V. RAMA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this writ petition seeking following reliefs :

(2.) Brief facts leading rise to the filing of this writ petition are as follows:

(3.) When the election to the Board of Management of respondent No.6 fell due in 2024, respondent No.3 appointed respondent No.4 as the Returning Officer for conducting the said elections for a term of five years. All 13 candidates, including the petitioners herein, were unanimously returned unopposed, as there being no contest for any of the posts. Upon such declaration of results, the newly elected Board became entitled to assume charge, in accordance with law.