T. ELUMALAI Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Both writ petitions have been filed by one Mr.T.Elumalai, who was the former president of the Then Melpakkam Village Panchayat, Chengalpet , Taluk, Kancheepuram District.

(2.) The order impugned in W.P.No.13785 of 2016, an order passed by the Government in G.O.(D).No.142 dated 01.04.2016 in exercise of its power under Section 205(12) of the Tamil Nadu Panchayats Act, 1994(hereinafter referred to as 'the Act'). The order impugned in W.P.No.13057 of 2017 is a surcharge proceedings initiated by the Assistant Director, Rural Development (Audit), 1st respondent in the said writ petition vide proceedings dated 17.04.2017 and the consequential proceedings dated 08.05.2017. The surcharge proceedings initiated by the Audit Department is consequent upon the petitioner being removed from the office of the President of the said village Panchayat.

(3.) Since both the writ petitions are connected, they were heard together and disposed of by this common order. The result in W.P.No.13785 of 2016 will have a direct impact on W.P.No.13054 of 2017, therefore the said writ petition is taken up for consideration at the first instance.