M P PERUMAL Vs. PRESIDENT PANAIOLAIPADI VILLAGE PANCHAYAT

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Certiorari, calling for the records pertaining to the order dated 9. 11. 2005 bearing Na. Ka. No. 1/2005 of the first respondent and quash the same.

(2.) ALL the respondents have been served. The first respondent appeared through counsel M/s. V. Perumal, S. Kasikumar, A. Govindasamy and A. Vijay Kumar. The matter was listed on two occasions. There is is no representation on behalf of the first respondent, who is the contesting party. No counter has been filed by the first respondent. Mr. V. Manoharan, learned Government Advocate appears for the respondents 2 and3. Therefore, based on available records, the writ petition, a date fixed case, is taken up for final disposal.

(3.) PETITIONER was working as a part time Panchayat Clerk in the first respondent Panchayat. He was initially appointed on 1. 5. 1999. According to the petitioner, such appointment was ratified by the Commissioner of Pudupalayam panchayat Union in his proceedings dated 29. 10. 1999. On 17. 10. 2005, the president of the first respondent Panchayat Union placed the petitioner under suspension citing administrative reason and in contemplation of charges. On 29. 10. 2005, a charge memo was issued alleging financial irregularities and dereliction of duties. The petitioner was called upon to give his explanation within fifteen days therefrom. Petitioner filed W. P. No. 35231 of 2005 challenging the suspension order dated 17. 10. 2005. This court by order dated 15. 11. 2005 disposed off the writ petition giving liberty to the petitioner to make a representation to the authority for revocation of the suspension order. The authorities were directed to consider the same on merits.