A RAMDAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE two writ petitions have been filed by way of public interest litigation questioning the validity of Section 7 (3) of the Karnataka municipal corporations act, 1976 (in short "the act"), as also the legality of the government Order dated 26-2-2001, published in the gazette of 1-3-2001 (Annexure-a2) setting out the general principles which are to be kept in view in rotation of reserved seats among different categories of reserved classes in various wards as required under Article 243-t of the constitution of india.

(2.) AFTER the insertion of part ix-a (the municipalities) in the constitution (seventy-fourth amendment) act, 1992, which came into force on 1-6-1993, the Karnataka state legislature substituted Section 7 of the Act to bring it in conformity with the constitutional amendments. Subsection (2) of Section 7 of the Act which provides for reservation of seats for SC and st whereas sub-section (3) of the said Section provides for reservation of seats for persons belonging to the backward classes. 2-a. The above provisions read as under:

(3.) ARTICLERTICLE 243-t of the constitution provides for reservation of seats in municipalities which includes corporations, which reads thus: