S.NO.,CATEGORY,SEATS RESERVED,NUMBER OF WARDS
1,SC,13,"24, 26, 35, 36, 47, 54, 18, 30, 45, 46, 59, 61, 76
2,ST,3,"75, 77, 79
3,OBC,21,"02, 09, 11, 14, 17, 32, 53, 58, 63, 78, 03, 06, 07, 08, 12, 16, 20, 34, 41, 43, 67.
P/7) and thus, it is for the respondent No.2 to take further action in this regard.",,,
14. Respondent No.2, in its reply has opposed the relief sought by the petitioners and it is submitted that there is no denying the fact that Article 243-T",,,
of the Constitution of India clearly reflects that there has to be a reservation of seats in the Municipal Election for Scheduled Castes and Scheduled,,,
Tribe Category in certain proportion for the implementation of which, the discretion is left to the State Governments, however, as a matter of",,,
suggestion, it is provided that reservation may be done by way of rotation.",,,
15. Thus, it is submitted that it is not the constitutional mandate that the reservation of seats for SC & ST in the Municipal Election must be / shall be /",,,
always be done only by way of rotation as the use of word ‘may’ preserves the discretionary domain with the State Government. Hence, it is",,,
too far-fetched a contention that reservation by way of rotation is the mandate of Article 243-T of the Constitution of India.,,,
16. It is further stated that Section 11 (1) of the Act of 1956 and Section 29 (A) (1) of the Municipalities Act, 1961 does not contain provision for",,,
rotation of seats by lot, which were reserved in preceding election for Scheduled Castes and Scheduled Tribes. This is also clear from Rule 3 read",,,
with Rule 4 of Rules of 1994. The provision of Article 243-T of the Constitution of India no doubt enables rotation of seats reserved for Scheduled,,,
Castes and Scheduled Tribes. It is further stated that what is to be noted for the constitutional provision contained under Rule 243-T is that there is a,,,
mandate for reservation of seats in wards in Municipal Areas for Scheduled Castes and Scheduled Tribes category in proportion to their population.,,,
The language used is “the seats shall be reservedâ€, but in the same Article so far as allotment of seats by rotation is concerned, the Constitution",,,
has purposely used the expression “such seats may be allotted by rotation to different constituencyâ€. It thus, clear that the provisions of rotation is",,,
only an enabling one.,,,
17. It is further stated that if rotation system is applied also to the Scheduled Castes and Scheduled Tribes seats reserved in descending order, after",,,
ascertaining their population in various Municipal Areas, even the wards in areas where their concentration of population is very low, would get",,,
reserved for them on rotation basis. That would be, a result contrary to the intention for which the seats are reserved on the basis of population of",,,
Scheduled Castes and Scheduled Tribes.,,,
18. The State has also relied upon a decision rendered by a Division Bench of this Court in the case of Tulsiram Jatav v. Union of India & others,,,
reported in 1999 SCC OnLine MP 383 = (2001) 4 MP LJ 132, wherein the Hon’ble High Court has rejected the plea of reservation of seats by",,,
way of rotation in the Municipal Election.,,,
19. It is further submitted that so far as the order passed by a Division Bench of this Court, Bench at Gwalior in Writ Petition No.2044 of 2021",,,
(Rajkumar Yadav s/o Dallu Singh Yadav & another v. The State of Madhya Pradesh & others) dated 04.03.2021 is concerned, in the said decision,",,,
the order passed by the Division Bench in the case of Tulsiram Jatav v. Union of India & others (supra) has not been taken into account; and thus, it",,,
cannot be relied upon; and otherwise also, this order has already been assailed before the Supreme Court. Thus, it is submitted that no interference is",,,
called for in the election process for reservation concluded by the respondent authority, which has been carried out in accordance with the provisions",,,
of the Constitution of India and the Reservation Rules of 1994.,,,
20. In rebuttal, Shri Vibhor Khandelwal has submitted that it may be that the order passed by the Gwalior Bench does not reflect that it has also taken",,,
into account the order passed by the earlier Division Bench of this Court in the case of Tulsiram Jatav v. Union of India & others (supra), but the",,,
Supreme Court's decision in the case of K. Krishna Murthy (Dr.) and others v. Union of India and another (supra) passed in the year 2010 would,,,
prevail over the Division Bench order passed by this Court.,,,
21. Counsel has also drawn the attention of this Court to another decision of the Allahabad High Court in the case of Sant Ram Sharma v. State of,,,
Uttar Pradesh and others reported as 2015 SCC OnLine All 9574 = AIR 2016 (NOC 686) 318 wherein taking into account the decision rendered by,,,
the Supreme Court in the case of K. Krishna Murthy (Dr.) and others v. Union of India and another (supra), it is held that “the object of the",,,
principle of rotation is to ensure that no community or reserved category can lay a claim to a reserved seat in perpetuity. Any observation to the,,,
contrary contained in the judgment in Krishna Dutt Mishra v. State of UP (2005 ALJ 3016) would have no binding effect in consequence. Thus, it is",,,
