GACHINAMANI NAGANATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The kernel of this conundrum is the manner of conduct of elections to the Karnataka Medical Council (referred to as 'the Council' for short) by the 2nd respondent/Returning Officer.

(2.) Shorn of unnecessary details, facts material for consideration of the lis are as follows:-

(3.) It transpires that elections to the Council had not taken place which led to few members of the Council, filing a writ petition before this Court in Writ Petition Nos.40880-40882 of 2017 seeking a mandamus at the hands of this Court to hold elections as per the Karnataka Medical Registration Act, 1961 (hereinafter referred to as 'the Act' for short). This Court disposed of the writ petition by its order dated 12-12-2018 directing the 2nd respondent to conduct elections in a manner indicated therein.