A UMA RANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE facts giving rise to the writ petitions are as follows:- THE petitioner in W.P. No.195 of 2001 was appointed as Part Time clerk under Thippasamudram Panchayat. Subsequently, a show cause notice was issued by the President of the Panchayat Board containing several allegations. However, no reply was received from the petitioner and thereafter by order dated 26.5.2000, such petitioner was terminated from service, which is to the following effect :- (As per English translation)

(3.) IN the counter in W.P. No.195 of 2001, however, it is stated that since the petitioner had refused to accept the notice, there was no occasion for holding an enquiry