V T DHANAJEYAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) Claiming himself to be a public interest litigant, petitioner has filed the instant writ petition, for a Writ of Mandamus, directing the respondents, to consider his representation dated 06.03.2017, relating to restoration of "General" Category of the post of the President of Vandalur Village Panchayat, Kattankulathur Panchayat Union, Kanchipuram District, by recalling the category of "Adi-Dravidar (Women), within a reasonable time to be fixed by this Court, before the notification for local body election.

(2.) Supporting the prayer sought for, petitioner has contended that Vandalur is a Village Panchayat, situated within the limit of Kattankulathur Panchayat Union, Kanchipuram District and that there are 16392 voters in the said Village, as per the voters list published, for the local body election scheduled to be held in October, 2016. But the same was not held.

(3.) Petitioner has further contended that out of 16392 total voters, 14353 are General Voters (out of which 8243 are women); 1651 are Scheduled Caste voters (out of which 852 are women) and 388 (out of which 209 are women), are Scheduled Tribe Voters. Therefore, the percentage of General Voters, is 87.56%; Scheduled Caste 10.07% and Scheduled Tribe, is 2.36%.