S.VIJAYAKUMAR Vs. THE CHIEF ELECTORAL OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed to direct the first respondent not to change the post of Chairman of Paravai Town Panchayat, now under General category into Scheduled Tribe category, by considering the representation sent by the petitioner, dated 21.09.2016, within a time frame to be fixed by this Court.

(2.) According to the petitioner, he is a resident of No.42, Amman Kovil Street, Oormechikulam, Paravai Town Panchayat, Madurai North Taluk. He is a socially conscious person involving himself in common issues affecting the public in general and belongs to general category in terms of community. He is a potential candidate to contest for the post of Chairman of Paravai Town Panchayat under the general category to serve for the upliftment of the people of his area.

(3.) The post of Chairman of Paravai Town Panchayat was belonged to general category during 2011 local body elections. The Tamil Nadu State Election Commission had already released the main electoral rolls for local bodies and preparation of the electoral rolls for individual wards is under way. According to the petitioner, out of total number of 16,422 voters in Paravai Town Panchayat, the total number of voters belong to S.T. Community will only be 800. There is an apprehension that the post of Chairman of Town Panchayat is to be reserved for S.T. Community.