SHASHIKALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE this writ petition can be disposed of at the preliminary hearing stage itself, Sri H. B. Narayan, learned High Court Government Pleader is directed to take notice on behalf respondents 1 and 3 and Sri KN. Phanindra to take notice for respondent 2.

(2.) HEARD the learned Counsels for the parties.

(3.) THE nomination paper of the petitioner is rejected on the ground that she is working as a Cook tinder the Scheme called Bisi Oota (Hot food) of the Government of Karnataka, which is profitable post as per the clarification made by the State Election Commission under annexure-C. The clarification so made is based on the Letter dated 28-6-2004 of the Government that the staff working under the aforesaid scheme are disqualified to contest in the election. The second ground mentioned in Annexure-A is that the petitioner has suppressed the fact of her working under the Scheme both in the nomination paper or the declaration.