V BALASUBRAMANIAN Vs. PRESIDENT KOTHAKUPPAM PANCHAYAT

JUDGEMENT

(1.) THE petitioner, Overhead Tank Operator appointed by the respondent Panchayat has filed the present writ petition praying for the issue of a writ of certiorari calling for the records of the respondent dated 30th March, 2002, quash the same and issue such further or other consequential directions.

(2.) THIS court issued Rule Nisi on 22.4.2002. The respondents have been served. The respondent entered appearance initially through Mr.S.D.N.Vimalanathan and filed counter. Subsequently, Mr.V.Subbarayan, learned Special Government Pleader on a change of vakalat appeared for the respondent.

(3.) IT is alleged that the said Mr.Subramaniam is the de jure President, while his wife is the De facto President. IT is alleged that the said Subramaniam, husband of the President wanted to appoint another person as Operator of his choice for the Overhead Tank in the place of the petitioner. In that view, the said Subramaniam created problems for the petitioner. The petitioner is an illiterate person and his signatures have been secured on blank papers. When the petitioner wanted to know the contents, he was abused by the said Subramaniam. The petitioner states that he has received a notice dated 26.1.2002 and he has submitted a reply. So also for the show cause notice he has submitted reply on 22.3.2002 and 2.1.2002. The petitioner is being accused of false charges by the said Subramaniam with ulterior motive to remove and appoint another person of his choce.