B RAJESH KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both these writ petitions have been filed seeking a declaration that Section 23(1)(c)(i) of the A. P. Municipalities Act, incorporated by means of Act 17 of 1994 is unconstitutional and null and void.

(2.) While in Writ Petition No. 2436 of 2000, a further direction is sought, directing the first respondent State to provide 15% reservation to the offices of Chairpersons of the Municipalities to Scheduled Castes, in the other writ petition, a similar direction is sought for providing reservation of 6% to the Scheduled Tribes.

(3.) Since the respondents are the same and inasmuch as common questions of law are involved in both the writ petitions, they can be disposed of together, albeit the writ petitioners are different.