VALARMATHI CHIDAMBARAM Vs. DISTRICT COLLECTOR KARUR DISTRICT

JUDGEMENT

(1.) HEARD Mr.ARL.Sundaresan, learned Senior Counsel appearing for Mr.K.Govindarajan, learned counsel for the petitioner and Mr.S.C.Herold Singh, learned Government Advocate appearing for the respondents 1 to 3 and Mr.B.Saravanan learned counsel appearing for the intervener, who filed an application in M.P.(MD)No.2 of 2010 for impleadment.

(2.) THIS is the second round of litigation filed by the petitioner. The petitioner is the elected Chairman of the third respondent Panchayat Union, Karur. She was given a showcause notice by the District Collector cum Inspector of Panchayat, Karur, dated 28.04.2010 alleging various commissions and omissions on her part. She was also asked to explain as to why action should not be initiated against her, acting contrary to the Tamil Nadu Panchayats Panchayat (Union and Committee Meeting Invitation and Conduct a Meeting) Rules 1999. It was also stated that if no explanation is forthcoming, action will be initiated in terms of Section 207 of the Tamil Nadu Panchayats Act, 1994.

(3.) NOT satisfied with that order, which was decided in favour of the petitioner, she filed a Writ Appeal before the Division Bench in W.A.(MD)No.383 of 2010. However, on request made by the petitioner, the Writ Appeal was allowed to be withdrawn by the Division Bench vide judgment dated 26.07.2010. In view of the withdrawal of the Writ Appeal and in view of the fact that there being no explanation offered by the petitioner, the 2nd respondent once again convened the meeting of the Panchayat Union Council on 20.08.2010 at 11 a.m. in the Panchayat Union Office. The members are directed to attend the meeting to discuss the agenda. The petitioner is once again before this Court challenging the 2nd notice calling for a meeting.