K.JAGANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer sought for herein is for a writ of certiorari to call for the records pertaining to the proceeding Mandhanam Na.Ka.No.2773/2021/ A2 dtd. 29/11/2021 on the file of the 4th respondent and quash the same.

(2.) In respect of Panamarathupatti Panchayat Union Council, election was conducted on 20/12/2020 to elect 13 ward members, out of whom, the petitioner was elected as one of the Ward Council Member from the 10 th ward.

(3.) Thereafter, election was conducted on 11/1/2020 to elect the Chairman of the Panchayat Union Council among the elected ward members, wherein the petitioner was elected as Chairman of the Panchayat Union Council by getting a majority votes from the electoral college i.e., the elected ward members, accordingly, he has been serving as a Chairman of the Panchayat Union concerned.