K SENNIYAPPAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the learned counsels appearing on behalf of the parties concerned.

(2.) This writ petition has been filed praying for a writ of Certiorarified Mandamus to call for and quash the proceedings of the respondent, dated 22.12.2009, and to consequently direct the respondent to initiate necessary action on the representation of the petitioner, dated 20.11.2009.

(3.) The main contention of the learned counsel appearing for the petitioner is that the Malaikottalam Village Panchayat consists of 9 members. Out of the 9 members of the Panchayat, one Periyasamy had left India during the year, 2007, and therefore, he had been disqualified. His post continues to be vacant till date. While so, a resolution had been passed and signed by 5 members of the panchayat, requesting the respondent to take appropriate action against the President of the Panchayat, with regard to certain corrupt practices.