REGENT COMPUTRONICS PVT. LTD.

THOL.THIRUMAVALAVAN Appellant

V/S

THE STATE OF TAMIL NADU Respondents

Referred Judgements :-

K.KRISHNA MURTHY(DR.) AND OTHERS VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
SRI RAM RAM NARAIN MEDHI VS. THE STATE OF BOMBAY [REFERRED TO]
UNION OF INDIA VS. SANKALGHAND HIMATLAL SHETH [REFERRED TO]
FUZLUNBI VS. K KHADER VALI [REFERRED TO]
ANSAL PROPERTIES AND INDUSTRIES LTD VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. KARTICK CHANDRA MONDAL [REFERRED TO]
MAHADEO OIL MILLS VS. SUB DIVISIONAL MAGISTRATE [REFERRED TO]

JUDGEMENT

(1.) We propose to dispose off these three writ petitions by this common order. These three writ petitions raise an issue touching upon two most discussed and oft debated aspects of our democracy namely 'local self governance' and 'reservation'. The common issue is 'reservation for certain specific offices in elected local bodies.'

(2.) We consider it relevant to set out the case details in brief, for a better appreciation of our judgement.

(3.) Case Details

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THOL.THIRUMAVALAVAN Vs. THE STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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