ELEZABETH Vs. THURAVOOR GRAMA PANCHAYATH

JUDGEMENT

(1.) This writ petition is filed by the petitioner who was formerly a Head Clerk of the Thuravoor Grama Panchayat, the respondent herein, for the period from 01.12.1999 to 07.08.2007, seeking to quash Ext. P4 demand notice raised by the Secretary of the Thuravoor Grama Panchayat dated 04.07.2005 directing the petitioner to remit an amount of Rs. 16,049/- with interest, failing which it was cautioned that without further notice, recovery action would be initiated. It is clear from Ext.P4 that the amount demanded was on account of the excess payment made by the petitioner to Conveners of two beneficiary committees, found out as per the report of the Local Fund Audit Authority for the period from 2000-2001 and 2001-2002. Petitioner also seeks to quash Ext. 11 revenue recovery demand notice issued by the Secretary of the respondent Grama Panchayat seeking to recover an amount of Rs. 36,298/- towards the amount specified above, interest of Rs.20,222/- and other charges.

(2.) Brief material facts for the disposal of the writ petition are as follows:

(3.) The case of the petitioner is that the amount paid by the petitioner was on the basis of certification of the Engineer in the measurement book, which cannot be found fault with against the petitioner, since the petitioner being the executive head was liable to pay the bill prepared by the engineering wing. Other contentions are also raised.