QIILLA PANCHAYATH
SHIMOGGA DISTRICT
SHIMOGGA
THE CHIEF EXECUTIVE} OFFICER
ZILLA PAN CIIAYATH
UIJUPI DISTRICF %§
2
'xx'
UDU PI
30 THE CHIEF EXE§CU'I'IVE OFFECER
ZELLA PAN CHAYATH
TUMKUR ms'I'RI<:T
TUMKUR
31 CHIEF E:xECU'r:vE OFFICER _
ZiLLA PANCHAYA"1'H _
RAMAN AGARAM -- _ "
BANGALORE RURAL DIS'l'R.i{3'?
32 CHIEF' EXEcUT1Vf_E'*~QFP'_i'CEia*-
ZILLA PANCHAYATH 1. ;
CHIK1{ABALLAPURA'q_ '
; f€EE.'SPC}NDEN'}'S
(BY SMT: M__c. if=I;§xc%j§.§;§1~R'f_E':+§,:- _;.+1c:j.3rI3ij"mia%"ié"1 as R2)
TH,f1;'.gf. A' PMYING T0 QUASH THEE
IMPUGNED .NO'¥7IF'iCATi.QI€--."ISSUED BY ma R2, I3'I'.4.5.09
AS PER Alébiwl} AND ;3'r::. '
WP Np 1.54750? V;20'09
' 1 :1iv.P"~::*;H1«:'w»vARAqu
'3 '-«S/O.£{j--P§éABHAKBR, AGE 4? YEARS
MEMB;§;R ZILLA PANCHAYAT
SOMPUR (3€)NS"1"§'i"Ui;:1NCY,
NEIJAMANGAM. TALUK, BANGALORE mgr
PETETIGNER
(,::s§9s$i--: : H VEN§{Ff1'E3SHA DODBERE, ADV )
T HANK} :
1 'THE S5'TATIii OF' KARNATAKA DEPT OF' RURAL
DEVELOPMENT' ANS) PANCHAYAT RAJ
33*
BY ITS SECRETARY, M S BUILDINGS,
BANGALORE
2 THE) DIVISIONAL COMMISSIONER
BANGALORE D131"
3 THE S'I'A'}'i3 ELECTION COMMISSION .-- = 1 [i_» ,
BY ITS CHIEF ELECTORAL O}+'FlCER_ .; «
CUBBON PARK, BANGALOREQ ' =
4 % ZILLA PANCHAYAT
BANGALORE DIST
BY ITS SECRETARY _ - 2
RESPONE)ENTS
(BY SIW1': M C NAGASHRE3, % E'? R2)
Tms w.P..j"F_ILE;j"'i>R;§'11NG,_'r§3 ASIDE THE
ORDER PASSED :-;w'TH:E 1:1" 133*; .4.%5.2m9, ENCLOSED AS
ANNEX--G TQ~THuE1WiF_?IT 1§*§.:IT4;%:'1<:r':q-._<5;a1;; Ere.
WP No "
BE'I'WEEN "- ' A C '
1 13 MUNE...(.;0wDA
_ s/'Q BYREGOWDA
' . 1.AG.E~s1..YEARs
MEMBEEQEILLA PANCHAYATH
4 "'v%BANG2;m-RE RURAL ZILLA PANCHAYAT
R/v_0'E?A§;YA, KANNAMANGALA no
; QEVANAHALLI TALUK
BANGALORE
" PETITIDNER
:_ sg-1; H N SHASHIDI-IARA, KESVY & co )
j END:
3. STATE OF KARNATAKA
BY ITS SECRETARY g R{
DEPARTMENT OF RURAL DEVELOPMENT
AND PANCHAYAT RAJ,
VIDI-{ANA SOUDI-IA
BANGrALORE- 1
2 THE DIRECTOR (PANCHAYAT.:R'A.J3_ ._ 4%
AND EX~OFFICIO JOINT SEC_RE'I'_A__R'f " =
DEPARTMENT OF RURAL 9EvELo?M1:mf* A
AND PANCHAYAT RAJ, _
VIDI-IANA SOUDHA V
BAN GALORE~1
3 THE CHIEF EXECU"1'IVEA"OFP"I-QERL'-._
ZILLA PANCHAYAT. _ ; x *
BANGALORE RURAL ;I:>1.., " V
BANGALORE 4
4 THE RE.GI-GEAL -QQMMSSIQNEER
BANGALORE "§;JiVI}:31QN '
2ND _FLOO'E3,~.__B3*ATi3._BU_ILDING
K."H.RQAD, BANGA.L0,R;E - 27
. K1 ' RESPONBENTS
(BY s;vm_M cf NAGASHQEE, HCGP FOR STATE)
_ mis ?v's.2_1>. Ftiéb PRAYING TO ISSUE A WRIT OF
(:EI~2"r10RA~R1«., * ._sE'r1m ASIDE THE IMPUGNED
LN0*r1E§<;AT1GN'.T~-'BEARING NO. GOVERNMENT ORDER
DATED 13.iz35,:39 ISSUED BY THE FIRST RESPONBENT
vma AN_Nl"j_X}~'A, PASSED BY THE FIRST RESPONDENT, IN
3 so EAR, As 11* RELATES TO ZILLA PANCHAYATH
"B§XNGALQRE RURAL IS CONCERNEI) AND ETC.
