Jai Singh vs State Of H.P. And Others
2021 Latest Caselaw 528 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                                                   CWP No. 6114 of 2020




                                                                                   .
                                                                  Decided on: 08.01.2021





                 Jai Singh                                                ...Petitioner.
                                               Versus





            State of H.P. and others                 ...Respondents.
    ___________________________________________________________________
          Coram:
          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





               Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
               Whether approved for reporting? 1                            No
               For the Petitioner:                Mr. K.B.Khajuria, Advocate.

               For the Respondents:               Mr. Ashok Sharma, Advocate General, with

                                                  Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.
                                                  Shiv Pal Manhans, Addl. A.Gs., Mr.
                                                  Bhupinder Thakur and Mr. Yudhbir Singh
                                                  Thakur, Dy. A.Gs.for respondents No.1 &2.
                                                  Mr. Ajeet Singh Saklani, Advocate, for


                                                  respondent No.3.
                                                  PROCEEDINGS       CONVENED      THROUGH
                                                  VIDEO CONFERENCE.




               _________________________________________________________
               Justice Tarlok Singh Chauhan, J.(Oral)

The instant petition has been filed for the

grant of following substantive reliefs:

i) That the impugned notification dated 14.12.2020 (Annexure P­6) to the extent of providing reservation to Female for Pradhan Gram Panchayat Seoh, Block Dharampur, District Mandi.

ii) Issue a writ of mandamus directing respondents No. 1 to 3 to re­work/re­draw the roster for election to the post of Gram Panchayat Pradhan (Seoh),

Whether reporters of the local papers may be allowed to see the judgment? yes

Block Dharampur, District Mandi and issue a fresh notification in accordance with law declaring the

.

said post as unreserved for any specified categories

and reserve seats of other panchayats as per fair rotation of reservation cycle forthwith."

2. Somewhat similar issues have come up

before this Court in CWP No. 5987 of 2020 titled

Manish Dharmaik vs. State of H.P. and others,

alongwith connected matters, decided on 06.01.2021,

and the same has been dismissed by reasoned order

which reasons are squarely applicable to the facts of

the instant case.

3. Accordingly, we dismiss this writ petition on

the basis of the reasons recored in the judgment passed

in CWP No. 5987 of 2020 which shall apply mutatis

mutandis to the facts of the present case.

4. Pending application(s), if any, also stands

disposed of. The parties are left to bear their own costs.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) 8 th January, 2021. Judge (GR)