C R RAMESH BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Advocate to accept notice for respondents and file memo of appearance within four weeks. LEARNED Counsel for the third respondent is permitted four weeks time to file vakalath. Misc. No. 2602 of 2010 is allowed. The details indicated in the application are also read as part of the petition.

(2.) THE petitioner is calling in question the notification dated 23-1-2010 which is impugned at Annexure-B to the petition insofar as the reservation made reserving one seat in favour of Scheduled Caste of Karakuru Grama Panchayat and one seat in favour of Backward Class-A Group (BC-A) of Kadirenaga- ripalli Grama Panchayat.

(3.) IN the light of what has been contended, a perusal of the notifications issued for the elections during the year 2005 and the present elections would indicate that insofar as Karakuru and Kadirenagaripalli Village, the respondents have provided seats depending on the rotation keeping in view the reservations made in the earlier elections. Since there is no glaring irregularity with regard to the manner in which the reservation has been made in the present notification and also considering the fact that the BC-A and the general category are also represented, I see no reason to interfere with the notification impugned in this petition. Accordingly, the petition being devoid of merit is disposed of. No order as to costs. Order accordingly.