R. SIVASAMY Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) WITH the consent of the learned counsel on either side, the writ appeal is taken up for final disposal. This writ appeal arises from the order dated 02.12.2014 passed by the Writ Court in W.P. No. 3653 of 2014.

(2.) THE appellant/writ petitioner, claiming to be the elected President of Thondamuthur Panchayat Union, Coimbatore District, came up with the writ petition, questioning the legality and validity of the proceedings in Na.Ka. No. 1045/2014/A3 dated 27.01.2014 issued by the third respondent, whereunder, a special meeting was directed to be convened on 11.02.2014, to know the opinion of the Panchayat under Section 205 of the Tamil Nadu Panchayats Act, 1994 (for short "the Act").

(3.) THE learned counsel for the appellant/writ petitioner further submits that the settled legal position is that proceedings for removal of a duly elected member on the basis of proved misconduct, is a quasi judicial proceeding in nature and as such, the principles of natural justice are required to be given full play and strict compliance, even in the absence of any provision providing for the same, relying on the judgment of the Supreme Court in Ravi Yashwant Bhoir vs. District Collector, Raigad and Others, : (2012) 4 SCC 407.