M. SARASWATHY Vs. DISTRICT COLLECTOR, VELLORE DISTRICT

JUDGEMENT

(1.) This Writ Appeal, under Clause 15 of the Letters Patent, has been preferred by the writ petitioner, aggrieved by the dismissal of the writ petition instituted by her.

(2.) The writ petition is instituted calling in question the correctness of the order passed on 11th Feb. 2016, by the Personal Assistant to District Collector (Development) accommodating the fourth respondent as Panchayat Secretary of Narasingapuram Village Panchayat, Wallajah Panchayat Union, Vellore District. The writ petitioner/appellant is the elected President of the said Narasingapuram Village Panchayat and consequently, she is the Executive Authority of the said Panchayat.

(3.) The learned counsel for the appellant would contend that contrary to the scheme of statutory provisions governing the Village Panchayat Secretaries viz., the Tamil Nadu Village Panchayat Secretaries (Conditions of Service) Rules, 2013, in particular, in contravention of Rule 5, the impugned order of transfer has been passed by the second respondent in the writ petition and hence, the said order ought to have been interdicted by the learned Single Judge instead of dismissing the writ petition merely on the ground that the fourth respondent had joined the service of the Panchayat on 16.2.2016 itself, which is few days prior to the date of institution of the writ petition.