"'{.x:1<*. 13660 OF 2009
BF;'I"WEEN
1 SRI.i{.JAGALURAIAH
S/O SR1 THIMMAIAH
AGE 65 YEARS 2 5
if
R/O N}3;R'LA£~i'ALLY
KONASAGARA (POST)
MOLAKALMUR ';"ALu§<;
(3HI'I'RADURGA DISTRICT.
(83; 5-31:1: H KANTHA RAJA 6!. K R LISGARAJU, TADV'; ' V
AND: 1' ' V V" 'V
1 STATE OF' KARNATAKA -
REP. BY ITS sEci~2.E1*AR«Y
DEPARTMENT OF R{}RAL.DE'VEL€}VP;M'ENT
AND PANCHYAT RA..;_M..,s;Bu;LmNG; "
BANGALOREV1. *
2 REG1r;;NA'_L,C<m:;Mi-ss1G.:§ERF.
O/O REG1<_1:f~;AL «::aMM;sS'oN:;.ER
2N{)~f«'.L_GOR 'E':2M'FC.BUIL_[3I'r€'G;
K,H.RQAr:, SH'AN'TH'INAGAR
BA.N<§AL.aRE;'2? _ "
3 cHIE}2'..'4s%§;VcRErAg&*A...
_c..H1T;zA'D.:;RGA Z1-LLA Pé%NCHAYA'}'
.. «.3«§)HI*'FRADU'RG;§,___A ,
- CHETRADURGA DISTRICT',
4, RESPONBENTS
{':}3Y"S:ryr:*;" f{é;{§rAsHREE, HCGP FOR STATE)
""I"'H'IS 'WP FILED PRAYING T0 §ECLARE THE
*RESERVA'i7ION OF 'GENERAL CATEGORY' TO THE: POST OF
2 .AI3§%§YAKSHA 1N THE CHi'I'EZADURGA ZILLA PANCHAYAT
"«:i'QR '1"~;~1E THIRD TERM OF' THE TENURE BEING ELEC'l'E}Z)
_ -_I§)IJRIE\'i{} "I'HE1 YEAR 2{)O8~€)9 As ILLEGAL AND E'I'C3.
* WE3 N0 l3'?98 OF' 2009
" VBFJPWEEN 5
E:
':5
I
é _
1 SW' D v RADAMMA
wgo meawaaswamv
AGE 3? EARS
RIO NAGAVARA VILLAGE
CHANNAPATNA TALUK '
RAMANAGARA :
(By Sri ; A s MAHESHA, ADV§V)_"'---
AND ; u '
1 THE STATE OF' KA.R"NATA1«:jA ._
BY ITS SECRETARY TO c;0v'E12.1sIM_r3N'1i
I)EPAR'I'ME_N'I' OFAVRURAL'-DEV%ELOPI',VfENT
AND PAN{'ib_IAYA'}§fH RAJ -. " "
M.S.BUi-_LD§f€'G _
BAN(g}ALé')RE4i..__
2 RAMANA;QAR;'A 'ZILLA PANCHAYATH
REP-.BY.I'I"S'CHIEI4'~EX-ECUTIVE OFFECER
RAMANAGARA'5?"'}
- »-- V RESPONDENTS
{BY SMT: MC NA€}ASHRE'E, HCGP FOR STATE)
WP" "F;LE{) PRAYING TO QUASH THE
N'O'_I'IFICA'I'lON_ 13'1*.4.5.o9, VIBE ANN--E, ISSUED BY ma
R-3, iN_ SQ"F,AR_ AS TO RAMANAGAR ZILLA PANCHAYATH AT
'SERIAL"vN'Q,2*9"{3F THE NOTIFICATION AND RELATES TO
RE-$ERVA'I'I(')_N': OF POSTS TO THE OFFICE OF' ADHYAKSHA
AND. U§?AL'.HYAKSHA FOR THE PERSON BELOGNS TO
_SCHEDUigg_E CASTE AND B.C.M "A" [WOMEN] AT SERIAL
" V "I%iAOT.L29 FOR 3RD TERM WHICH IS MARKED AS ANN~E AND
% WP NW0 13820 op goo?»
" WIBHETWEEN
1 SMT B VIJAYA PRABHA
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33
W[ O VENKA'}'ESHAPPA B AGE 52 YEARS MEMBER, ZILLA PANCHAYAT' MARSUR CONSTIUENCEY .
