USHA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present petition, the challenge is to the various actions performed by the State of Haryana with regard to the Municipal Corporation, Panchkula, which includes the delimitation of the wards of Municipal Corporation, Panchkula; reserving of wards for the members belonging to the scheduled castes category as well as various other actions taken by the Government qua the Municipal Corporation, Panchkula.

(2.) Learned counsel for the petitioners submits that though vide notification dtd. 15/1/2026 (Annexure P-27) issued by the Government of Haryana, certain wards being wards No.07,16 and 17 were reserved for the members of the scheduled castes category but nothing has come on record to show that out of all the wards of the Municipal Corporation Panchkula, the said wards have the maximum population of scheduled castes as per the census of year 2011, which is the requirement envisaged under law governing said issue.

(3.) Learned counsel for the petitioners submits that the respondents have reserved the said wards for the members belonging to scheduled castes category and while doing so, the State has relied upon the Family Information Data Repository, which is unlawful and wrong and therefore, the reservation of the wards for members of scheduled caste done vide Notification dtd. 15/1/2026 (Annexure P/27) is not correct and the respondents are liable to be directed to reconsider the said issue keeping in view the population data of all the wards as per the Census of year 2011 and thereafter, reserve the wards keeping in view which ward has the highest number of scheduled castes residing therein.