SUNITA SHARMA Vs. STATE OF H. P.

JUDGEMENT

(1.) The writ petition filed by the appellant/writ petitioner assailing the election of respondent No. 5, as the Chairperson of the Municipal Council, Dehra, District Kangra, Himachal Pradesh, has been dismissed and aggrieved thereby, the appellant has filed the instant appeal.

(2.) The brief facts of the case are that the Deputy Commissioner, Kangra at Dharamshala, Himachal Pradesh, issued office order dtd. 27/8/2020, as per provisions of Sec. 10 of the Himachal Pradesh Municipal (Delimitation and Reservation of Wards) Rules, 2015 (for short Rules, 2015) and accordingly reservation of wards was announced category wise for Municipal Councils and Nagar Panchayats of District Kangra,H.P.

(3.) Thereafter, the Government of Himachal Pradesh issued notification dtd. 17/12/2020, thereby providing reservation to the offices of Chairpersons in municipalities in District Kangra, H.P.