K GOPAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) MR. P. S. Jayakumar, learned Government Advocate takes notice on behalf of the respondents.

(2.) THE petitioner has filed the above writ petition praying for a Writ of Certiorari to call for the records relating to the proceedings of the first respondent in No. Na. Ka. 3795/2004/a1 dated 09-12-2004 and quash the same.

(3.) THE facts leading to the filing of the writ petition is that the petitioner is an elected President of Pappireddypatti Village Panchayat; that a special audit of the said Panchayat was conducted by the second respondent for the year 2003-2004 and based on the audit report, the first respondent issued a notice under Section 205 of the Tamil Nadu Panchayats Act, 1994 (hereinafter called as the Act) calling upon the petitioner to submit his explanation by notice dated 01-09-2004 and copies of the audit report also served on the petitioner; that the petitioner has sent his explanation dated 14-09-2004 to the first respondent. Not satisfied with the explanation, the first respondent issued the impugned communication dated 09-12-2004 under Sec. 205 (3) of the Act directing the Tahsildar to convene a meeting for consideration of the notice and explanation, if any and the proposal for the removal of the petitioner, at the office of the Village Panchayat at a time appointed by the Tahsildar.