PANPAPATHI Vs. THE APPELLATE AUTHORITY AND THE CHIEF EXECUTIVE OFFICER, ZILLA PANCHAYATH, BELLARY AND ORS.

JUDGEMENT

(1.) THOUGH this matter is listed for preliminary hearing, with the consent of learned counsel for both parties, the matter is taken up for final hearing.

(2.) WRIT petition filed by the appellant challenging his termination from service as affirmed by the appellate authority has been dismissed. Aggrieved by the said order passed by the learned Single Judge, the appellant has filed this intra -court appeal.

(3.) A perusal of the resolution passed by the Gram Panchayat would reveal that the Executive Officer of the Taluka Panchayat, Bellary, had written to the Gram Panchayat asking the panchayat to file a complaint against the Bill Collector before the Police and to remove him from his post and therefore a meeting was convened to take action in the matter. In that meeting, it was noticed that the Bill Collector had not furnished the details of the various projects undertaken and not submitted any reply and the matter had gone to the notice of the Deputy Commissioner and the Deputy Commissioner had personally visited and examined the various irregularities committed by him and therefore in the light of the serious allegations made against him, the Gram Panchayat, had unanimously decided to dismiss him from service.