T A VELU Vs. DISTRICT COLLECTOR THIRUVALLUR DISTRICT

JUDGEMENT

(1.) Admittedly the petitioner filed W.P.No. 19607 of 1999 for the issue of a writ of mandamus forbearing the District Collector, the first respondent herein from proceeding further in removing the petitioner from the post of Vice-President, Thakarashi village Panchayat, Ellapuram Panchayat Union, Thiruvallur District and taking away the cheque drawing power on the basis of the petition given by the President, the third respondent herein and the said writ petition was disposed of by an order dated which reads as follows :

(2.) But without challenging the proceedings of the Inspector of Panchayat dated 24-11-1999, the petitioner again prayed for the issue of writ of mandamus directing the respondents to restore, the cheque drawing powers to the petitioner in the capacity of Vice-President, Thakarakshi village Panchayat, Ellapuram Panchayat Union, Thiruvallur District which is taken away from the petitioner arbitrarily by an resolution dated 22-10-1999 passed by the third respondent (which is approved by the District Collector, Thiruvallur District, the first respondent herein).

(3.) Mr. V. Dhanabalan, learned counsel for the petitioner complains that the President and one T. K.Palani are signing the cheques jointly as President and Vice-President respectively and, therefore, contends that T. K.Palani has no right to claim himself as Vice-President as long as the petitioner continues to be the Vice-President.