B. K. KEMPEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are aggrieved of the reservation provided to both the posts of Adhyaksha and Upadhyaksha of Bhudanur constituency of Mandya Taluk, to Female categories.

(2.) Learned Counsel Sri H.C.Shivaramu, appearing for the petitioners submits that the Guidelines in the form of a Government Order dtd. 25/5/2023 governing the reservation and rotation in reservation clearly provides that there should not be reservation of both the categories of the Adhyaksha and Upadhyaskha for Female members. Attention of this Court is drawn to sub-clause (vii) of Clause (3) of the Government Order dtd. 25/5/2023, wherein it is provided that as far as possible reservation of the posts of Adhyaksha and Upadhyaksha should not be given for Female members.

(3.) Learned AAG appearing for the respondent-Deputy Commissioner who is the Election Authority entrusted with the responsibility of rotating reservation submits the statement of objections. In the statement of objections, it is stated that for the first term of the 2020 election, the post of Adhyaksha was reserved for Scheduled caste category and the post of Upadhyaksha was reserved for Backward category 'A' Female category.