H S PRASANNAKRISNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN all these petitions the allotment of the posts of Presidents and Vice-Presidents of City Municipal Councils, Town municipal Councils and Town Panchayats to particular categories are challenged. I proceed to consider the general submission first and thereafter consider the specific contentions with reference to each of the petitions.

(2.) SRIYUTHS Jayakumar S. Patil, the learned senior counsel appearing for M/s. Jayakumar s. Patil Associates, A. S. Ponnanna, M. V. Hiremath, S. S. Koti, Y. Lakshmikanth Reddy, n. Ravindranath Kamath, K. Shashikiran shetty, appearing for the petitioners urged the following contentions :

(3.) THE learned Advocate General, Sri. B. V. Acharya, replied as follows :