MUNESH DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions primarily challenge the orders dated 24.01.2020 and 27.01.2020 issued by the State Government giving direction to all the District Collectors and Sub Divisional Officers in the State of Rajasthan for reconstitution of Gram Panchayats and further provide for reservation to GeneralFemale/OBC-Female/OBC/SC/ST in the Panchayat Elections in different categories by way of draw of lots.

(2.) The writ petitions also challenge the consequential orders issued by different Election Registration Officer (SDM) by drawing the lottery in particular Gram Panchayat in compliance of the orders issued on 24.01.2020 and 27.01.2020.

(3.) These writ petitions are being decided by this common order, as the petitions involve a common question of law and interpretation of various provisions contained in the Constitution of India, Rajasthan Panchayati Raj Act, 1994 and the Rajasthan Panchayati Raj (Election) Rules, 1994.