N JAYARAMAN Vs. DISTRICT COLLECTOR NAMAKKAL DISTRICT

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner, challenging the Notification issued by the respondent. Under Section-205(11) of the Tamil Nadu Panchayats Act, 1994. The Notification is to the effect that the petitioner, who is the Vice-President of N. Pudupattai Village Panchayat will stand removed from the post under Section-205 (11) of the Act. Therefore, the present Writ Petition is filed, challenging same.

(2.) THE petitioner was elected as the Vice-President of N. Pudupatti Village Namakkal Taluk.

(3.) IT is to be pointed out that a meeting of the Panchayat was also convened on 7-1-2000, and in the said meeting, it was resolved by the Members of the Panchayat to accept the explanation offered by the Vice-President and not to proceed further. Thereafter, the Inspector of Panchayats viz., the Collector apparently after considering the views of the members of the Village Panchayat in this regard, on exercising his discretion, ordered removal of the Vice-President from the date of publication of the Notification viz., from 8.3.2000.