S VIMALA Vs. SECRETARY TO GOVERNMENT MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THE issues involved in these cases are similar and therefore, these writ petitions are taken together.

(2.) W.P.Nos.25055 and 28370 of 2007 are filed by the same person, viz., Mrs. S. Vimala, who is the Chairperson of Madambakkam Town Panchayat. Likewise, the petitioner M.Asokan has filed W.P.Nos.31336 and 35442 of 2007.

(3.) LIKEWISE, the petitioner in W.P.No.31336 of 2007, who belongs to Hindu Adi Dravida community was elected as a Chairman of Tiruvennainallur Town Panchayat, which is reserved for Scheduled Caste, on 25.10.2006 for a period of five years in 15 Member Council, in which the petitioner is a Member. By virtue of the powers conferred under Section 40-A(12) of the Act, the petitioner was removed from the post of Chairman of Tiruvennainallur Town Panchayat, Villupuram District. After his removal, the Election Officer, viz., the Executive Officer of the Tiruvennainallur Town Panchayat has issued an election notification on 15.11.2007, for the post of Chairman, fixing 26.11.2007 as the date of meeting of the Council, and that is challenged in W.P.No.35442 of 2007.