LAWS(MAD)-2013-4-11

INDUMATHI Vs. PRESIDENT K.RAYAVARAM VILLAGE PANCHAYAT

Decided On April 02, 2013
INDUMATHI Appellant
V/S
President K.Rayavaram Village Panchayat Respondents

JUDGEMENT

(1.) THE petitioner is a Vilage Panchayat Assistant in K.Rayavaram village panchayat at Thirumayam Taluk in Pudukottai District. He placed under suspension by the respondent by the impugned order dated 22.03.2013. The petitioner has questioned the same in this writ petition.

(2.) HEARD the learned counsel for the petitioner.

(3.) I have considered the submissions made by the learned counsel for the petitioner.