PADMA RAMU Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) WRIT Petition is filed under Article 226 of the Constitution of India praying to issue a WRIT of Certiorarified Mandamus, calling for the records relating to the impugned order dated 1.10.2010 Ref.Na.Ka.4748/09/A3/U.E.(Uoo) issued by the second respondent and the Gazette Publication dated 4.10.2010 No.VI(2)460(a)-1/2010 issued by the second respondent and all consequential proceedings and quash the same and consequently direct the respondents to permit the petitioner to officiate as President of Zakirmangalam Village Panchayat, Thiruvelankadu Union, Thiruthani Taluk, Thiruvallur District.

(2.) MR.L.S.M.Hasan Fizal, learned Government Advocate, takes notice on behalf of the respondents. By consent of both parties, the writ petition is taken up for disposal.

(3.) CONSIDERING the nature of the grievance expressed by the petitioner and the plea that many of the charges against her are contrary to records and also in the light of the Division Bench Judgments of this Court which held that the provision for appeal to the Government should be exhausted in view of the alternate remedy available, it is necessary to direct the first respondent to dispose of the Interlocutory Application on merits and in accordance with law within one week from the date of receipt of a copy of this order. The Writ Petition is ordered as above. No costs. Consequently, connected miscellaneous petitions are closed.