B LOGANATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner filed the above writ petition praying to issue a writ of 2 Quo Warranto, to show cause on what authority the firth respondent is holding office and consequently direct the respondents 1 to 4 to terminate the service of the fifth respondent.

(2.) The writ of Quo Warranto against an Assistant of a Panchayat does not lie; the Quo Warranto lie only against persons holding Constitutional Offices. The fifth respondent is only holding a civil post. A writ of co-warranto does not lie against persons holding civil posts. Hene, the writ petition is liable to be dismissed.

(3.) In the result, the writ petition is dismissed giving liberty to the petitioner to take appropriate proceedings in accordance with law. No cost.