SAYEED AKBAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN all these Writ Petitions the petitioners have sought for a declaration that the term of office of president or Vice President of the Municipal Council is 30 months from the date of their election to the said posts and for other reliefs.

(2.) THE petitioners in these petitions were elected as either President or Vice-president of their respective Municipalities in the vacancies caused during the currency of the term of the elected president or Vice President of the said Municipalities. It is in their submission that though they were elected in the vacancies caused during the currency of the term of the offices of the president or Vice-President, they are entitled to continue in office for a period of 30 months from the date of their election. In support of this contention the petitioners relied upon the decision of the Division Bench in the case of M. SIDDAPPA v. THE STATE OF KARNATAKA AND ors. , W. P. No. 33497/96 with Connected petitions.

(3.) THE learned Government Pleader appearing for the respondent-State submitted that the petitioners having been elected in the casual vacancies are entitled to hold their officers only for the remainder of the term of offices of the President or Vice President elected to the regular vacancies and not beyond.