PURUMALLA SRINVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this Writ Petition the petitioner assails the Notices No.A5/2346/2021-PW-2, Dated 29.01.2021 and A5/2346/ 2020-PW-1, Dated 24.11.2020 purporting to be a notice issued u/s 37 (1) of Telangana Panchayat Raj Act, 2018, of the District Collector, Karimnagar, asking the petitioner to show cause why he should not be removed from the post of Sarpanch, Bommakal Gram Panchayat, and to quash the same as the notices are illegal without jurisdiction and violative of principles of natural justice.

(2.) The petitioner asserts that he is Sarpanch of Bommakkal Gram Panchayat of Karimangar Mandal. His case is that initially a show cause notice dated 23.10.2020 was issued to the petitioner under Section 37 (1) of the Telangana Panchayat Raj Act, 2018 (for short 'the Act') asking him to give his explanation as to why he should not be removed from the post of Sarpanch, which notice was assailed in Writ Petition No.19772 of 2020 wherein this Court quashed the said notice by order dated 10.11.2020, leaving it open to the respondents to take action if any in accordance with law.

(3.) Thereafter, the petitioner was served with two identical notices dated 24.11.2020 and 29.01.2021 by quoting a report of Three Member Committee dated 16.10.2020 and also a letter addressed by the Station House Officer, Karimnagar, dated 20.10.2020 to which the petitioner gave replies on 10.12.2020 and 09.02.2021.