VIJENDER JAIN,J - (1.) THE present Letters Patent Appeal has been filed, challenging the order, dated 15.11.2006, passed by the learned Single Judge, dismissing CWP No. 14083 of 2006, filed by the appellant.
(2.) THE appellant, by filing the writ petition, sought the issuance of a writ in the nature of certiorari for quashing the order/proceedings, dated 29th August, 2006, whereby respondent No. 4 was declared elected as President of Municipal Council, Hisar. The preliminary legal issue, along with ancillary issues, raised before us, is whether a post of President of Municipal Council which, by rotation, is reserved for Scheduled Caste, women, Backward Class and General Category on the turn of general category candidate, can be occupied by a person belonging to reserved category of Scheduled Caste/Backward Class, woman to be precise by a Municipal Councillor elected from a ward reserved for a backward class candidate.
(3.) BEFORE we advert to the legal issues, raised before us, it will be necessary to set out the factual matrix, upon which the above issue arises for adjudication.;