WEST BENGAL STATE ELECTION COMMISSION Vs. ARUP DEY

JUDGEMENT

(1.) The issue involved in this matter pertains to the 2020 Municipal General Election in South Dumdum Municipality which is scheduled to be held sometime later this month. Ward no. 29 in South Dum Dum Municipality has been reserved for general category woman candidate. It is not in dispute that the same Ward was reserved for women in the last municipal election also which was held in 2015. The contention of the writ petitioner before the Learned Single Judge was that there cannot be reservation of a particular constituency for women for two consecutive terms. Reservation, if any, must be by rotation. The case of the writ petitioner is summarised in Paragraph 23 of the writ petition which reads as follows:-

(2.) After recording the arguments for the respective parties, the Learned Single Judge concluded as follows:-

(3.) The West Bengal State Election Commission has assailed the aforesaid order in this appeal.