submitted that the petition be allowed with costs.,,,
22. Heard learned counsel for the parties and perused the record.,,,
23. The sole issue which falls for consideration of this Court is whether the gazette publication regarding reservation of Municipal wards, issued by the",,,
State Government on 06.11.2020 meets the constitutional validity, as provided under Article 243-T of the Constitution of India.",,,
24. At this juncture, it would germane to refer to the relevant provisions which has led to the issuance of the impugned gazette notification.",,,
Article 243-T of the Constitution of India reads, as under: -",,,
“243T. Reservation of seats.,,,
(1) Seats shall be reserved for the Scheduled Castes and the Scheduled Tribes in every Municipality and the number of seats so reserved shall bear,",,,
as nearly as may be, the same proportion to the total number of seats to be filled by direct election in that Municipality as the population of the",,,
Scheduled Castes in the Municipal area or of the Scheduled Tribes in the Municipal area bears to the total population of that area and such seats may,,,
be allotted by rotation to different constituencies in a Municipality.,,,
(2) Not less than one-third of the total number of seats reserved under clause (1) shall be reserved for women belonging to the Scheduled Castes or,",,,
as the case may be, the Scheduled Tribes.",,,
(3) Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the,,,
total number of seats to be filled by direct election in every Municipality shall be reserved for women and such seats may be allotted by rotation to,,,
different constituencies in a Municipality.,,,
(4) The offices of Chairpersons in the Municipalities shall be reserved for the Scheduled Castes, the Scheduled Tribes and women in such manner as",,,
the Legislature of a State may, by law, provide.",,,
(5) The reservation of seats under clauses (1) and (2) and the reservation of offices of Chairpersons (other than the reservation for women) under,,,
clause (4) shall cease to have effect on the expiration of the period specified in article 334.,,,
(6) Nothing in this Part shall prevent the Legislature of a State from making any provision for reservation of seats in any Municipality or offices of,,,
Chairpersons in the Municipalities in favour of backward class of citizens.â€,,,
(Emphasis supplied),,,
Section 11 of the Act of 1956 reads, as under: -",,,
“11. Reservation of seats.-,,,
(1) Out of the total number of wards determined under sub-section (1) of section 10 such number of seats shall be reserved for Scheduled Tribes in,,,
every Municipal Corporation as bears, as nearly as may be the same proportion to the total number of seats to be filled by direct election in the",,,
Municipal Corporation as the population of the Scheduled Castes or of the Scheduled Tribes in the Municipal area bears to the total population of that,,,
area and such wards shall be those in which the percentage of population of the Scheduled Castes or the Scheduled Tribes, as the case may be, is",,,
most concentrated.,,,
(2) As nearly as possible twenty five percent of the total number of wards shall be reserved for other backward classes in such Municipal,,,
Corporation, where fifty percent or less seats are reserved for Scheduled Castes and Scheduled Tribes, and such seats shall be allotted by rotation to",,,
different wards in such manner as may be prescribed:,,,
Provided that if from any ward so reserved nomination paper is filed for election, as a Councillor, by any member of the backward classes, then the",,,
Collector shall be competent to declare it as unreserved.,,,
(3) Not less than one-third of the total number of seats reserved under sub-section (1) and (2), shall be reserved for women belonging to the",,,
Scheduled Castes or the Scheduled Tribes or other backward classes, as the case may be.",,,
(4) Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and other",,,
backward classes), of the total number of seats to be filled by direct election in every Municipal Corporation shall be reserved for women and such",,,
seats, shall be allotted by rotation to different wards in a Municipal Corporation in such manner as may be prescribed.",,,
(5) The reservation of seats under sub-sections (1), (2) and (3) shall cease to have effect on the expiration of the period specified in Article 334 of the",,,
Constitution of India.,,,
Explanation: In this section 'other backward classes' means category of persons belonging to backward classes as notified by the State,,,
Government.â€,,,
Rules 3 and 4 of the Rules of the Reservation Rules of 1994 read, as under: -",,,
“3. First time reservation of wards. -,,,
(1) Out of the total number of wards determined under sub-section (1) of Section 10 of the Madhya Pradesh Municipal Corporation Act, 1956 and",,,
sub-section (1) of Section 29 of the Madhya Pradesh Municipalities Act, 1961 such number of wards shall be reserved for Scheduled Castes and",,,
Scheduled Tribes in every' Municipality the proportion of which in the total number of wards determined for that municipality may be, as nearly as",,,
may be, the same which is to the Population of the Scheduled Castes or of the Scheduled Tribes in that municipality bears to the total population of",,,
