BAYAMMA Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) Though the writ petition is listed for hearing on the applications filed for vacating interim order, with the consent of the Learned Counsels for the parties, heard arguments for final disposal.

(2.) The brief facts of the case leading to the filing of the writ petition may be stated as under:

(3.) Learned Counsel for the learned Counsel submits that the change of reservation for the post of Adhyaksha of Aland Taluka Panchayath is politically motivated and unconstitutional. It is also contended that the impugned Notification issued by the Respondent No. 2 is highly illegal, arbitrary and contrary to the law and records and besides that the same is contrary to the principles of natural justice. The bone of contention of the Learned Counsel for the learned Counsel is that No. reason whatsoever is mentioned in the impugned Notification calling for modifying reservation of the post of Adhyaksha of Aland Taluka Panchayath. Therefore, he submits that the impugned Notification at Annexure-'E' in so far as shifting reservation from ST (Woman) to SC for the post of Adhyaksha of Aland Taluka Panchayath is liable to be quashed.