K.PULUGANDI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari, to quash the order dated 27.08.2012 and Resolution No.78/12, dated 27.08.2012, placing the petitioner under suspension.

(2.) THE petitioner was working as Part Time Panchayat Assistant since 09.06.1984. There were allegations of collecting false house tax from four Panchayat shops, therefore, it was proposed to hold an enquiry into the allegations. The petitioner was, accordingly, ordered to be suspended by the President of Gram Panchayat.

(3.) THIS contention cannot be accepted. The President of Gram Panchayat is the executive authority, therefore, has jurisdiction to place an employee under suspension.