N. PACHAIYAMMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Writ Petition is filed by the President of Panchayat challenging the Order passed by the 1st Respondent withdrawing the Cheques signing power available to the President and authorising the 5th Respondent to exercise the said cheques signing power.

(2.) Heard the arguments of Mr. G. Mohammed Aseef, learned Counsel for the Petitioner, Mr. N. Naveenkumar, learned Government Advocate for the Respondents 1 to 4 and Mr. M. Rajendran, learned Additional Government Pleader for the 5th Respondent.

(3.) The Petitioner was elected as President of Sethamangalam Panchayat, Olakkur Taluk, Tindivanam District. It is stated by the Petitioner that from the date of her appointment, the Vice-President of the said Panchayat refused to cooperate with her. The Petitioner made a representation to the Respondents complaining about the non-cooperation by the Vice-President. The Panchayat also passed a resolution on 2/12/2022 unanimously requesting the 1st Respondent to appoint 3rd Ward Member as an authority to co-sign the cheque instead of Vice-President. Though the resolution was passed by the Panchayat was sent to the 1st Respondent, the 1st Respondent has not taken any further action in pursuance of the same. In these circumstances, the Petitioner made a representation, dtd. 30/1/2023 to the 1st Respondent requesting to take action against the Vice-President. The Petitioner also submitted a representation dtd. 14/3/2023 to the 2nd Respondent for removal of the Vice-President and the same has not been considered.