C ASHOKKUMAR Vs. DISTRICT COLLECTOR INSPECTOR OF PANCHAYATS

JUDGEMENT

(1.) BY consent, the main Writ Appeal is taken up for final disposal.

(2.) THIS Writ Appeal is directed against the order of the learned Single Judge dated 24.08.2010 made in W.P.(MD).No.11475 of 2009.

(3.) AFTER the disposal of the said Writ Petition, the appellant was issued with a notice on 07.10.2009 calling upon him to appear for an enquiry without mentioning any allegation, which the appellant has to face. The appellant filed W.P.(MD).No.10370 of 2009 for issuing a Writ of Mandamus forbearing the second respondent from conducting enquiry relating to the proceedings dated 07.10.2009 till the disposal of the proceedings dated 21.07.2009. However, on 14.10.2009, the said Writ Petition was withdrawn and liberty was granted to the appellant to file a fresh Writ Petition, if he is aggrieved by any order to be passed. The appellant, without knowing the allegations levelled against him, submitted a representation on 15.10.2009. The first respondent passed an order on 02.11.2009 again and divested the cheque signing power of the appellant. The said order was challenged by the appellant in W.P.(MD).No.11475 of 2009. By order dated 24.08.2010, the said Writ Petition having been dismissed, the appellant preferred the present Writ Appeal.