MANIVANNAN Vs. DISTRICT COLLECTOR AND INSPECTOR OF PANCHAYAT

JUDGEMENT

(1.) THIS writ petition is directed against the proceedings of the first respondent dated 25.7.2007 and the consequential notice issued by the second respondent on 23.1.2008.

(2.) THE petitioner is the President of Kulasekarapatty Village Panchayat, Keelapavoor Village, Tenkasi Taluk, Tirunelveli District. He was elected to that post in the local body election held in the year 2006. He has been carrying out the functions of the Office of the President from 25.10.2006 as per the provisions of the Tamil Nadu Panchayats Act, 1994 ("the Act" for short) and he is also responsible for some of the functions carried out by his subordinates.

(3.) PURSUANT to the order of this Court, the petitioner has made an application to the first respondent on 9.1.2008 asking for three documents specifically relating to a proceedings of a logbook of 6 of 2007. He has also addressed a letter dated 9.1.2008 to the Block Development Officer stating that only after receipt of the three documents, he can submit his explanation. However, the second respondent has come out-with a notice on 23.1.2008 intimating the Panchayat members of convening a meeting on 7.2.2008 to remove the petitioner from the office of President. Thus, having been aggrieved by the proceedings dated 25.7.2007 of the first respondent as well as the consequential notice dated 23.1.2008 of the second respondent, the petitioner has filed this writ petition.