ARELLI MOUNIKA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The relief sought for in the Writ Petition is to declare the action of the 3rd respondent-District Collector District Collector (Panchayat Raj Section), Warangal Urban in issuing proceedings in RC. No.1148/A2/2019 dated 14.11.2019 whereby the petitioner who is elected as Upa-Sarpanch of Nandanam Gram Panchahayat of Inavolu Mandal, Warangal urban, was suspended in terms of provisions of Section 37 (1)(v) and Section 37(5) of Telangana Panchayat Raj Act, 2018, as being illegal, arbitrary and contrary to the provisions of the Act with a consequential prayer to set aside the same.

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Panchayat Raj.

(3.) It is contended by the Learned Counsel for the petitioner that the petitioner herein did not countersign the cheques that were to be issued in connection with the various works carried out in the village under the 30 day programme due to irregularities and brought the same to the notice of the 4th respondent by her representation dated 26.10.2019 and called upon the said authority to look into the same. Learned Counsel for the petitioner also submitted that by the said representation, the petitioner while requesting the 4th respondent to enquire into the various acts of misappropriation of public funds, has mentioned that upon the said authority looking into the matter, and finding the same in order, the petitioner would counter sign the cheques that are to be issued.