POLIMETLA MADHAVARAO Vs. GOVT OF A P

JUDGEMENT

(1.) A writ of certiorari calling for records relating to G.O.Ms.No. 138, PR, RD&R (Elec. III) Department, dated 15-3-1995 is sought and to quash the same and for a consequential direction to the respondents to reinstate the petitioners as M.P.T.C. Members of Gollapudi and Siripuram (KG) respectively of Vaira Mandal in Khammam District.

(2.) There are two petitioners before us. According to them, they contested for the Mandal Parishad Territorial Constituencies of Gollapudi and Siripuram (KG) respectively. They contested on Telugu Desam Party ticket. Elections were held on 10-3-1995. According to these petitioners, in Vaira Mandal of Khammam District there are 13 MPTC Members, out of 13,5 belong to C.P.M. Party, 3 belong to Telugu Desam Party, 4 belong to Congress and 1 independent candidate.

(3.) On 14-3-1995 the District Collector issued notification to elect the co-opted Members as well as the Mandal President and Vice-President. In the same notification it was also informed that at 10-00 a.m. on 18-3-1995 interested candidates have to file their nomination papers for the Co-opted Member which would be scrutinised between 10-00 a.m. and 11-00 a.m. and the results would be declared at 1-00 p.m. It was further indicated in the notification that election to the posts of President and Vice-President would also be held on the same day at 3-00 p.m. and the said elections would be held simultaneously. The 2nd respondent has also issued notification in Form No. IV-A on 18-3-1995.