PANDIT SHANKAR REVOOR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has challenged the Notification dated 08.10.2012 and the Notice dated 10.12.2012 issued by the 3rd respondent informing the election of the President and the Vice President of Gram Panchayat and reservations for the said posts.

(2.) The petitioner has elected member of Kavalaga Gram Panchayat. After the election of the members of the Gram Panchayat the Returning Officer issued a Notice dated 21.06.2010 calling for meeting on 30.06.2010 for conducting elections to the posts of Adyaksha and Upadyaksha. The petitioner filed the nomination for the post of Adyaksha. No other member contested the post by filing nomination. The Returning Officer instead of declaring as elected postponed the meeting on the premise of want of quorum, though there was quorum. One Chidanand a member of Gram Panchayat challenging the entire proceedings dated 30.06.2010 filled a Writ Petition No. 82167/2010 on the ground that he was prevented from filing nomination and sought for fresh election to the post of Adyaksha and Upadyaksha. The said Writ petition came to be allowed. The petitioner was not a party to the said proceedings. In the said proceedings a direction was issued to Returning Officer to accept the nomination of the writ petitioner without indicating the post and further directed to proceed with the stage of scrutiny.

(3.) The Respondent No.2 has filed his counter.