LAWS(KAR)-2021-9-153

PAVITHRA Vs. DEPUTY COMMISSIONER

Decided On September 25, 2021
PAVITHRA Appellant
V/S
DEPUTY COMMISSIONER Respondents

JUDGEMENT

(1.) The petitioners claiming to be aggrieved by the order dated 6.09.2021 passed by the 1st respondent/Deputy Commissioner disqualifying the petitioners from the membership of the City Municipal Council, Kollegal have filed the subject writ petition.

(2.) Sans details, facts in brief that are germane for consideration of the lis are as follows:-

(3.) When the elections to the President and the Vice- President were notified, the Block President of the BSP national party sent notices to the petitioners on 22-10-2010 to attend the meeting of the party to be held at 5 p.m. on 24-10-2020. On 24-10-2010 it is the claim of the 2nd respondent that they remained deliberately absent. The office of President of CMC was reserved for General (Woman) and the office of Vice-President was reserved for Scheduled Tribe (Woman). In the meeting held on 24-10-2020 it was also decided to issue directions/whip to all the BSP national party councilors of the CMC directing them to compulsorily attend the election to the offices of President and Vice-President of the CMC and to vote in favour of the mandate of the whip. The final meeting of the party was also held on 28-10-2020. The State unit of the BSP authorized one Sri N.Nagaiah, President of Chamarajnagar District BSP National Party to issue whip on behalf of BSP national party to be served on all the BSP national party councilors directing them to attend the meeting of the election without fail.