P. RANGARAJ Vs. DIRECTOR

JUDGEMENT

(1.) Considering the limited issue involved in this writ petition, the main writ petition itself is taken up for final hearing on consent given by either side.

(2.) The President of Somaiyapalayam Panchayat, has questioned the impugned proceedings of the fourth respondent in Na.Ka.No.6484/2022/Aa1 dtd. 6/4/2023 as illegal and ultravires.

(3.) The petitioner is the President of Somaiyapalayam Panchayat. The second respondent issued a notice dtd. 31/3/2022, to the petitioner by pointing out to certain allegations and charges and called for the explanation of the petitioner. The petitioner submitted his explanation through letter dtd. 18/4/2022.