ARUNA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WITH the consent of learned Counsels appearing for both the parties, this petition is taken up for final hearing and disposed off by this order.

(2.) THE petitioner is assailing the order Chunavane: Sankeerna:1-2000-01, dated 25-9-2000 passed by the 3rd respondent.

(3.) PETITIONER was duly elected as a member of the Turvihal Gram panchayat on 29-2-2000 and thereafter continued as a member of the said Panchayat. The petitioner has stated that due to unavoidable reasons, she was absent for three ordinary meetings of the said Panchayat held on 9-5-2000, 3-7-2000 and 11-7-2000 and this fact was informed to the person serving the meeting notices that she was unable to attend the meeting of the said Panchayat. The petitioner also submits, 3rd respondent issued a notice dated 16-8-2000 calling upon her to show cause why she should not be removed as a member of the Gram panchayat as she was absent for three consecutive meetings. She had geven a reply stating that as there was a jatra in the said village and there was likely to be problem of Law and Order and she also learnt that there was threat to her life, she could not attend the meeting. Petitioner has also given a detailed representation assigning the reasons regarding non-attending the meeting of the said Panchayat. Without considering the said objections filed by the petitioner, the 3rd respondent passed the impugned order Annexure-A, disqualifying the petitioner from continuing as a member of the said Panchayat. Being aggrieved by the said impugned order passed by the 3rd respondent, the petitioner has filed this petition.