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Office Notes, reports, orders or proceedings or directions and Registrar’s order with Signatures |
COURT’S OR JUDGES’S ORDERS 2024:UHC:8208-DB |
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PPIL No.169 of 2024 on'ble Manoj Kumar Tiwari, A.C.J. on’ble Vivek Bharti Sharma, J. Mr. Arvind Kumar Sharma, learned counsel, for he petitioner. . Mr. S.N. Babulkar, learned Advocate General, ssisted by Mr. Amarendra Pratap Singh, learned ddl. Advocate General, for the State of ttarakhand. . Mr. Sanjay Bhatt, learned counsel, for the espondent no.4. . This writ petition filed in public interest is for ollowing reliefs:- “It is therefore most respectfully prayed that this Hon'ble court may graciously be pleased to:- (i) Issue a writ, order or direction in the nature of mandamus commanding the respondents authorities in compliance of the report addresses the pressing need for political reservations in local self-government bodies to bridge the existing gaps in OBC political representation within the state. The proportion of OBCs to the total population stands at approximately 27%, varying significantly between plain and hill District. (ii) Issue a writ, order or direction in the nature of mandamus directing the respondents not to reduce the reservation of other backward caste (OBC) inspite of the committee Chairperson, Justice (Retd.) B.S. Verma, affirmed the completion of the report |
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for 95 ULBs.
(ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents ie, in the year of 2018 the reservation of other backward caste (OBC) was 14%. Inspite of the recommendation of Commission in the year 2024, the reservation of the OBC is also 14%. (It is clearly evident from the news papers).
(iv) Issue any other writ, order or direction which this Hon'ble court deems fit and proper under the circumstances of the cases.
(v) Award cost of writ petition (Public Interest Litigation) to the petitioner."
5. Learned State Counsel has produced in Court written instructions received by him from Deputy Secretary, Urban Development Department, Government of Uttarakhand dated 06.11.2024, which is taken on record.
6. Perusal of the written instructions reveals that one member commission was constituted for determination of OBC Reservation in urban local bodies, which submitted its supplementary recommendation on 30.09.2024, the same was accepted by the State Government; since the recommendation made by the one member commission can be acted upon only after amendment in the relevant Statutes dealing with the urban local bodies, therefore, the State Cabinet has recommended for issuance of ordinance.
7. Learned Advocate General, assures that ordinance would be issued within fifteen days'.
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8. The writ petition is accordingly disposed of by taking the statement made by learned Advocate General on record.
(Vivek Bharti Sharma, J) (Manoj Kumar Tiwari, ACJ)
07.11.2024
NR/
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