BOJJA VENKATARAJU Vs. THE STATE OF MADRAS, REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL ADMINISTRATION DEPT., FORT ST. GEORGE, MADRAS

JUDGEMENT

(1.) THIS is an application under Article 226, Constitution of India for issuing a writ of certiorari to quash the order of the Government of Madras dated 28 -8 -1951 in R. O. C. No. 65013 -50 H. 4.

(2.) THE petitioner was elected president of the Panchayat. Board, Bbogapuram, Pithapuram taluk in the year 1940. The Madras Village Panchayats Act (Act 10 of 1950) came into force on 1 -4 -1951. After the Act came into force, on 31 -7 -1953, the Inspector of Local Boards issued a notice to the petitioner to show cause why he should not be removed from his office. In that notice, four irregularities alleged to have been committed by the petitioners were detailed:

(3.) HE did not afford access to Harijan members to attend the meetings and that they were denied access to enter the Panchayat Board Office at the time of meetings.