O.E. ABBAS Vs. DIRECTOR OF PANCHAYATHS

JUDGEMENT

(1.) This writ petition is filed by the petitioners seeking the following reliefs:

(2.) Facts discernible from the writ petition are as follows:

(3.) Petitioners and respondents 5 and 6 are elected members of B-72-Kothamangalam Block Panchayat. The 4th respondent is the returning officer appointed for conducting elections for the Standing Committees of the Block Panchayat. Due to the resignation of members, vacancies arose in the Welfare and Finance Standing Committees of the Block Panchayat. In the Finance Standing Committee, the post of Chairman (General) became vacant and in the Welfare Standing Committee, two vacancies arose by resignation of Chairman (General) and a lady member. Out of the three seats, in the Welfare Standing Committee, one seat is reserved for lady member of the Block Panchayat. The remaining member in the Welfare Committee is of a female.