G.MURALI Vs. THE DIRECTOR

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India praying to direct the second respondent to conduct enquiry against the respondents 5 to 7 in respect of mal-administration, mismanagement and embezzlement of public money in Siruganur Village Panchayat from the year 2006 to 2016 and to take appropriate action, by way of issuing a writ of mandamus.

(2.) It is averred in the petition that during the relevant period the fifth respondent has acted as Village President, the sixth respondent has acted as Vice President and seventh respondent has acted as Secretary of Siruganur Village Panchayat. During tenure of their office, they have done mal-administration, mismanagement and embezzlement of public money. Under the said circumstances certain representations have been given to the concerned authorities. But proper action has not been taken and therefore the present writ petition has been filed for getting the relief sought therein.

(3.) Mr.D.Muruganandam, learned Additional Government Pleader, has taken notice for the respondents 1 to 3 and Mr.S.Sadeeshkumar, learned Additional Government Pleader, has taken notice for the fourth respondent. Considering the nature of the relief sought in the writ petition, notice need not be sent to the remaining respondents.