SHANTHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner was elected as a President in Veyyalur Panchayat in the Panchayat Board Elections. While functioning as the President, the second respondent made certain allegations of not properly spending money as per procedure. A show cause notice was sent under Section 205(1) of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the 'Act') on 19.5.2012. An explanation was given on 5.6.2012 by the petitioner. Not satisfied with that the second respondent-Inspector of Panchayat-cum-District Collector sent notice for removal under Section 205(3) of the Act.

(2.) The Tahsildar was directed to convene a meeting of the Panchayat Board Members to ascertain their view regarding the removal of the petitioner as President. After ascertainment, additional explanation was sought for on 16.8.2012 and for which the petitioner sent an explanation on the very same day i.e., on 16.8.2012. After that, the second respondent passed an order under Section 205 of the Act for removal of the petitioner as President on 11.2.2013.

(3.) The first respondent notified the removal by virtue of G.O.(P) No.265, Rural Development and Panchayatraj (Para-4) Department dated 12.6.2013. Against the order of removal dated 11.2.2013, the petitioner preferred revision before the first respondent stating that all the required documents were not given to the members of the Panchayat Board and they were not explained the details of allegations and on other grounds.