BALUSAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed this writ petition to quash the order passed by the respondent dated 7.2.2003 in Roc.No.A2/6331/2000 directing the petitioner not to discharge the duties of the President, Nenjathur Village Panchayat, Sivaganga District.

(2.) At the time of admission, the counsel for the respondent was directed to obtain instructions. Subsequently, the matter was adjourned from time to time. Ultimately when the matter was taken up on 19.3.2003, learned counsel appearing for the respondent has produced a copy of the order dated 3.3.2003 according sanction under Section 19(1)(c) of the Prevention of Corruption Act, 1988 and under Section 230 of the Tamil Nadu Panchayat Act, 1994.

(3.) Learned counsel appearing for the respondent has submitted that charge-sheet in the case would be filed within a short period. Since no other factual dispute was involved, on consent of the counsels appearing, the writ petition was heard and reserved for judgment.