HABIBUR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let the supplementary affidavit filed in Court today be taken on record.

(2.) This writ petition has been filed challenging publication of 'Form-B' in connection with reservation of seats in Jangipur Municipality, for Schedule Caste Candidates. It is the contention of the petitioner that as per Rule 3(2)(b) read with Note 2 of the First Schedule of the West Bengal Municipal Elections (Reservation of Seats) Rules, 1994, the reservation of Ward nos. 8,13 and 16 for schedule caste candidates was not in accordance with law.

(3.) The petitioner raised an objection with regard to the reservation of seat in Ward no. 13. A hearing was held and the petitioner was heard on the objection. Thereafter, the prescribed authority published Form B keeping the reservation for the Ward No. 13 for Scheduled Caste candidate.