RENUBALA Vs. THE STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order/direction dated 29.04.2015 issued by Director, Agricultural Marketing, Directorate, Jaipur.

(2.) The petitioner claims herself to be eligible to be elected as a Member of the Market Committee from agriculturists under Section 7(1)(a)(i) of the Rajasthan Agricultural Produce Markets Act, 1961 ('the Act'); it is further submitted that the office of Chairman of the Krishi Upaj Mandi Samiti, Hanumangarh ('Mandi Samiti') is reserved for SC woman category and petitioner belongs to said category; further submissions have been made that the Mandi Samiti is a super class Mandi and under the provisions of Section 7 of the Act, the Market Committee is constituted consists of 17 Members, which includes eight agriculturists, two traders and brokers, one from weighmen etc., one member of Legislative Assembly, one representative of Cooperative Marketing Societies, one representative of Central Cooperative Financing Agency, one from the Members of Municipal Board/Gram Panchayat and two persons nominated by the State Government.

(3.) It is submitted that the election of the Marketing Committee/Mandi Samiti took place in the year 2011; as per the provisions of the Act and the Rajasthan Agricultural Produce Markets Rules, 1963 ('the Rules') eight members from agriculturists were elected by the then Sarpanch of the Gram Panchayat, Members of the Panchayat Samiti and Members of the Zila Parishad; a list of the elected candidates has been produced as Annexure-P/4; from constituency No. 7 one Smt. Usha Devi was elected as Member.