PRESIDENT Vs. M KOTHANDA REDDY

JUDGEMENT

(1.) THE above writ appeals raise a common question as to whether, if the President or the Vice President of a Panchayat refuses to sign a cheque, should it be treated as "absence" within the meaning of the word employed in Section 188 (3) of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as "the Act" ).

(2.) WE have heard the learned counsel for the appellants and the respondents.

(3.) THE scope of Section 188 (3) of the Act came up for consideration before a Division Bench in W. A. No. 1799 of 2004. By an order dated 28. 1. 2005, the Division Bench has held as follows:-