(S *1' WOMAN RESERVED), BANGALORE 6323533' 1:: 3 J R/A KALLUBALU VILLAGE "
JIGANI HOBLLANEKAL 'I'Q BANGALORE RURAL DIST (By M/S. : M s RAJENDRAPRAEQKD an ASfiS'~ . ) AND : V' V" ' 1 STATE OF KARNATAKA RURAL DEVELOPMEN'P &'-}?ANCf£AY'A'? RAJ MSBUILJ3.lAN'GS I 'V DR B R AME5§33E)KARVEED_H*1V % BAN(3;'ALO'RE-"-fll, ._ R; BY 1frs*..P;g1Nc;PAL-sEcRE*r.;aRY 2 REGIONALVCOMMI~SSi(}"NER BANGALORE: DIV}-SIGN 2ND FLOOR,' 'BMTC~~BU1LDING ; K H RD, SHANTHSNAGAR ' °BA.NC:.ALC)RE ' :3 "'v.$31?ATI+:;"ELE:CT10N COMMISSION CLIB-BUN?-'ARK . "v%BAN¢3g_1,£3RE R/_ B'f,I.TS CHIEF ELECTORAL OFFICER' ZILLA PANCHAYAT A ' u_BANGALC}RE URBAN DESTRICT 'BANGALGRE ' 'Rf BY ITS SECRETARY RESPONDENTS 4: (BY SMT': M C: NAGASHREE, HCGP FOR STATE) 5??
THIS wp FILED PRAYING TO QUASH THE M;::fm;G NOTICE o'r.s.5.o9, ESSUED BY THE'. R2, AS P§;R#AA:'~m:A',*VT%so FAR AS IT RELATES TO RESERVING '1*H1a;'__"P0s%}>_, ADHYAKSHA AND / OR UPADHYAKSHA 05' R3, * FOR * GENERAL CATEGORY AND ETC. _-- ~ ~- WP No 13838 (St; 14226 O? 2009 ' BETWEEN 1 SMT RATHNAMMA w/0 G.N.G()PALRAJ AGE 34 YEARS V MEMBER ~ ' _ L MYSORE ZILLA PANCEEAYAT' ' "
R/O GARG-osH'A,Ri' " 1 ..
T.NARAs1Pu§"A. '2_MYS»€)R'E V. 2 K V W/0 SHIVAKUMAR"".,V__ _ ' AGE'-33 vYE'A§€S% _ " ._ ' MEMBER' "
MYs'o.RE.,z;LLA'~3?A1s§_c:r~:AYA'I'H , 1:110 sUN,DUv"LAu VILLAGE . pE}R1YAPHr1m____'mLuK 'MYsG-RE A, PETITIONERS E RAJA 85 K R LINGARAJU, ADV) V . ANJJ':
3 -1 STATE OF KARNATAKA , _ WRE? BY ITS SECRETARY ' DEPAR'I'MENT OF' RURAL 9EVELOPMEN'I' ANB FANCHAYAT RAJ IV£.S.BUlLDING, BANGALORE-1 2 REGIONAL COMMISSIONER MYSORE DIVESION E . MYSQRE 3 ems? SECRETARY MYSORE ZILLA PANCHAYAT V MYSORE (BY SMT: M C NAGASHREE, H'<:(_:_[P ;?()~.:~2 '$*rA'r::::)' THESE PE'}'I'i'IONS FILED"'vPRAYING"§TO QUASH THE IMPUGNED ORDE DT..4,5.O9,A"iSF§_UED._BY 'ma R1, VIDE ANN~A, IN so FAR AS 'm::-- RE§SEE'VA«'lfI»()N~ATO THE POST OF ADHYAKSHA AND UPADHYAKSHA; o_FAAv1fi~.1E MYSORE ZILLA PANCHAYA'I',MYSORE. V X _ W? No 14745 BETWEEN _ 4. 1' .
1 3'R1.CHA.rmABA$APPA AGE 5.; YEARS', " .
R/o';v«5ANGARA'KKAN'_A DUDDA JAGAI;UR'TAL--UK_ " _; DAVANGERE DiSTRICT--5?7502
- °(S:E3NI(.)R CITI2iEN BENEFIT NOT CLAIMED) ' . _ PETITIONER "'(3y'_$fi - ALMT LEGAL, ADV ) ' AND:
1 _ '1'.HE.S'I'i\TE OF' KARNATAKA V V KBY IT SECRETARY V' --=QEP'I' C}? RURAL DEVELOPMENT &PANCHAYAT RAJ M.S.BUILI)iNGS, BANGALORE V "'2 QAVANGERE ZILLA PANCHAYATH NH~4,LOKIKERE ROAD DAVANGERE~E3?7502 § » ~ A .. 3..
RERBY ITS CHIEF' EXECUTIVE OFFICER I (BY SMT: M C NAGASHREE, HCGP FOR R1) (NOTICE TO R2 DISPEN SE1} WITH) .. . RESRG4?§I§_ENTS2..A THIS WP FILED PRAYING T0"QUA:sI-I THE .IIIIPI.IGNED'I NOTIFICATION D'E'.4.5.{)9, IssUED=..:'BY:_--THE f?.1,'~.ViDEfA.N15z.+' E, IN so FAR AS RESERVENG 'I'HE'.PCi3_T 014' ;I13H.YAI<.sIIA'*--.. 01:' DAVANAGER ZILLA PAN-QHAYAT IIQRQ BACKWARD . * CLASS IS CONCERNED.
