N BABU REDDY Vs. DISTRICT COLLECTOR KARIMNAGAR

JUDGEMENT

(1.) Petitioner seeks a writ of Mandamus directing the first respondent to appoint the petitioner as Person-in-Charge to carry on the administration of Seerlavancha Gram Panchayat in place of third respondent by setting aside the appointment of third respondent as Person-in-chargc of the said Gram Panchayat.

(2.) By impugned proceedings No.A5/ 1480/94-Pts, dated 11-5-1994 issued by the first respondent, the third respondent was appointed as Person-in-Charge of Seerlavancha Gram Panchayat in place of the petitioner.

(3.) Sri D.P Kali, learned counsel for the petitioner states that to ignore the case of the petitioner for being appointed as Person-in-charge of Seerlavancha Grain Panchayat in terms of Ordinance 1 of l994, three contingencies are to be fulfilled, viz.,