M M J HARSHAVARDHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE three petitioners claim that they are members of Kottur Town Panchayat. First petitioner represents the first elected under the general category. Second petitioner was elected against the post reserved for Scheduled Tribes (Women) candidate and the 3rd petitioner having been elected against the post reserved in favour of other Backward Classes.

(2.) PETITIONERS claim that they are aggrieved by the notification dated 12th July, 2004 issued by the Karnataka Government (Annexure-C) insofar as it relates to Kottur Town Panchayat which figures at Sl. No. 40 in the list of Panchayats in respect of which reservation against the posts of president and Vice-President were indicated in this notification.

(3.) INSOFAR as the Kottur Town Panchayat is concerned there is no reservation either for the post of President or Vice-President in the sense that both are falling under the general category open for contest by any candidate.