LAXMI JAGLAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an application for placing on record reply on behalf of respondents Nos. 1, 2, 5 and 6.

(2.) APPLICATION is allowed as prayed for. Reply is taken on record.

(3.) LEARNED counsel for the petitioner has argued that in view of draw held on 5.2.2010, another draw of lots was not permissible and thus, this action of the respondents is vitiated and deserves to be quashed. According to learned counsel, the post of Sarpanch of Village Israna was earlier reserved for women belonging to general category, but was later converted to general category. Learned counsel has challenged this action on the ground that there is no provision in the Act under which the State could have cancelled the draw of lots held on 5.2.2010.