ABDUL AZEEZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these writ petitions, the challenge is to the following four notifications issued by the State Government allotting offices of Chairpersons and Vice Chairpersons to the various reserved categories in the Municipal Corporations, City Municipal Councils, Town Municipal Councils & Town Panchayats referred to therein.

(2.) In some of the writ petitions (W.P.Nos.38395 to 38401 of 2013), the petitioners have prayed for a declaration that Rules 13 & 13A of the Karnataka Municipalities (President and Vice President) Election Rules, 1965 and the Guidelines issued by the State Government regarding reservation of offices of the Presidents and Vice Presidents of City Municipal Councils, Town Municipal Councils and Town Panchayats by rotation as per Government order No.UDD 73 MLR 2013, Bangalore, dated 04.05.2013 are ultra vires the Karnataka Municipalities Act, 1964. They have also prayed for a direction to the State Government to frame Rules to give effect to the principle of rotation envisaged in Section 42 of the Karnataka Municipalities Act, 1964.

(3.) As the question of law raised is the same in all these writ petitions, they were heard together and are disposed of by this common order.