B BALAJI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The short question involved in this writ petition is whether it is open to the State to reserve the Post of Chairperson, Singareni Mandal Parishad in favour of a B.C. (Woman) whereof 12 out of 13 mandal territorial constituencies fall within the scheduled area.

(2.) This writ petition has been filed to declare the reservation of the post of President of Mandal Parishad, Singareni in favour of Backward Class Woman as illegal being contrary to the A.P. Panchayat Raj Act, 1994 and Articles 242 (D) and (M) (sic. 243-D and 243-M) of the Constitution of India and consequently to declare the election of fifth respondent as illegal.

(3.) The petitioners herein belong to Scheduled Tribe community and are residents of a village under Singareni Mandal, which has got 13 territorial constituencies. According to them, the entire Singareni Mandal, except Singareni village, falls in agency/scheduled area.