MALURAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioner is challenging the certificate dated 14-3-2011 issued by the Tahsildar, Pavagada Taluk, Tumkur District, showing that respondent 3 belongs to BCM-B category.

(2.) The certificate is issued on 14-3-2011 pursuant to the application filed by respondent 3 on 8-3-2011. Petitioner and respondent 3 both contested for the post of Member of Grama Panchayat, Y.N. Hosakote in Pavagada Taluk. Respondent 3 got elected under the General Category. It is the case of respondent 3 that she belongs to BCM-B category. She applied for issue of BCM-B category certificate to the Tahsildar, Pavagada. The said application was rejected on 18-2-2011 holding that her husband was a Government employee and possessed income more than Rs. 2 lakhs per annum.

(3.) Thereafter, petitioner filed M.C. No. 13 of 2011 and in that petition, a decree of divorce by mutual consent was obtained and their marriage was dissolved vide order dated 4-3-2011.