CHANNAMMA W/O RANGAPPA CHIKKAL Vs. STATE OF KARNATAKA; STATE ELECTION COMMISSIONER BANGALORE; DEPUTY COMMISSIONER RAICHUR; EDUCATION CO-ORDINATOR ELECTION OFFICER; PANCHAYAT DEVELOPMENT OFFICER; SECRETARY CHILD WELFARE DEPARTMENT; CHIEF EXECUTIVE OFFICER; EXECUTIVE OFFICER TALUQA

JUDGEMENT

(1.) Petitioner who is a member of Gram Panchayat, Jalhalli Taluk, Devadurga, Raichur District, also working as Anganwadi Teacher in Jalahalli has sought for issue of certiorari of election notice dated 16.08.2012 (Annexure-L) and quashing of calendar of events issued by Deputy Commissioner third respondent vide Annexure-M.

(2.) Heard Sri Sanjay Patil, learned Advocate for petitioner and Sri Manvendra Reddy, learned AGA for respondents-1 to 3, 4 and 6 for whom he has accepted notice and it is taken up for final disposal by consent.

(3.) Petitioner has been working as Anganwadi teacher at Jalahalli Village, Raichur District. She filed her nomination papers for election held to Gram Panchayat, Jalhalli, Taluk Devdurga, Raichur District in the year 2010 and was successful. In view of her being elected to Gram Panchayat, sixth respondent issued a notice dated 04.06.2011 to the petitioner calling upon her to either resign as teacher of Anganwadi or in the alternative to resign from membership of Panchayath on the ground that she cannot hold both the posts.