S. REGIS MARY Vs. THE STATE

JUDGEMENT

(1.) HEARD the Learned Counsel appearing for the Petitioner and the Learned Additional Government Pleader appearing for the Respondents.

(2.) ACCORDING to the Petitioner, during elections conducted for the Pallamthurai Village Panchayat, during the year 2011 -2014, he was elected as the 5th Ward Member of Pallamathurai Village Panchayat, Rajakkamangalam Panchayat Union, Kanyakumari District. Thereafter, he was elected as Vice President of the said Panchayat, by a majority vote in his favour by other members. While he was functioning as Vice President of the Pallamathurai Village Panchayat, a special Audit was conducted by the Assistant Director of Rural Development (Audit) / 4th Respondent during the month of May 2013. During the said Audit inspection, some irregularities were found out by the Audit and hence, a report was submitted by the 4th Respondent to the District Collector, Kanyakumari District / 3rd Respondent, vide his letter No. A3/Pa.Va.9/13, dated 25.06.2013.

(3.) THE said Village Assistant Lalith Inpenda was also suspended from service. As against the said First Information Report in Crime No. 454 of 2013, the said Lalith Inpenda, Village Assistant, filed a Petition before this Court in Crl.O.P(MD)No. 19406 of 2013, seeking a relief to quash the FIR registered in Crime No. 454 of 2013, against her and for grant of interim stay. This Court had granted the interim stay.