M.M AIYAPPA Vs. SECRETARY

JUDGEMENT

(1.) THE petitioner is before this Court assailing the order dated 28.06.2012, which is impugned at Annexure-A to the petition. By the said order, the petitioner has been removed as a member of the Grama Panchayat to which he had been elected.

(2.) THE allegation against the petitioner is that the petitioner had indulged in such conduct so as to threaten the 4th respondent in discharging his duties. It is in that regard, a complaint was made and thereafter the proceedings was held and the impugned order dated 28.06.2012 was passed.

(3.) THE learned counsel for the respondents would however seek to justify the order by contending that opportunity though granted has not been availed by the petitioner and therefore the petitioner cannot complain at this stage. It is their case that in that view, the authority has looked into the materials which were available before it and a conclusion has been reached which cannot be faulted at this stage and therefore the order does not call for interference.