HANUMANTHAPPA TOGARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Notification Annexure-G dated 30-11-1999 issued by the Chief Executive Officer, Zilla Panchayat, Raichur, in respect of formation of the Standing Committees to the Zilla Panchayat, Raichur, is called in question in W.P. No. 83952/2009.

(2.) W.P. No. 80004/2010 and 80007-11/2010 are filed by the members of Standing Committees for quashing certain restrictive condition found in the Notification dated 30th November 2009 vide Annexure-S to the writ petition. The Notification Annexure- S issued by the Chief Executive Officer, Zilla Panchayat mentions that the Standing Committees are formed subject to the ultimate decision of the State Government.

(3.) The petitioners in W.P. No. 83952/2009 are the elected members of the Zilla Panchayat. Their grievance is that the Standing Committees are formed by the Adhyaksha of Zilla Panchayat by selecting and nominating the members to the committees and not by election from among the members of the Zilla Panchayat.