STATE OF TAMIL NADU Vs. S RAMASAMY

JUDGEMENT

(1.) This writ appeal at the instance of the State, challenges the order dated 22 September 2010 in W.P.No.10632/2010 whereby and whereunder, the learned single Judge was pleased to quash the order passed by the District Collector dated 30 April 2010 removing the respondent from the post of President of the Jampadai Village Panchayat.

(2.) The respondent was elected as President of Jampadai Panchayat, Villupuram District during the year 2006 for a term of five years.

(3.) While he was functioning as President, the District Collector, Villupuram, in his capacity as the Inspector of Panchayat, issued notice on 4 October 2007 invoking Section 205(i)(a) of the Tamil Nadu Panchayats Act, 1994, alleging the following misconduct:-