WP No 13019 OF' 2009 BETVVEEN 1 KUM.GE_ETl%iA__. ., ._ D /0 NAGAPPAI.KAR.E..lvfMANNAVAR AGE 27.. w3;§~;Rs «.
0<:(:: .ME;MB'E;.R-- or'. 21 LLA" FANCHAYATH CIUBIGERIV (_3_<IIIS'IfIfrI,I_;§;IsIc:Y TQ: i{UNDACéOI.L-'5.8 1,113 DIST; QHARWAD _~:'-3-ski" 113 . . PETITIONER (By.$;~:V;'I'MADANIvI€i1.H_AN M KHANNUR', ADV ) mi} 1 QTHVE SECRETARY ' DEPAFf_'§'MENT OF RURAL DEVELOPMENT " AND FANCHAYATH RAJ GQIIERNMENT OF KARNATAKA I~ .-._M.s.BUILDmG I fiI3ANGALoRE--55ooo1 2% THE REGIONALCOMMISSIONER BELGAUM DiViSiON BELGAUM690 001 3 THE ZILLA PANCHAYATH Ex' Ea 37 DHARWAD680 001 BY ITS CHIEF' EXECUTIVE OFFICER 4 THE S'I'A'i'E ELECTION COMMISSIONER _ __ ._ __ :-
BY ITS COMMISSIONER A- ' CUNNINGHAM ROAD BANGALORE-560001 (BY SMT: M C NAGASHREE, HCQP FGRJR1 85 THIS WP FILED PRAYING~.._TO_ QUASHTHEE PAPER PUBLICATION / NOTi.!%'ICAT1G-N.A"$.81-EUED 'BY. THE R1, m*.5.5.o9, VIDE ANNg$,'~..,.SO.' p'AR"'1As,'re.ELATEs TO THE ASSIGMENT op I2EsERvA'r':QfN; FOR, THE POST oz? ADHYAKSHYA AND UPAnHAjYA--K.sHw.tA_ OF ZILLA PANCHAYATH DHARWAQ' 'D1311 'ISSUED :3? THE R}. wp No 13o9.6r;g_I«f éégg 'V 1; BE'I'WE3_:I:3N_ _ ' 1 sR:.s3H2AvA;71RA--xAs1+;__ "
AGE 49 'Y£«:AR.s ' . 53/G BASAVANN EPPA MAHAJANSHETTY
-i,<3(:'<: MEMBER_,___ZELLA PANCHAYAT A & Gi'¥E¥A{}&BELLA'l'I VILLAGE " ~ _ V B.E§;Li'uTI" POST SHi--RAHA.T§..'1T'ALUK 532 :12 '~-.AGADA'Gr VBIVSTRICF. . . " ' PETITIGNER ~ «(By S1i.;J$ANKE'T M YENAGI, ADV ) " THE S'I',AT'E 01:' KARNATAKA REP. BY THE CHIEF SECRETARY GOVERNMENT OF' KARNATKAA, VIIDHANA SOUDHA, BANGALORE 560 (301 gf Mxi Q;
'R s "12,§§sP0r¢'D;Eii§9£sV, T :2 THE DEPARTMENT OF RURAL DEVELOPMAENTV "~ AND PANCHAYAT RAJ REPRESENTED BY. fjj * THE PRINCIPAL SECRETARY, S' GOVERNMENT or KARNAKTA, « I. VIDHANA SOUDEA, BANGALORE 1 3 THE DEPU'l'Y COMMiSSIO__E§1ER "
OFFICE OF THE DEPUTY-v.CQMMISSIGNE'R "
GADAG DIS'I'R'IC'I' 577 201*». ' _ "
-- RESPQNDENTS (BY SMT: M c NAGASHk;EE ,' 'T0 R3) THIS 'WP ;i>IiI1._SI:> PRAYING "TO QUASH THE NOTIFICATION "I-BSTE-9. _4".5;'2So9(GAzzE'rTED ON
05.05.2009) IiSSjuED' -BY' .. *I'I~ISg. RESPONDEN'I'~«2 AT ANNE3XU'RE-.-,D"j!N S'+€)~.FAR'--AS R'E'SFJRV}NG THE OFFICE OF ADHYAKSHA FS.Rj13AC--I<;wI5RD _'COMMUNITY-A' CATEGORY AND 'GENERAL (\I:Io.MAN)'I,_IN RESPECT OF THE OFFICE op' THE UPA1)HYAKSHA;'--F'OR"EILLA PANCHYAT, GADAG, IN THE INTERE_s'r.,0F -J_"U STEQE AND EQUITY. wPS.;:I " HOE.' 2009 B§:Tw£;EA,N_ _ 1 '-.VIS.RA'i?HNA'MMA W/O K.R.BASAVARAJU ' AGE. 37_.YEARS RESIEHNG AT NEW EX'I'ENSION, 1+:AR-INANJUNDAPURA wrn WARD ~ CHAMARAJNAGAR - 571113
-- PETITIONER ' " (By.Sri : K N PRAV'EEN KUMAR 3:. ASSOCIATES) ' AND ;
1 S'I'A'FE OF KARNATAKA 5 % § $'\...1» 43
6. The main grievance of the petitione1's,. .as'__'aj:"ei1._ by their learned counsel is that of _ reservation to the offices in thegZilla4jPfaf1cliayats.. notification impugned is not iI1é"coi,adpiia:1ee. Vivitliz'; the constitutional directive of the Constitution of India.' counsel, rotating the rese1vations,:'ia flanchayams is haphazard, 'oi: the percentage of popuiatiorr Scheduled Tribe, Iesultiiig being rotated in the very on more than three occasioxls in thefirevious eight block periods of twenty It is contended that the criteria for __ reservation for Scheduled caste and . is the percentage of their respective in the districts. As regards backward
-- classes, it is urged that the absence of their census, the " "rotation ought to be on some reasonable and acceptable rationale so as to ensure reservation in that class M 'E21,? ""° reaches every Ziila Panchayath, and having the past ensure that the same is done, _a_'t ., 9th round. It is submitted be pointed out where classes.' r1'ot:", represented in many a Zilla f5as:1E:heayath;.
