S.CHANDRA SANTHOSAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned notices issued by the fourth respondent, dtd. 7/2/2022 and 15/2/2022.

(2.) .The issue involved in this Writ Petition is whether the procedure contemplated for removal of a Chairman of a Panchayat Union Council under Sec. 207 of the Tamil Nadu Panchayat Act, 1994 (hereinafter referred to as "the Act"), has been followed or not.

(3.) .Under the impugned notices, dtd. 7/2/2022 and 15/2/2022, issued by the fourth respondent under Sec. 207(3) of the Act, the petitioner, who is the Chairman of Kadamalaikundu-Mayiladumparai Panchayat Union, Theni District, was called upon to appear for the meeting of the Panchayat Council scheduled to be held on 25/2/2022 at about 11.00 am in respect of the representation given by ten (10) Panchayat Union Councillors of Kadamalaikundu-Mayiladumparai Panchayat Union, out of the total strength of 14 Councillors for taking action against the petitioner and for her removal as Chairman of Kadamalaikundu-Mayiladumparai Panchayat Union under Sec. 207 of the Act.