GURUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have approached this Court under Article 226 of the Constitution of India, seeking to quash the notification bearing No.GraPanch/Vahi-03/2020-21 dated 24.07.2020 produced at Annexure-D, in so far as it relates to Ward Nos.3 & 4 of Shirkol Gram Panchayat.

(2.) Petitioners are permanent residents of Shirkol village and they belong to Scheduled Caste category. The grievance of the petitioners is that since the year 2010, Shirkol villagers have been deprived of SC category reservation, and therefore, for the purpose of providing reservation to SC category in Ward No.3 of respondent no.5-Gram Panchayat, the petitioners have submitted a representation and the details of scheduled caste population in the said ward is also made. In the meanwhile, respondent no.3 has published the notification dated 24.07.2020 and in the said notification, no reservation is made for SC category in respect of Ward No.3. It is under these circumstances, petitioners have approached this Court in this writ petition.

(3.) Learned Counsel for the petitioners submits that there is large number of scheduled caste population in Ward No.3 of Shirkol Gram Panchayat, and therefore, seats ought to have been reserved for SC category in respect of the said Ward No.3 in the present Gram Panchayat elections.