C. MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner.

(2.) The petitioner is an ex-Member of the second respondent Anneswara Gram Panchayat. Fifth respondent is an employee of the second respondent.

(3.) By Notification/communication dated 25th June 2020, at Annexure-B issued by the President of the second respondent, fifth respondent was ordered to be kept under suspension. It is stated in Annexure-B that the Chief Executive Officer of Zilla Panchayath, Bengaluru Rural and the Executive Officer of Taluk Panchayath, Devanahalli and the Panchayat Development Officer of the second respondent are requested to take legal action against the fifth respondent on account of the illegalities committed by her.