KARU MOOKKAMMAL Vs. PUDUKKOTTAI DISTRICT PANCHAYAT INSPECTOR CUM DISTRICT COLLECTOR PUDUKKOTTAI DISTRICT PUDUKKOTTAI

JUDGEMENT

(1.) THE petitioner has filed this writ petition to quash the order of the first respondent dated 10.7.1998 whereby the petitioner was removed from the Presidentship of the village panchayat known as Eanathi.

(2.) THE petitioner's grievance is that the impugned order refers to the provision Sec.205 (1) (b) of the Panchayat Act, 1994 which requires that there should be a representation in writing signed by not less than two third of the sanctioned strength of the village panchayat containing the statement of the charge against the President. In this case there was no such representation from not less than two third of the sanctioned strength and as such, the impugned order is illegal and liable to be quashed.