PRESIDENT KIZHAKKAMBALAM GRAMA PANCHAYATH Vs. STATE OF KERALA

JUDGEMENT

(1.) President of the Kizhakkambalam Grama Panchayat is the petitioner. By Ext.P6 order, the Government of Kerala freezed the decision taken by the Grama Panchayat suspending the Assistant Secretary of the Panchayat from service. The petitioner is challenging Ext.P6 decision of the Government.

(2.) There were certain issues between the Grama Panchayat Committee and a trade union relating to renovation of existing bus stand at Kizhakkambalam junction. A Panchayat Committee meeting was held on 26/8/2025. The 4th respondent, who is Assistant Secretary of the Panchayat is not authorised to attend the Panchayat Committee meetings, contends the petitioner. During the meeting, the 4th respondent willfully obstructed the proceedings and interfered in the Committee deliberations in spite of repeated warnings from the petitioner. The 4th respondent was directed to leave the meeting hall. However, she continued the disruptive conduct.

(3.) The Secretary of the Panchayat and the 4th respondent did not record the decisions taken by the Panchayat Committee in spite of their duty to do so as per Rule 26(4) of the Kerala Panchayat Raj (Procedure for Panchayat Meeting) Rules, 1995. When the members of the Panchayat Committee questioned the said conduct, the 4th respondent invited outsiders into the Panchayat office and interrupted peaceful conduct of the Panchayat meeting.