K.SHOBA Vs. DISTRICT COLLECTOR (PANCHAYAT RAJ WING)

JUDGEMENT

(1.) -a) W.P.No.22616 OF 2021 is filed by the Petitioners/Ward Members of the 2nd Respondent to quash the show cause notice No 153/2021/Pts.1 to 6, dated 06.09.2021 issued by the 1st Respondent with regard to suspension of the Petitioners and to issue consequential direction to the Respondents to permit the Petitioners to continue as Ward Members till January 2024. 1-b) W.P.No.22640 of 2021 is filed by the Petitioner/Sarpanch to quash the show cause notice No.153/2021/A1/Pts.1, dated 06.09.2021 issued by the 1st Respondent with regard to removal of the Petitioner from the office of Sarpanch of the 2nd Respondent Gram Panchayat and issue consequential direction to the respondents to permit the Petitioner to continue as Sarpanch for the elected tenure. 1-c) W.P.No.22668 of 2021 is filed by the Petitioner/Upa-Sarpanch seeking to quash the show cause notice No.153/2021/A1/Pts.2, dated 06.09.2021 issued by the 1st Respondent with regard to suspension of the Petitioner from the office of Upa-Sarpanch of the 2nd Respondent Gram Panchayat and issue consequential direction to the respondents to permit the petitioner to continue as Upa-Sarpanch of the 2nd respondent Gram Panchayat for the elected tenure.

(2.) Heard Sri Vedula Venkataramana, learned Senior Counsel representing Sri D.B.Chaitanya, learned counsel for the Petitioners, learned Government Pleader for Panchayat Raj appearing for Respondent Nos.1, 3 and 4 and Sri P.Venugopal, learned Senior Counsel, representing Sri T.Sudhakar Reddy, learned counsel appearing for the 5th Respondent and Sri G.Narender Reddy, learned Standing Counsel appearing for the 2nd Respondent and perused the record.

(3.) FACTS OF THE CASE