BHOLA CHAKRAVARTI Vs. STATE OF M. P.

JUDGEMENT

(1.) Regard being had to the similitude of the issue involved in these writ petitions, they were heard analogously and the same are being disposed of by a common order.

(2.) For the sake of clarity and convenience, the facts adumbrated in WP-20191-2020 are taken note of. In these petitions filed under Article 226 of the Constitution of India, a challenge has been made to the final notification dated 10-12-2020 and other orders contained in Annexure-P/1, dated 12-11-2020; Annexure-P/2, dated 23-10-2020; and Annexure-P/7 & Annexure-P/8, dated 26-11-2020, i.e. consequential orders issued by the respondents No.2 and 3.

(3.) A challenge has been made to the aforesaid notification and orders, on the ground that the same have been issued in violation of the provisions of M.P. Municipalities (Reservation of Wards for Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women) Rules, 1994 [hereinafter referred to as "the Rules 1994"]. The following grounds have been raised in the instant writ petitions :