S. VENDA Vs. DIRECTOR / COMMISSIONER OF RURAL DEVELOPMENT

JUDGEMENT

(1.) The Intra-Court Appeal has been instituted challenging the writ order dtd. 10/7/2024 in W.P.No.5489 of 2024. The writ petitioner is the appellant before this Court.

(2.) The writ petition has been instituted challenging the order dtd. 31/1/2024 restraining the writ petitioner as president of the Panchayat from functioning as President until the disposal of the criminal case registered against him. Admittedly, the Department of Vigilance and Anti-Corruption registered a criminal case against the petitioner and the said case is pending. It is a trap case and the petitioner was arrested, remanded to judicial custody and subsequently released on bail.

(3.) Sec. 230(2) of the Tamil Nadu Panchayats Act, 1994, stipulates "When according previous sanction under Sub-Sec. (1), it shall be open to the Government to direct by order that the President, Executive Authority, Chairman, Vice Chairman or Commissioner or the [Secretary], as the case may be, shall not discharge his duties as such until the disposal of the case".