M. UMA MAHESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of Certioari to call for the records relating to the notice issued by the third respondent in proceedings, dtd. 28/12/2021 and to set aside the same.

(2.) The petitioner, M.Uma Maheswari, had been elected as Chairperson of Gujiliamparai Panchayat Union, Dindigul District in 2019. The said Panchayat Union consists of 13 Ward Members. The Councilors had presented a complaint to the second respondent/District Collector, Dindigul, who in his proceedings, dtd. 3/12/2021, had recommended the third respondent/Revenue Divisional Officer, Palani, Dindigul District, to initiate proceedings under Sec. 212 of the Tamil Nadu Panchayats Act, 1994.

(3.) A show cause notice was issued by the third respondent on 4/12/2021. The petitioner filed W.P.(MD)No.22195 of 2021 and by order, dtd. 15/12/2021, the petitioner was permitted to peruse the documents in the office of the Panchayat in the presence of the second respondent/Revenue Divisional Officer, Palani. The petitioner then given a detailed explanation on 20/12/2021 requesting the third respondent to drop the proceedings initiated under Sec. 212 of Tamil Nadu Panchayats Act, 1994. The petitioner then received a representation, dtd. 21/12/2021 by V.Seerangan to the first and second respondents seeking to initiate proceedings to disqualify the Councilor of Ward No.9 under Sec. 38(3)(c) and under Sec. 41 of the Tamil Nadu Panchayats Act 1994.