REKHA PARASHURAM KATTIMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Common questions of law and that of fact arise for decision making, hence, with the consent of the learned counsel for the parties, the petitions are clubbed together, finally heard and disposed of by this common order.

(2.) Petitioners, aggrieved by the notification dated 15-5-2009 providing reservation by way of rotation to the posts of Adhyaksha and Upadhyaksha in the 29 Zilla Panchayaths, under the Karnataka Panchayath Raj Act, 1993, for short 'Act', have preferred these petitions.

(3.) The petitioner in W.P. No. 12889/2009 has filed an application under Order 6, Rule 17 of CPC dated 14-5-2009 to amend the prayer column in the Memorandum of writ petition for an additional prayer to declare as unconstitutional. The Karnataka Panchayath Raj (Reservation to the Post of Adhyaksha and Upadhyaksha of Zilla Panchayat) Rules, 2005, for short 'Rules', as beyond the purview of rule making power of the State under Section 311 of the Act. The application is allowed as it is not opposed by filing objections. The petitioner is directed to amend the writ petition accordingly.