GARREPELLI SADANANDAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India for issuance of writ of certiorari calling for records relating to Memo No.A3/325/2019-Pts dated 18.01.2020 passed by the 2nd Respondent whereby the said respondent disqualified the petitioner from the post of 4th ward member as well as Upa-sarpanch, Gram panchayat Sundilla village, Ramagiri Mandal, Peddapalli District and to set aside the same on the ground the violation of principles of natural justice, without jurisdiction and contrary to the order passed by this Court in W.P. No.5906/2019 dated 22-3-2019.

(2.) Heard Sri G. Madhusudan Reddy, learned Counsel for the petitioner, learned Government Pleader for Panchayat Raj and Sri G. Narender Reddy, learned Standing Counsel for Gram Panchayat appearing for the 4th Respondent.

(3.) The brief facts of the case are that the petitioner was elected as a 4th ward member of Sundilla village Grampanchayat and thereafter went on to become a Upa-Sarpanch of the said Gram Panchayat. It is claimed that the 3rd respondent basing on the complaint made by one Renikuntla Ravi, S/o Bhumaiah, wherein, it is alleged that the petitioner is having three children, who all are stated to have been born after 30.05.1995, and thus, attracting disqualification to contest the election of the ward member or hold the post of the ward member and Upa-sarpanch, being in contravention of Section 21(3) of the Telangana Panchayat Raj Act, 2018 (for short 'the Act').