HANUMANTH RAMAPPA HUNASIKATTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners have called into question the second respondent Deputy Commissioner's notification, dated 19.10.2012 (Annexure-A) insofar as it pertains to the reserving of the post of President of Yadwad Grama Panchayat for the category of General (Woman).

(2.) SRI J.S. Shetty, the learned counsel for the petitioners submits that from 1994 till now the post was never earmarked for the general category. He also has a grievance that in 2005, the post in question was reserved for General (Woman). He has also come out with a very valiant argument that if the post is thrown open to the general category, the persons belonging to all categories can take part.

(3.) HE submits that till now the post in question is never thrown open to the general category. He requests that the petitioners be afforded an opportunity to give representation to the second respondent Deputy Commissioner for bringing the fixation of the category for the post of the President in accordance with the SEC's guidelines.