PAWAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of C.W.P Nos. 3403, 3004, 3290, 3628, 3729, 3781, 3858, 3976, 3979, 4017, 4056, 4084, 4143, 4154, 4575, 4582, 4691, 4900, 4989, 5103, 5341, 5488, 5496, 5519, 5524, 5533, 5680, 6752, 6817, 6818, 6819, 6890, 7212, 7515, 7525, 7529, 7533, 7541, 7542, 7552, 7553, 7554, 7555, 7561, 7590, 7616, 7714, 7737, 7739, 7960, 8054, 8061, 8196, 8241, 8246, 8295, 8312, 8319, 8323, 8334, 8340, 8428, 8482, 8484, 8512, 8542, 8543, 8593, 8633, 8641, 8645, 8653, 8682, 8974,, 9001, 9031, 9055, 9057, 9118, 9128, 9160, 9219, 9266, 9288, 9303, 9319, 9323, 9333, 9338, 9371, 9498, 9524, 9537, 9572, 9732, 9735, 9825, 9891, 9910, 10084, 10236, 10237, 10360, 10536, 11212, 11278, 11730, 11784, 12955, 13002, 13195, 13581, 13585, 13591, 13995 of 2010, as common questions of law and facts are involved therein. For the sake of convenience, facts are being extracted from CWP No. 3403 of 2010.

(2.) The petitioners have challenged the reservation of seats for Sarpanches (Scheduled Castes men and women) under the Haryana Panchayati Raj Act, 1994 in the Panchayati elections held in the year 2010.

(3.) The Parliament of India inserted Part IX of the Constitution by the 73rd Constitutional Amendment with the express purpose of strengthening and further democraticising local self government at the rural level.