LAWS(KAR)-2023-1-904

LAXMI DEVI Vs. STATE OF KARNATAKA

Decided On January 09, 2023
LAXMI DEVI Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

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

(2.) The petitioner is President of Gram Panchayat of Madlapur. He was elected on 30/12/2020 as the Member of said Gram Panchayat. On 4/2/2022 the petitioner is elected as Adhyaksha of Gram Panchayat. It appears that a complaint is filed alleging mismanagement funds of the Gram Panchayat by the present petitioner. Pursuant to this complaint, it appears that a committee was appointed to look into to allegations made in the complaint. Thereafter the committee submitted a report to the Chief Executive Officer, Zilla Panchayat, pinpointing certain irregularities alleged to have been committed by the petitioner. Pursuant to this, the Chief Executive Officer, Zilla Panchayat issued notice at Annexure-B dtd. 3/9/2022 wherein the explanation was sought from the petitioner relating to the report submitted by the Joint Committee.

(3.) The petitioner has issued reply to the said notice vide reply dtd. 19/9/2022. Thereafter, the petitioner also filed a writ petition questioning the Annexure-C report of the Joint Committee as well as Annexure-B the show-cause notice issued to the petitioner. It is also to be noted that subsequently the petitioner has filed an application for amendment of the petition, questioning Annexure-G the recommendation made by the Chief Executive Officer, Zilla Panchayat to hold further enquiry and also the Annexure-H the show-cause notice issued by the Regional Commissioner.