V KANAGAVALLI VISWANATHAN Vs. CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner was elected as President of Ilakkiampatti Panchayat, Dharmapuri in the local body election held in October 2006. While so, the third respondent issued a show cause notice dated 01.06.2008 to the petitioner under Section 205(1) of the Tamil Nadu Panchayats Act, 1994 (shortly "the Act"). THE show cause notice reads that it is based on the inspection made by the fourth respondent on 02.05.2008. THEre are six charges levelled against the petitioner in the show cause notice. THE first charge contains instance of 1 allegation the second charge contains instances of 127 allegations the third charge contains instances of 16 allegations the fourth charge contains instances of 14 allegations the fifth charge contains instances of 13 allegations and the sixth charge contains instances of 14 allegations.

(2.) THE crux of the allegations was that the petitioner failed to maintain records properly and that amounts were spent without following the rules and regulations of the Panchayat. THE petitioner was directed to submit her explanation within 7 days. THE show cause notice was served on the petitioner on 09.06.2008.

(3.) ACCORDINGLY, the meeting took place on 26.06.2009. Thereafter, the third respondent passed the impugned order dated 18.08.2009 removing the petitioner from the post of President with immediate effect due to the misuse of Presidents power, misappropriation of Village Panchayat fund and for causing loss to the Government funds.