BHIMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition, petitioner is challenging the Notification dated 08. 12. 2006 issued by the Deputy Commissioner, Bijapur-the 2nd respondent herein vide Annexure-C insofar as it relates to reservation for the posts of Adhyaksha and Upadhyaksha of Jigajeevani gram Panchayat.

(2.) PETITIONER claims to be an elected Member of the 4th respondent - Gram Panchayat and has been elected as Adhyaksha of the Jigajeevani Gram Panchayat in the elections held on 28. 03. 2005. Petitioner belongs to the general category.

(3.) BY the impugned Notification - Annexure-C, the post of adhyaksha is reserved in favour of Backward Class-A (Women ). Petitioner is aggrieved by the reservation made to the post of adhyaksha in the 4th respondent- Gram Panchayat in favour of backward Class -A (Women ).