DEVLAL DAHARIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present is a second round of litigation challenging the notification dated 24.12.2019 whereby the Gram Panchayat, Amartal has been reserved for the Scheduled Tribe (Female) category.

(2.) The previous round of litigation was WPC No.4593 of 2019, which got decided on 16.12.2019, whereby the authorities were directed to take a decision on the objections raised by the petitioner so far as reservation of the said Gram Panchayat for ST(Female) category is concerned.

(3.) This second round of litigation has been filed on the ground that the authorities have not taken any decision on the claim of the petitioner and secondly, from the available records it clearly establishes that when the previous census was collected in the year, 2011, there was no female in the said Gram Panchayat belonging to the ST category. There was only one person belonging to ST category available in the Gram Panchayat and who was a male. Therefore, the reservation of Gram Panchayat Amartal for ST (Female) category is bad in law.