PRASHANT Vs. PRINCIPAL UNDER SECRETARY

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondent Nos.1 and 4. Sri.Amresh S.Roja, learned counsel is directed to accept notice for respondent Nos.2 and 3. Sri.Prashanth S. Kumman, learned counsel is directed to accept notice for respondent Nos.5 and 6.

(2.) The petitioner is before this Court seeking for the following reliefs:

(3.) The grievance of the petitioner is that in Chandori Panchayat of Kamalanagar Taluk, there is only one representative of the Schedule Caste community and she is a woman. In Dabka C Panchayat of Kamalanagar Taluk which has now been reserved for Schedule Caste Female, there is no Schedule Caste female member and there are two Schedule Caste male members and as such, representations were submitted by the petitioner who belongs to Dabka C Panchayat seeking for modification of the seat, in Chandhori to be reserved for Schedule Caste Female member and that in Dabka C Panchayat to be reserved for Schedule Caste to enable the male members to contest since there are no female members. The said representations having been submitted on 22/6/2023 has not been considered by the respondents and as such, the petitioners are before this Court.