BHAWANI SHANKER SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The questions involved in all the aforesaid writ petitions are all identical questions of law; therefore, they are disposed of by this common order.

(2.) For convenient disposal of all the aforesaid writ petitions, the facts given in the case of, Bhawani Shanker Sharma v. State of M.P., (W.P. No. 310 of 1997), are taken into consideration:

(3.) The petitioner by this writ petition, has prayed that the reservation of the Hoshangabad Block Committee seat for other Backward Classes (OBC) is wholly illegal. It has also been prayed that a direction may be given to re-define and re-reserve the Block Committee Seats as per the procedure and norms laid down in the Notification of the State Government and fresh elections may be conducted only after the seats have been reserved as per the policy of the State Government and in accordance with law.