7. Per eentra,V learned Advocate G6I§terai._ by way of rotation, of fiexibiijty and no mameraaécai;V'"'I;ri?i:iSierr--:V'is "'po:-iisibie, as the criteria depenti£iupo:t,a%t'tfftjt t
a) changes i1} the census figures; e_ b)?' in the number of Districts; to the List of Scheciuled Tribes; 9;} persons of the same reserved category or two Women to hold the post of Adyaksha and Upadyaksha at the same time as envisageé by the Rules of 2005; and
e) Substantial compliance Without repetifion. M 4?
term of oifiee of Adyaksha and Upadyaksha,-.' words three block periods in a term of ., Zilla Panehayat.
12. Learned Adv0caie.,:VL:'Gene1"Aéil,.__ t,o the tables Annexure-£1 reia1:flingHto'*~ret§ation of reservation to the of the Zilla Panehaya-tee. _fi'0§§e' election, on the coming contends that the reservV23gii0i::E: A' least possible repetit§e_11$,:_ the previous term, that is the 891 term, At£"_1'e'~~';z;V)rese1r1t 9&1 term, there is no :""'f!§}3e':;"feservation by way of rotation to the _ offiees Peihyaksha and Upadhyaksha in the Zilla H requiring some kind of "mexibifity in the jd3flrit$", it is contended is net shown to be actuated by 49 invalid, and therefore the petitioners decision of the Apex Court.
16. The learned Senior ooL1ns§eI"foriit}1e submits that the petitionei*s;:VL:"'do not Ejfieetionii' the validity of the 'Rules' ixuafi :;e§e::he1é'ss-inoppose the manner of its applicetion of providing rotation of re§',e:j:atio1§§.
17. Ieféxned counsel for the parties, in the absence of the word of the Constitution of India,' "there is';-.136' bar for this court. in exercise of Writ entertain petitions challenging the rotation of reservation to the V iv . Chéiii'm'feozie of the Ziila Panehayat, moreso when the 'V'A4"'xVEieetio14£"TI*ibu11ai is not invested with the jmzisdiotion. in other Words the petitioners have no efiieacious or " éitemate remedy. i K Le 'em (3)
(b) 53 such number of offices of Upadhyaksha ofZi.IJa Panchayat in tI~:e"
for the persons bClOIlgiflg_Wf.() V Castes and Scheduled?
number of such oflices as xieariy as ' may be the same" giisporfion is me number of ofiices ii-1e Sfz'--:1te es 'file population of 'itigxe L' ' Qastes V the State or of the State bears to the Q_fi-;:es. _ofV _ Adhyaksha and which shall as héafiy : o1;V1Ve-«third of the total h of Adhyaksha and 'EIpadvhyV%'ai_{sh'a»~ the State, for the persons « , bei'ongi31gv"to.°the..'Backwa1d Classes:
that of the ofiees reserved under eighty per cent of the total number 'Wot' Sufi; affifliees shall be reserved for the persons ":under category 'A' and the remaining tsxeiity per cent of the ofiices shad} be reserved " _ I flfijr the persons falling under category 'B';
(e) no': less than one-third of the total number of offices of Adhyaksha and Upadhyaksha in the State from each categories reserveé for persons i:*sé 54 belonging to the Scheduled Castes, "
Tribes and Backward Classes and e. ' are 11011-It':SCIV8€i, for Women; b Provided that the offices :£:sez%}_Aed'J uf:;c1§;"1~..fi:;1s 1 section shall be aflotted by miatidr: VtoeVel'iii7e':ep,]; Zifla Panchayat;
Explanation.--FOe.._. fi1e it is hereby declared that-T-i};cL'e;aiihc;pie ggtaeon for purposes Vut1d er this sub- section _eo2J1Lme1a:ee ottiinazy elec tier: . "fer ~fl1e"gcVéjmmencement of Raj ":Aet, 1993.
