S UDAYAKUMAR Vs. DISTRICT COLLECTOR -CUM- INSPECTOR OF

JUDGEMENT

(1.) THESE two writ petitions are directed against the proceedings of the first respondent dated 30.09.2008, calling upon the petitioner to show cause as to why he should not be removed from the office of the President of Nangai Mozhi Village Panchayat on account of certain charges [W.P.(MD).No.1066/2009] and divesting the petitioner of his powers to sign cheques [W.P.(MD).No.1067/2009].

(2.) THE petitioner is the elected President of Nangai Mozhi Village Panchayat and he was elected during October, 2006. THE Village Panchayat has nine other ward members. THE petitioner was discharging his duty to the satisfaction of the Panchayat as well as to the village people. He was instrumental in constructing the public lay out, backward class students hostel, overhead water tanks, providing cement road in the panchayat, besides making provision for sodium vapour lamp street lights, etc. THE petitioner managed to get the funds from the constituency funds of M.L.A. and Parliament member and funds so allotted were all used for the betterment of the village people.

(3.) EVEN though sufficient opportunity was granted to the respondents to file counter-affidavit, they have not filed counter in answer to the contentions raised in the affidavit filed in support of the writ petitions. However, the learned Additional Government Pleader has produced the file.