BAJRANG LAL VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner has filed this writ of quo warranto for a declaration that the election of respondent No. 4 as Ward Member of Ward No. 13 of the Municipal Board, Chirawa held on February 14, 1982, to be declared null and void. THE only ground taken by the petitioner is that the respondent No. 4 is employed in the Rajasthan State Electricity Board and as such is dis-qualified under section 26 of the Rajasthan Municipalities Act, 1959 (hereinafter referred to as 'the Act' ).

(2.) THE Rajasthan Electricity Board is a statutory body registered under the Electricity (Supply) Act, 1948. Section 26 of the Act disqualifies a person who holds a salaried or part-time appointment in the Central or State Government or a Local Authority. THE Rajasthan State Electricity Board cannot be said to be a Central Government or State Government or a Local Authority. Mr. Choudhary, learned counsel for the petitioner submitted that the Rajasthan State Electricity Board has been considered as a State by the Supreme Court in Rajasthan State Electricity Board, Jaipur v. Mohan Lal (1 ). THE Supreme Court in the above case had considered the meaning of State under Article 12 of the Constitution of India and under that Article it was held that the Rajasthan State Electricity Board is State within the meaning of that Article. THE above authority as such cannot lend any assistance to the interpretation of Sec. 26 of the Act. Under Sec. 26 of the Act the disqualification relates to a person, who holds a salaried or part-time appointment in the Central Government or State Government or Local Authority. THE Rajasthan State Electricity Board cannot be considered as a State Government within the meaning of Section 26 of the Act. In view of these circumstances, there is no force in this writ petition and it is accordingly dismissed. .