C SOUNDARARAJAN Vs. TAMIL NADU STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) The petitioner was elected as Member of the II Ward in Vadugam Muniappampalayam Panchayat in the year 2006. He submitted his resignation on 14.10.2009 expressed his willingness to resign the post of Ward Member.

(2.) Thereafter, he made an application dated 23.12.2009 to the public Authority making various queries including the query as to whether he continues in the post of Ward Member. The public Authority informed by an order dated 03.02.2010, his resignation was accepted by the Panchayat. The petitioner seeks to quash the aforesaid communication dated 03.02.2010 and to permit the petitioner to continue as Member of II Ward in Vadugam Muniappampalayam Panchayat, Namagiripet Panchayat Union, Rasipuram Taluk, Namakkal District.

(3.) Notice of motion was ordered.