that municipality and such wards shall be those in a descending order in which the population of the Scheduled Castes or the Scheduled Tribes, as the",,,
case may be, is most concentrated.",,,
(2) As nearly as possible, twenty-five per cent of the total number of wards shall be reserved for other backward classes in such Municipalities,",,,
where out of the total number of wards fifty per cent or less in number wards are reserved for Scheduled Castes and Scheduled Tribes, and such",,,
wards shall be reserved by lot from the remaining wards excluding the wards, reserved for Scheduled Castes and Scheduled Tribes.",,,
(3) Out of the wards reserved for Scheduled Castes, Scheduled Tribes and Other Backward Classes, as above, [as nearly as possible fifty percent]",,,
wards for the women of the aforesaid castes, as the case may be, shall be reserved, by lot:",,,
Provided that where only one ward is reserved for the Scheduled Castes or Scheduled Tribes as the case may be, then in that case, such ward shall",,,
not be reserved for woman of Scheduled Castes or Scheduled Tribes, as the case may be.",,,
Explanation. - When the Collector declares any ward as unreserved under sub-section (2) of Section 11 of the Madhya Pradesh Municipal,,,
Corporation Act, 1956 or sub-section (2) of Section 29-A of the Madhya Pradesh Municipalities Act, 1961, then such un-reservation shall be limited to",,,
that election only.,,,
 (4) At the time of calculation under sub-rules (1), (2) and (3) fraction less than half shall be ignored and fraction equal to half or more shall be",,,
counted as one.,,,
(5) Reservation of wards for ladies shall be made by deriving lot of unreserved wards, in such number that comes after subtracting the number of",,,
wards reserved for Scheduled Castes, Scheduled Tribes and Other Backward Classes under sub-rule (3) from [as nearly as possible fifty percent] in",,,
number of the total number of wards :,,,
Provided that the number of wards reserved for women, including the wards reserved for the women of Scheduled Castes, Scheduled Tribes and",,,
Other Backward Classes [shall be as nearly as possible fifty percent] of the total number of wards.,,,
(6) The reservation made as aforesaid shall remain in force for the whole period of five years of Municipality including casual vacancies.,,,
4. Reservation of wards at the time of subsequent elections. - For the purpose of every subsequent election, the same procedure of reservation shall",,,
be adopted, which is described in Rule 3 for the first time reservation. Provided that the reservations to be made by lot for the purpose of",,,
rotation, the wards which are earlier reserved for a category, shall not be included in the lot for the reservation of that category, until such",,,
ward does not come again in the serial of reservation.â€,,,
(emphasis supplied),,,
25. Considering the aforesaid provisions of the Act of 1956 and the Rules of in the light of the constitutional provision i.e. Article 243-T, it is found that",,,
contrary to the stand of the respondents in para 6 of their reply, the provision of rotation of different seats is indeed provided in the Act as well as the",,,
Rules and are in line with the provisions of Article 243-T of the Constitution.,,,
26. It is also found that so far as the State’s stand is concerned, they have referred to the use of word “may be allotted by the rotation to",,,
different constituencies in a municipality†in Article 243-T and according to them, the use of word ‘may’ gives a discretion to the State",,,
Government or the municipalities to either to adhere to the rotation, as prescribed under Article 243-T of the Constitution of India or it can also be",,,
done away with. In contrast to the aforesaid submissions, when we see Section 11 (2) of the Act of 1956, it clearly provides that “and such seats",,,
shall be allotted by rotation to different wards in such manner, as may be prescribedâ€. It may be argued that it (Section 11(2)) refers to other",,,
backwards classes only, but in the considered opinion of this court there appears to be no justification in providing rotation for the seats reserved for",,,
OBC category only to the exclusion of SC/ST categories. Thus, reading the provisions of Section 11 (2) of the Act of 1956 in harmony with Art. 243-",,,
T of the Constitution, it reflects that rotation of reserved seats is for all the categories viz. SC/ST as also for OBC.",,,
27. Similarly, Rule 3 of the Reservation Rules of 1994 also provides that “and such wards shall be those in a descending order in which the",,,
population of the Scheduled Caste or Scheduled Tribe, as the case may be, is most concentratedâ€. Similarly, in Rule 4 which refers to reservation of",,,
wards at the time of subsequent elections, it is clearly provided that for the purpose of subsequent election, the same procedure of reservation shall be",,,
adopted, which is described in Rule 2 (3) of the first time reservation, “Provided that the reservations to be made by lot for the purpose of rotation,",,,
the wards which are earlier reserved for a category, shall not be included in the lot for the reservation of that category, until such ward does not come",,,
again in the serial of reservation.â€.,,,