° (3) ';:z::m._j5:.f¢e1cc of every Adhyaksha ane"'m=;:3: U'pad*nya1§sha of Zilla Panchayat shall, _; 'Save as dfherwise provided in this Act, be twenty 2'rxi{)nth:3 fiomV"'ih'e date of his election or tili be be a Member of Zilla Panchayat, «vaéhi€iheve_f is eaflier. V that the member W110 is elected as .. Adiiyaksha or Upadhyaksha to fili the casuai ifvacancy in the ofice cf Adhyaksha or Upadhyaksha shall hold ofiice for the remainder of the period for which the Adhyaksha or Upadhyaksha in Whoee place he has been
24. Rule 3 of the Karnataka (Reservation of offices of Adhyaksha and.' ., of Zilia Panchayath) Rules; »prpvides.e:_% '%£g;§Z' reservation to the ofiices of 81. "of L. Zilla Panehayat in accordaIiee.._V"ivi1;h (Q) of Section 177 as fo11ow'$;_."":A-- * Amivliiésfia UPA"'D"I7fi"AKsHK""
cA'fji§E3e;2Y Wjf"
7 g 4 Teta} V' '1' -'Women Total Women 2 4 2 1 Baekwajfrzl _ (a.;ca:egoz;»r»:x A 6 scneduledirnbes .e 1' 6 Kb) Category-Bee%%o I 1
4. :{;?r31ese1*v*ed"'" e 8 8 20"
20
The "iot:a}. '.V'V':%;1§inber of Ziila Panehayats were 20 in '~.pumbez{ i;n the year 1995, and the reservation was for Panehayats based on the population of SC 85 V. S'VI'?, reeoréed in the census of the year 1991 in each . '4 district and rotation was accordingly provided for the 3% 5'?
posts ofA<:1yaksha and Upadyaksha in compliance with the 'Rules of 1995'.
By notification dated 5.3.1998, ., number of Zflia Panchayat hi to-. reservation to the Chaixpersops ef L. changed, and the table in R11ie"v«£x3;'vJas thus:-
~ S1.N0--w~--w M +. --_WW,. » aW__..._._ 1;'; SchedL{ieci . _' n ' 2 5 '2 t3:4aTv:3e{QR§? ' «. "A1'ij-H??AKsI?iA UPA£>H§'fiéfi?=I'""
~ "'VI"0talW Womeif Totai 1 . 2. Scheduled
3 Backyard CI.aS$es;'''_;~ ' ; qa} e.Catega;jf4A l\J*«J"~Ir-AU} \G»-1%-I--l~.')lQj Tetal '27 H * The State of Kamataka promulgated the _,VKj§aInataka Panehayai Raj [Reservation of Ofiices ef VA Adhyaksha and Upadhyaksha ef 2:119. Panchayath) § W»;
Rules, 2005 whereunder Rule 3 provides for reservation as per Table below:
TABLE Smo CATEGORY Ai:>HY:A;:sHI€77E7Ji5AI>fi§AKsi«;2f' Scheduled Castes 2.
[mud
o
{O
Scheduled Tribes 1
3. Backward Classes:
(i) category»-A o 7 3
(ii) Category-B l
10
W"
a--A
band
-43%
s--
i-*
-%
4. Unresorgzerijs
27 11
Total " Women _=_T{)""£al = 2 [£31 "J r--
>--
.j:'Phe State having constituted two more ziiisifzfiotls Chikkaballapur and Ramzmagara, V --V hefiée. t*{vo°Zifla Panchayats were constituted increasing a 'V " ,tl':cir_nilinber from 27 to 29, necessitating a substitution
-- Table under Rule 3 of the Rules, by I101?ifiCatiOI1 ' " oated 24.4.09, which reads thus :
M K 59 "'§1'fi\iE?'"' """5"gr;<§gg,5o§§' ADg"§;2§;§§g;;"""""ji;:'fj"f"ff" T Total Women "
Scheduled Castes 5 2 j H Scheduled Tribes 2 - o 15 .°°§°t"' Backward Classes: i _ 9 . _ _ (i) CategoIy--A V 3 " V (ii) Category-B 2 V V 4. Unresexvod 4 TotaJ._ f _ 29 11 was of Zilka Panohayat from 20
to 27 e)J'14(i_ 29 in the year 2009, necessitating inoréasé in the reservation. So also, the ,.4:£,/,;4:IA1V:$oL'=v.s year 2001 though recorded a marginal Li:1_c::*_s3a:s"t: Tin population as against the census of 1991-; nsoeatéitatod changes in the reservation. ' Rule 4 of the Rules of 2005 reads thus :- 53% 'xx \ E3 66 mam wen}; fiomoiamw mg, aha; emmzigi,
4. s,'A;e:s:"'m&a5; em:-Ssafe 9.5) esabzmzas ., mamas; a3eriz:§r€¢rfi gem a':$x5arf:$:"aee';5e Esqgfidaig flag, fiommawfi " w::Se amasajag emmssapg, 'r.#.:f;§'é;' wag, games.) $o2.3§a$5a5d3ar.>é3"' Z; «.;:3¢§aaa:;.an¢a;
