VIKAS Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) The notifications issued reserving seats for Scheduled Castes (for short =SC') candidates in the impending elections to the Municipal Corporation of Delhi (for short =MCD') has given rise to the present batch of writ petitions by prospective candidates. The changes effected in pursuance of the notification in the wards of the Corporations of which elections are to be held has resulted in the grievance. One set of petitions only seek to impugn the notification dated 27.1.2012 reserving the wards for the SC and for women (both SC and General category) while the other set of petitions also seek to lay a further challenge to the delegation of powers by the Department of Urban Development, Government of NCT of Delhi (for short =GNCTD') to the State Election Commission (for short =SEC') vide notification dated 24.1.2012 to carry out the exercise of identifying the reserved wards. We may notice that though earlier there was one Delhi Municipal Corporation, now there will be three Municipal Corporations in the NCT of Delhi in pursuance of a notification dated 27.1.2012 North Delhi, South Delhi and East Delhi.

(2.) The Delhi Municipal Corporation Act, 1957 (hereinafter referred to as the =said Act') was enacted by the Parliament for constituting the MCD. The Councilors of the Corporation are chosen by direct election on the basis of adult suffrage from various wards into which Delhi is divided. The MCD was established under Section 3 of the said Act and consisted of 80 Councilors initially out of which 12 seats were reserved for members of SC. The Constitution (74 th Amendment) Act, 1992 inserted Chapter IX-A in the Constitution of India pertaining to Municipalities. This was followed by the amendment to the said Act by virtue of Act No.67 of 1993 assigning 134 wards to the MCD out of which 25 per cent seats were reserved for the members of the SC on the basis of the population census of 1991.

(3.) The SEC issued a notification on 30.12.1993 in exercise of powers under proviso 4 to sub-sections (6), (7) & (8) of Section 3 of the said Act determining the total number of seats for women and also for women belonging to the SC from amongst the seats reserved for SCs and also determined the manner of rotation of the total reserved seats in the Corporation. However, this notification is stated to have been withdrawn and another notification dated 18.3.1994 was issued by the SEC determining that out of 25 seats reserved for SC, 9 seats would be reserved for women belonging to SCs. The total number of seats reserved for women other than SCs was fixed at 37 by a subsequent notification dated 21.3.1994. The last of these set of notifications were issued on 23.3.1994 notifying the reservation by allotment of seats for women members of SC and women belong to SC and the manner of reservation and rotation of reserved seats in different wards for six terms. The 134 wards were sought to be divided into five groups, four groups comprising 32 wards each and a fifth group of 6 wards. The reservation and rotation formulae were set out in the notification on the basis of these groups.