S. KANNAN Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) W. P(MD)No. 905 of 2020 has been filed by one S. Kannan, seeking to issue a writ of Mandamus directing the respondents 1 to 3 to record the name of the petitioner as Chairman for the Watrap Panchayat Union Council in the minutes book and also direct the respondents 1 to 3 to publish the same in the official gazette in accordance with Rule 88 of Tamil Nadu Panchayats (Election) Rules, 1995.

(2.) W. P(MD)No. 1652 of 2020 has been filed by one Latha seeking to issue a writ of Certiorari to call for the records relating to the impugned notification issued by the first respondent vide Na. Ka. No. 7361/2019/Oo. The. 2. , dated 21. 01. 2020 and quash the same as illegal insofar as Serial No. 26 under the caption of the Panchayat Union Chairman, Watrap, Virudhunagar District, is concerned.

(3.) Heard the respective learned Senior Counsel appearing for the petitioners, the learned Additional Advocate General appearing for the State, the learned Counsel for the first respondent/State Election Commission as well as the learned Senior Counsel appearing for the private respondent(s).