SARASWATI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is before this Court praying for quashing the notification dated 17-11-2003 (Annexure-H) on the file of the 2nd respondent holding election to the post of Adhyaksha on 28-11-2003 and also declare that the term of office of the Adhyaksha and Upadhyaksha of the 3rd respondent-Panchayat shall be for a period of 20 months from 2-8-2003.

(2.) THE case of the petitioner is that since she was elected to the office of adhyaksha of 3rd respondent-Panchayat on 2-8-2003, her term of office comes to an end on 1-4-2005. But, the 1st respondent has now issued a reservation notification dated 29-10-2003 for the 3rd term tenure reserving the Office of Adhyaksha for Ladies General category and Upadhyaksha to bca (Annexure-E ). The petitioner objected for holding election to the post of Adhyaksha as it is premature and her term of 20 months expire on 1-4-2005. Therefore, the petitioner is before this Court.

(3.) THE respondents 1 and 2 are represented by Sri H. B. Narayan, learned government Pleader. The respondent 3 is represented by Sri B. C. Seetharam rao. The respondent 4, who has got impleaded as co-respondent is represented by Sri T. Seshagiri Rao.