P RAJASEKHARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) ORDERS passed by the 3rd respondent-Collector (Panchayat Wing) Guntur District in Rc.No.4587/2009-G1, dated 8.5.2011 suspending the petitioner from the office of Sarpanch under the provisions of Section 249(6) of the A.P. Panchayat Raj Act is under challenge in this writ petition.

(2.) THE petitioner is the Sarpanch of Chavali Gram Panchayat, Vemuru Mandal, Guntur District. He was served with a show- cause notice, dated 22.9.2010 seeking his explanation alleging that he has committed irregularities while discharging the functions as Sarpanch. THE petitioner received the show-cause notice dated 22.9.2010, but failed to submit his explanation. THE 3rd respondent, having regard to the nature of the irregularities, considered that the continuance of the petitioner in the office is detrimental to the interests of the Gram Panchayat and passed the impugned orders suspending him with immediate effect under Section 249(6) of the Act.

(3.) THUS, on an examination of the said rule it is evident that the powers of the Sarpanch are restricted to the extent of drawing the cheques. The rules does not disable him from discharging all other functions.