S. V. NAVEENAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioner is regarding the reservation provided in the impugned notification. It is contended that in Sarjapura constituency of Anekal Taluk, in the year 2010 the post of President was reserved for category-A, in the second half it was reserved for Scheduled Caste category. In the year 2015, for the first term the post of President was reserved for General (Female) and in the second half it was reserved for Scheduled Caste category. Now in the second half of the term, it is again reserved for General (Female). The grievance of the petitioner is that for the entire term of the 2015 the post of President was reserved for General (Female) and again it is repeated to General (Female) for the second half of the term 2020-2021.

(2.) It was pointed that in certain other constituencies like Karpuru, Marasuru which enjoyed reservation of the post of President for General category in the year 2015, again the post is sought to be reserved for General category and reservation is not rotated with the General (Female). On the other hand, the post of President is again and again sought to be reserved for General (Female) and not for General category. This, according to the learned Counsel for the petitioner, is clearly in contravention of the guidelines which provides that there has to be rotation in reservation, even in cases of the general category.

(3.) Learned Additional Advocate General appearing for the respondent-Deputy Commissioner, who has been entrusted with the responsibility of making the reservation, following the guidelines for rotation in reservation, submits on instructions, that insofar as Karpuru is concerned, the same was chosen by way of a lottery, since even as per the guidelines, even in respect of the General category, regard should be had to the total number of posts that are available for General category and priority should be given to the constituency which has got the highest number. While doing the exercise of rotation in reservation, the Deputy Commissioner encountered a situation where three constituencies were standing on equal footing viz., Vanakanahalli, Karpuru and Huskuru.