28. Suffice it to say that, even if the State interprets Article 243-T of the Constitution of India as only directory and not mandatory, but in its wisdom,",,,
in the Act of 1956, and the Rules of 1994, the State Legislature has decided to rotate the seats of reserved categories, exercising its discretion in",,,
favour of the rotation of seats only.,,,
29. Now coming to the applicability of Tulsiram Jatav v. Union of India & others (supra) case. It is apparent that the Supreme Court in its subsequent,,,
decision in the case of K. Krishna Murthy (Dr.) and others v. Union of India and another (supra) has observed, as under: -",,,
“8. The overarching scheme of Article 243-D and 243-T is to ensure the fair representation of social diversity in the composition of elected local,,,
bodies so as to contribute to the empowerment of the traditionally weaker sections in society. The preferred means for pursuing this policy is the,,,
reservation of seats and chairperson positions in favour of Scheduled Castes (SC), Scheduled Tribes (ST), women and backward class candidates:",,,
With regard to chairperson positions, Article 243-D (4) and Article 243-T (4) enable State legislatures to reserve these offices in",,,
favour of SC, ST and women candidates. In the case of panchayats, the first proviso to Article 243-D (4) states that the aggregate",,,
number of chairperson positions reserved in favour of SC and ST candidates in an entire state should be based on the proportion,,,
between the population belonging to these categories and the total population. With all the chairperson positions at each level of the,,,
panchayats in an entire State as the frame of reference, the second proviso to Article 243-D (4) states that one-third of these offices",,,
should be reserved for women. The third proviso to Article 243-D (4) lays down that the number of chairperson positions reserved,,,
under the said clause would be allotted by rotation to different panchayats in each tier. This rotational policy is a safeguard against the,,,
possibility of a particular office being reserved in perpetuity. It is pertinent to note that unlike the reservation policy for panchayats,",,,
there are no comparable provisos to Article 243-D (4) for guiding the reservation of chairperson positions in Municipalities. This is a,,,
notable distinction between the otherwise analogous schemes prescribed in Article 243-D and Article 243-T.â€,,,
(Emphasis supplied),,,
30. It goes without saying that in case of any conflict between the decision rendered by a bench of this Court and the subsequent decision rendered by,,,
the Supreme Court on the same issue, it would be the Supreme Court's decision which would prevail under Article 141 of the Constitution of India. It",,,
is also found that the Division Bench of the Allahabad High Court in the case of Sant Ram Sharma v. State of Uttar Pradesh and others reported as,,,
2015 SCC OnLine All 9574 = AIR 2016 (NOC 686) 318 headed by Hon'ble Shri Justice Dr. Dhananjaya Yeshwant Chandrachud, Chief Justice (as",,,
His Lordship then was) it is held, as under: -",,,
“65. Finally, before we conclude, we may also note that on behalf of the State, reliance was placed on a judgment of a Division Bench of this Court",,,
in Krishna Dutt Mishra v. State of UP (2005 ALJ 3016). The judgment of the Division Bench was delivered on 18 July 2005 which is prior to the,,,
decision of the Supreme Court in K Krishna Murthy (supra). The observations contained in the judgment of the Division Bench treat the principle of,,,
rotation purely as directory in nature. These observations of the Division Bench in Krishna Dutt Mishra (supra) will give way to the binding principles,,,
which have been laid down in the judgment of the Supreme Court in K Krishna Murthy (supra).T he object of the principle of rotation is to,,,
ensure that no community or reserved category can lay a claim to a reserved seat in perpetuity. Any observation to the contrary,,,
contained in the judgment in Krishna Dutt Mishra (supra) would have no binding effect in consequence. The observations in the judgment,,,
of the Division Bench on the availability of judicial review would also give way to the binding principles laid down by the Supreme Court in K Krishna,,,
Murthy.â€,,,
(Emphasis supplied),,,
31. Apparent from the aforesaid that the Division Bench of the Allahabad High Court has also opined that the decision rendered by the Supreme,,,
Court in K. Krishna Murthy's case (supra) would have the binding effect.,,,
32. On the aforementioned discussion, in the light of the constitutional mandate, and the State enactments, viz. Municipal Corporation Act and the",,,
Rules of 1994, as also the decision rendered by the Supreme Court in the case of K. Krishna Murthy (Dr.) and others v. Union of India and another",,,
(supra), this Court is of the considered opinion that the impugned gazette notification regarding the allotment of seat cannot be sustained in the eyes of",,,
law; and accordingly, the same is hereby quashed. However, with liberty reserved to the State to formulate such policy of reservation of rotation of",,,
seats as provided under Article 243-T of the Constitution of India and issue a fresh publication for conduct of election.,,,
Writ Petition No.12517/2021 stands allowed. No costs.,,,