a,ez:»a;aa.ssz:pas_ %%%% mm ms-3, auarsaasa. mm-se. am.-5 sea; '<33 _ mg, mama; mmasa m.Br§¢r€ gzsm $02.33 maaspg Vguezssag gram," mg, mag, aumagp gm-was ma mag, mnazw mica, % [__%;soa.sa % $373). "aim, mmomm; egg, was: eru@q§,a 'V _ ' '"a$§3a3nas* taaécéag, mamas ma :'¢"9@®&§;l a.-mam aazsmm, em»-smaa mzaoazazagg, we sea wmmaa aezmmezs mm '¢ma:soa»g@, wmdsauzszé mam mzmmadm Eji mags; 2&3; magma eammzsa asonaw: maifioafioodo ma gig' vadaaixasme asocsia awa, s;";a2.3aa1:&z<¢7¥"':«fi;é25=& 3 *5') E5!) 3n9I:.2h¢::S armmoma mnmcm mg, maaaeosawé' am; wwdg, amqnvag am; .&33efir£7E€.i_ é A ma aisamiaai am, asoaaaccsmz aqwxs; oamagmay-mamas wowfifxii £02.33 aincisfigig, A "
mm ms cs) 59, mama, amozioiatbrfi 3:5; snag;-wag. o$né;a'7ia$>r<az-aaa?3'V grammars) asoza:
&&&& 35360313, «mg, 3333; exnmcjbfi, amiss c3d:3zS;sg(__V%6Q;ix€}fi ;i~a§££>bm*3§,qQ, ;." m"e?g§,3,;, aim) 5-'$oa.na3>&7fie2 e:9t;$:§, aha; waimatooazfi aaitafi me: @5323 L L *
2...:>:$;st. am-Q; my-g axsekzraci grim cinaoéoiabfi «::&3:S,§, ma; emmgqp asqw.-d;.4 mom wafiaoiaa, ease 350235 magma, esrid, aiongafide am A ammmm, :.a@:;a.; am; anmdaddzéaa aszaame M Ruie 4 provides reservation to I:_If1t':--
Adyaksha and Upadyaksha, to Sched1ia3ecu1f? ~ .. such of the Zilla Panchayat \&i§1er;:.4o«§1*1éSof population of ST is > the total population of the _So rétspeot of SC resewation for of the Ziiia Panchayat. The, sub the ofiices of the Zilla for SC and ST at the fosenration for the Chakpersoros "past tCI'III should be reckoned. Io offices of Aciyakgsha and {§jpad}'aks_§}iao'.oI' Van' 2€;iVLi:o"'A»!P:anchayat in the proceeding [immed«iatc:)., __rese1:'ved for SC the same cannot be rese1'.v:=:Ac"i--._Vfor'V S'Ti?--,._ i;r:'1" the next (immediate) term or vice 7__versa. Yé::1j.é;u1otI1or criteria is no two Women can hold .1 of Adyaksha and Upadyaksha, at the same ..t.:';_me Ziiia Panchayat. ' M 63
30. The Table Annexures v»- R}. 85 R2 rotation by way of reservation to the office and Upadyaksha respectively for »Sehed1'_ilec i fifoziae K V' the commencement of the Riijles. ef "
disclose that, there has re}A:'>eti__t1oI;: in the ' Zilla Panchayath, since resersr9.t. i_m:i"'i§ tWdinAm 11:1ber of which one is reserved f<:>i*_ef»:*e*<)"I:i1e1:1-,'. 3 1. JSei§efi'i.é]Ved""caste, the Table, i£1:Ciicai€:§"":*epetitions to the same Zilia Pejleixayat gjfgei-m§.--frem the first to the seventh bl0ci;.perio é:e es $012': by the Learned counsel for "'--pet'§;i'E)z1ers"e-fie t1}e €j:fi'i'ee of the Adhyaksha in Bangalere e.RVi:s;;".é1l; Urban, I3ijapu1*, Davanagere, Gil}-b_Varg:_~1~, Mysore and Shimoga, while in the c§I'...'-Ejpadhyaksha, in Bangalore Urban, Belgaum, Bijapur, Chamaraganagar, Ilbhajnvad, Kodegu, V% ..Rejehur, Shimoga and Uttara Katmada. Kwping £11 " mind ihe paraxnetere and CI'i{€1'i8. under the Rules of isiee Justice M.N.Venkatacha}1.ah J., as he thus: _ V «56. Plurallst 'V _ irreversibie movements cannot be Washed -..The of a people should be to eiiolfife: the clemooratiei solutions. "
and ms _ .:1_:.15_, the observation of Chief BH..A'.'." VVVREYNOLDS vs. 35.0. sms4:epeLm-:d 377:gs533, which reads thus:
V "W_e Alizev that it is a practical _"§'«:.i1;1f)o$sibilityv---es' arrange legslative districts A --. ez} "each {me has an identical number of ofeeidernfe, or citizens, or voters. A Mameinafical exactness or precision is 'Hardly a workable constitutionai AA ' «.._req'L1irement.
