SATHISH K S/O SHEENAPPA POOJARI Vs. STATE OF KARNATAKA REP BY ITS DEPUTY DIRECTOR & EX OFFICIO UNDER SECRETARY RURAL DEVELOPMENT AND PANCHAYATHRAJ DEPARTMENT

JUDGEMENT

(1.) The petitioner Mr.Sathish.K S/o Sheenappa Poojary by this writ petition is challenging the order of his removal from the post of President of Grama Panchayath, Ithoor, Sunkatadatte Village, Puttur Taluk, D.K.District by the order Annexure-P dated 14.9.2016. The relevant portion of the impugned order passed by the respondent - Deputy Director and Designated Under Secretary to Government, Department of Rural Development and Panchayath Raj, is quoted below for ready reference:-

(2.) Mr.G.Balakrishna Shastry, the learned counsel for the petitioner has urged before the Court that though relevant evidence for purchase of 20 Sintex Water Tanks, which was for distribution to the poor persons of the Grama Panchayath were produced to the concerned Authority, including the site photographs of distribution to poor persons in a function organized by the said Grama Panchayath, the respondent has chosen to pass the impugned order to remove the petitioner from the membership under Section 43-A of the Karnataka Panchayath Raj Act, 1993 ('Act').

(3.) Mr.D.R.Anandeeswara, the learned Additional Government Advocate appearing for the respondent-State and Mr.B.R.Srinivasa Gowda, learned counsel for the respondent No.2, however, supported the impugned order.