MANIVANNAN Vs. DISTRICT COLLECTOR AND INSPECTOR OF

JUDGEMENT

(1.) THE writ petition is directed against the proceedings of the first respondent dated 6.6.2008 by which the first respondent ordered removal of the petitioner from the post of President of Kulasekarapatty village Panchayat which was originally kept in abeyance due to the Court order. By the impugned order, the removal was directed to be implemented from the date of the said order dated 6.6.2008.

(2.) THE facts leading to the passing of the said impugned order by the first respondent are as follows:

(3.) ON the other hand, Mr.T.Raja, learned Additional Advocate General would submit that at the first instance the writ petition is not maintainable. According to him, the writ petitioner has not come with clean hands. His second submission is that the petitioner has got statutory effective alternative efficacious remedy by approaching the Government and without resorting to the same, the present writ petition being filed is not maintainable. His further submission is that as per the final order passed in the writ petition dated 16.4.2008, which was an order passed on the basis of the undertaking of the petitioner to abide by the earlier order dated 7.2.2008, an opportunity was directed to be given only to explain the case of the petitioner.