. . So kmg as the divergences from a strict population standard are based on 33?? Uegsa ' fl '\ tCI'I'itO_I_:}f of india. ACCOmm0dati0nsV.&.._z§itidit1. adjustments, having regard to the ii". maturity, awareness and degree development in diflerentii pattg. it might supply the justiiicationifor even .if1'o1':~ elected Assembiies Whoily of it certain parts of the Tlie" diffeiffiig degrees of deveiopment and maturity ofvarious may not justiijk Q f _'11igatl'1ematioal provision in resp¢¢tTg;:' stat.%§t':ot* 239~A and 240 « _pe:~missib1e areas and de'grVees% 0.1"" The systemic deiieieneies Atiieihienitude of the doctrine ~ '-391': effective representation has not it ,:1','i~1T_1'd€§I'St()()(I1 in the constitutional as derogatiigg finm the i' mineinle. Indeed, the argument in ease, in the persmctive, is really one i " * of Vifrioiation of the equality principle rather it of the democratic principle. :§'_j;i_¢g inequalities in mnresentafion in the present case are an inheritance and compulsion E 2-.1} ffianchayaths is not the subject Inatjier 69 from the pgst. Historical Consideratis1_3s__'._s' "
have justified a (iifferentiat t;reat:ment."~'._ .{Em;'§§issis'I,s1fp;iiied} A V"
Further, His lordship Whils considsiirrg nearly as may be" in Ciause 3A3.v'.;3, ]ét1';:4:i'£'iVVVtI:1,1s:
"1s7. In ¢Ia{;;s¢ "{;3;)1; Qi" }5nVI:":Eii('3.}'.Et_332, the words "as A1f1sarIy"aS:'_I¥1a}f--_Vb»:',=," béen used. These the matter of Sichedtued Castes it would. be to some extent from figs nuziaber of seats reserved a fbr' .S[:-:l"A1§<;2«_c:»ii;i'isd Castes or the A_ ihe Legislative Assembly _ shall bear the same proportion number of smts as the the Scheduled Castes or the % % scziedsigé Tribes in the State in respect of K i'v%sjg:hVVVseats are so reserved, bears to the A' population of the State."
Resewation of seats to the '29 Zilia these 1?
§%_, .
So 1011 as there are he 'innate considerations' ':!:he« 31 matter of rotating the reservation, sGIn--ef~.deIfiat;io1ji, " 2 'V allowin some "flexibili in the 'fioiI1,ts?' fliritz o 'i'nion;<:fLs permissible. I say so, also,-..__keej5in_g' that census of backward is and hence there is neither-J:-cfitezia, for rotating the reservationsto ihe said class. The suggesteei order of the names __ " reckoning the populziigion -' the Scheduied Caste and drawing of lots, to provide Iesetesfion byV"w*s§iof mtafion to Backward classes, I am in _ pass the test of rat.ioI1a1ity or feasexaahiezlesgsto qualify acceptance. A T 3339' Before parting, it must be emphasised that ;§r~actice of the State in issuing notifications Vi providing reservation by way of rotation, on the eve of "eleciiions to the office of Adhyaksha and Upadhyaksha 3 5 of the Zilia Panchayat must be depreoated_._ _ ought to ensure issue of the notification _v:e1.l.: " 2 'V in the least, six months prior to the ;;1eos2n%g_5:' £11.-:f;.ee,_te2?;;'1 ' of office of Acihyaksha a3'1ci.___ Upsdhyaksivligéi * enable persons aggrieved in the matter. in fact, a ' this Court, in CHANNIGAPPA. swam or the question of under the Kaxnétaka Aet, 1993, observed thus:
"~'39'. we fxosfever direct that in future and Government exercises its A st att1toi*;I__'power and acts in the matter of V_ "delimitat.ion/ adjustment of seats, A of the rules, affected parties are to "given an opportunity to have their say '[ regard to their gievances in the said "smattert We would further observe that tbs State Govemmem would be well~advised to amend the rules providing for an opporturlity to the affected genera} public to avoi;i""éi35r'..;: _ Criticism on the Government." '
36. Though this CliT(3CtiOI1:=S{V&l4S7----i'S..§:iL;l'f?d{ 9 the state has done precious little by Way It is hoped that the State graké' comply with the direction sugré; _ .
In the result, Let forwarded, under
aclaaojiilédigiiegltéffib of the State for compliance. V Iigggé