KANDAGATLA NIRMALA Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed under Art. 226 of the Constitution of India seeking the following relief:

(2.) Heard Sri S. Satyam Reddy, learned Senior Counsel for the petitioner and learned Government Pleader for Panchayat Raj appearing for the respondents and perused the prayer in the writ petition with supporting affidavit and the impugned proceedings of the 1st respondent-Government of Telangana, through its Special Chief Secretary, Panchayat Raj & Rural Development Department, in the appeal order/memo bearing No. 10270/Pts.I/A2/2015-10 dated 11-4-2016, confirming the order of removal of the petitioner as Sarpanch of Aleru Grampanchayat, Nalgonda District, passed by the 2nd respondent-District Collector vide proceedings bearing No. 1986/14-B1(Pts) dated 06.10.2015 referred in the prayer of the writ petition as if dated 28.12015 and also perused the expressions of the Single Judges of this Court in Polepally Laxmaiah Vs. State of A.P., 2009(4) ALD 756, and Rekapally Krishna Vasu Vs. State of A.P., 2005(5) ALD 276 and the decisions referred therein.

(3.) By the impugned original proceedings of the 2nd respondent removing the petitioner from the post of Sarpanch of Aleru Village Panchayat, for the illegalities and irregularities committed in discharge of duties with mis-demeanor and misappropriation based on allegations supra, by referring to 13 enclosures, which include the explanation of the petitioner for the show cause notice on four charges framed.