SUNDER ADIVASI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioners have approached this Court for relief of setting aside the entire election to Janpad Panchyat, Bhander. Distt. Gwalior, on the ground that in violation of constitutional provision contained in Article 243 D and under Section 23 of the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 even one seat was not reserved for member of the Scheduled Tribes.

(2.) THE learned counsel appearing for the petitioners, submits that the election petition is not an appropriate remedy for the same. It is undisputed that the election to Janpad Panchayat, Bhandcr, is over and Zila Panchayat is being formed. We decline, to entertain this petition on the short ground that the petitioners have approached this Court after undue delay. There is no reasonable explanation why the present grievance regarding non -reservation of seat for the member of the S.T. was not brought before this Court before completion of the election process. The relief prayed for, even if granted to the petitioners in this petition, is likely to cause great general public inconvenience and burden to the' public exchequer.