N THANGAVELAN Vs. DISTRICT COLLECTOR ERODE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is the President of Kottupullampalayam Panchayat in Gobichettipalayam Taluk, Erode. He has come forward to challenge the order of the 1st respondent, the District Collector, Erode dated 10. 8. 2009 in removing the petitioner from the post of Village Panchayat President passed under Section 205 (11) of the Tamil Nadu Panchayats Act, 1994.

(3.) IN that meeting, the opinion of the members of the village Panchayat was ascertained. Out of 12 members who had participated in that meeting, 5 members including the Vice President agreed that the charges were proved. Seven members of the Panchayat stated that the allegations were not valid. The proceedings of the meeting was communicated by the 4th respondent to the 1st respondent with a covering letter dated 1. 6. 2009. It is upon the receipt of those records, the 1st respondent passed the impugned order dated 10. 8. 2009.