SHREEKRISHAN NATHURAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is a petition under Article 226 of the constitution of India, whereby the petitioners seek a writ of certiorari for quashing the selection of respondents Nos. 7 and 8, viz , Smt. Savitribai and Sumatchand, as councillors of Municipal Council, Mungawali.

(2.) THE short facts leading to the present petition, essential for its decision, are these.

(3.) BEING aggrieved by the aforesaid selection results, the present petition has been filed by these two petitioners, who are neither councillors nor were candidates at this selection. The only ground on which the selection has been challenged is that the holding of separate selection for the two councillors from amongst the male and woman candidates is in utter violation of rule 51 of the Madhya Pradesh Municipalities (Preparation, Revision and Publication of Electoral Rolls, Election and Selection of councillors) Rules, 1962 (for short, hereinafter referred to as 'the Rules' ).