Battu Singh vs State Election Commission Thru. ...
2021 Latest Caselaw 3589 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. SINGLE No. - 6821 of 2021
 

 
Petitioner :- Battu Singh
 
Respondent :- State Election Commission Thru. Secy. Lko. & Ors.
 
Counsel for Petitioner :- Vidya Bhushan Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Manish Mathur,J.

Notice on behalf of opposite party nos. 3, 4 and 5 has been accepted by the learned Chief Standing Counsel.

Heard.

The writ petition has been filed seeking following reliefs:-

"i. Issue writ, order or direction in the nature of MANDAMUS be issued commanding the opp. Party No.1 to 4 to reserve the Village Panchayat Veerbalpur, Vikas Khand Noorpur, District Bijnore for the scheduled caste community for oncoming Panchayat election 2021, because the said village Panchayat has never reserved for scheduled caste community since 1965.

ii. Any other order or direction which this Hon'ble court may deem fit and proper under the facts and circumstances of the case may also be passed in favour of the petitioner.

iii. Allow the writ petition with cost in favour of the petitioner."

Learned counsel for the petitioner submits that the petitioner is the resident of Gaon Sabha Veerbalpur, Vikas Khand Noorpur, District Bijnore. He has preferred the application/representation dated 24.2.2021 to the Chief Election Officer who is also the District Magistrate, Bijnore regarding applying the policy of the reservation in the Panchayat Elections for the aforesaid Gaon Sabha.

Mr. H.P. Srivastava, learned Additional Chief Standing Counsel appearing for the opposite parties informs that this Court vide judgment and order passed today i.e. 15th March, 2021 has decided the Writ Petition No.6929 (PIL Civil) of 2021;Ajay Kumar Vs. State of U.P. & others, issuing certain directions. The request of the petitioner may be considered keeping in mind the aforesaid judgment.

The writ petition is accordingly disposed of with the observations that the competent authority may consider the application of the petitioner dated 24.2.2021 and take appropriate decision in accordance with law keeping in mind the judgment and order dated 15th March, 2021, passed in Writ Petition No.6929 (PIL Civil) of 2021;Ajay Kumar Vs. State of U.P. & others.

Order Date :- 15.3.2021

Arjun/-