S. A. SELVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The common prayer sought for herein in both these writ petitions is for a writ of Certiorarified Mandamus calling for the records of the third respondent issued in Na.Ka.No.A3/4640/2021, dtd. 27/12/2021 and the consequential notice in Na.Ka.No.A3/4640/2021, dtd. 4/1/2022 and quash the same and consequently direct the third respondent to conduct an enquiry into the complaint made by the petitioners on 29/12/2021 before proceeding with the enquiry for "No Confidence Motion" against the petitioners under Sec. 212 of the Tamil Nadu Panchayats Act 1994.

(2.) These two writ petitions have been filed by the Chairman and Vice Chairman of the Nallur Panchayat Union Council, Cuddalore District. Against these two petitioners, 14 out of 21 Panchayat Union Council members have given a notice for no-confidence motion under Sec. 212(2) of the Tamil Nadu Panchayats Act, 1994 on 22/12/2021. Based on this notice for no-confidence motion, having receipt of the same, the third respondent has issued a notice under sub-sec. (3) of Sec. 212, seeking to show cause within seven days period on 27/12/2021. Having receipt of the said notice dtd. 27/12/2021, the petitioners separately have given their reply on 31/12/2021 which was received by the third respondent through the fourth respondent.

(3.) Having receipt of the reply from the petitioners, in order to consider the said motion for no-confidence against them, the third respondent, under sub-sec. (4) of Sec. 212 of the Act, has convened a meeting of the Panchayat Union Council under communication dated 04. 01.2022, under which, the meeting is proposed to be conducted on 20/1/2022 at 11.00 a.m. ie., tomorrow.