JEYARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the above writ petition as a public interest litigation to issue a writ of mandamus directing the first respondent to issue a fresh notification by reserving Thadikarankonam Panchayat, Thovalai Taluk, Kanyakumari District, for General Category, on behalf of the Category of Woman, which is allotted for third time consecutively, in accordance with Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995, on the basis of his representation dated 04.12.2019, within the time stipulated by this Court.

(2.) It is the case of the petitioner that Thadikarankonam Panchayat of Thovalai Taluk, Kanyakumari District, has been reserved under the Category of Woman for the third time consecutively and the same has to be reconsidered and the said Panchayat should be reserved for General Category, in accordance with the Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995.

(3.) The learned Additional Advocate General appearing for the respondents 1, 3 and 4 and Mr.Raja.Karthikeyan, learned counsel appearing for the second respondent submitted that in view of Article 243-O of the Constitution of India, the petitioner cannot question the delimitation of constituencies and the election process initiated by the respondent - Election Commission before any Court of law.