RAPELLI GANGADHAR Vs. THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) In this Writ Petition, petitioner challenges proceedings dated 01.07.2020 issued by respondent No.2 - District Collector, Rajanna Sircilla, under Section 37(5) of the Telangana Panchayat Raj Act, 2018 (for short 'the Act'), relieving him from the post of Sarpanch for a period of six (6) months.

(2.) There is no dispute with respect to the issuance of show cause notice dated 27.06.2020, submission of explanation by the petitioner on 30.06.2020 and issuance of the impugned proceedings by respondent No.2.

(3.) At the outset, it is to be noted that the alleged misconduct on the part of the petitioner does not fall within the scope of Section 37(1) (i) and (ii) of the Act, for violation of which alone, the powers under Section 37(5) of the Act can be invoked. However, the allegation levelled against the petitioner, as mentioned in the aforesaid show cause notice, may be noted hereunder.