VIJAY SINGH S/O LATE SHRI SATYAPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved by the order dated 24.1.2020 passed by the State Government inter alia directing for reconstitution of the wards and to give final shape to the reservation and to draw lottery for the purpose of reservation for the post of Ward Panch, Sarpanch, Member Panchayat Samiti, Member Zila Parishad and Pradhan.

(2.) It is inter alia indicated that the initial order dated 9.12.2019 was issued for holding the elections and for the said purpose, vide Annex.3 the directions were issued for providing reservation. Subsequent thereto, the State Election Commission issued a programme on 26.12.2019, whereby, the elections were to be held in four phases.

(3.) The notifications were issued in the background that initially by order dated 13.12.2019 a Division Bench of this Court while upholding the reconstitution of various Panchayat Samities till the notification dated 15/16.11.2019 alongwith corrigendum dated 23.11.2019 were issued, quashed rest of the subsequent notifications.