SAMBARU VANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for issue of a writ of mandamus to declare the action of the respondent No.2 in passing orders No.B5/224/2020 (PAN)-1 dated 15.05.2020 suspending the petitioner from the post of Sarpanch of Nandipet Gram Panchayat, Nandipet Mandal, Nizamabad District for a period of six months by issuing notice calling upon the petitioner to submit his explanation thereto within twenty four hours and without considering the petitioner's request granting fifteen days time for submitting a detailed explanation and bills and without looking into the lockdown period of two months started from 23.03.2020 and without looking into the mandate of Section 37(5) of Telangana Panchayat Raj Act, 2018 and passing the said order is nothing but arbitrary, illegal, null and void and violative of principles of natural justice.

(2.) The present writ petition is taken up for hearing today, i.e. 05.06.2020, through Video Conferencing.

(3.) Heard the learned counsel for the petitioner, learned Government Pleader for Panchayat Raj and Sri G. Narender Reddy, learned Standing Counsel for Gram Panchayat.