S R HANUMANTHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner herein had filed the instant writ petition with main prayer to issue a writ of certiorari or any other appropriate writ to quash the publication of the list of successful candidates in the election held on 15-5-1999 in pursuance of the election notification issued by the respondent 2-returning officer, copy as at Annexure-D to writ petition and to declare that the petitioner and the respondents 4 to 15 were duly elected to the committee of management of the respondent 3-bank.

(2.) I feel it necessary to advert to the facts of the case in brief, they are as hereunder.

(3.) THAT the respondent 2 had held election to the committee of management of the respondent 3-bank on 15-5-1999 and as per the election notification dated 23-4-1999 issued by the respondent 2, copy at Annexure-A to writ petition, 11 directors from among the general members and one each from among the women and sc/st members, in all 13 directors had to be elected to the respondent 3-bank. That the petitioner herein had applied for a seat reserved for the sc/st category and he had secured 1,107 votes. The other 3 candidates who filed nomination papers for the said sc/st category were the respondent 4, who having secured the highest number of votes of. 1,434 declared elected, non-parties prakash s. m. who secured 293 votes and ravikumar s. m. who secured 347 votes.