P ADHIKESAVELU Vs. DISTRICT COLLECTOR THIRUVALLUR DISTRICT THIRUVALLUR

JUDGEMENT

(1.) Both the writ petitions are filed by the same petitioner.

(2.) While W.P.No.21944 of 2000 has been filed against the resolution dated 09.10.1997 passed by the President, Veeraganallur Panchayat, Thadur Post, Thiruttani Taluk, terminating the services of the petitioner from the post of a part-time clerk of Veeraganallur Panchayat, W.P.No.10028 of 2002 has been filed against the proceedings dated 23.0 1.2002 of the third respondent / the President, Veeraganallur Panchayat, Thadur Post, Thiruttani Taluk, appointing the fourth respondent as a part-time clerk in Veeraganallur Panchayat.

(3.) Concededly, the President, Veeraganallur Panchayat by anorder dated 17.02.1997 appointed the petitioner as a part-time clerk in Veeraganallur Panchayat for a monthly salary of Rs.400/-. The petitioner alleges that the President, Veeraganallur Panchayat demanded a sum of Rs.10,000/- as bribe for the said appointment but he could not oblige for the same and therefore the third respondent / President of Veeraganallur Panchayat convened a panchayat on 09.10.1997 and passed a resolution, terminating the services of the petitioner. The petitioner made representations to the Collector on 24.12.1999 and 18.10.2000, requesting him to cancel the resolution and reinstate him in service. Since the representations did not yield any result, he has filed W.P.No.21944 of 2000.