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Madras High Court

Sathya vs The District Collector on 27 July, 2022

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 27.07.2022

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              W.P(MD)Nos.16395 of 2022
                                                       and
                                              WMP(MD)No.11844 of 2022

                Sathya                                                                ... Petitioner
                                                              v.

                1.The District Collector,
                  Tuticorin, Tuticorin District.

                2.R.Arunkumar

                3.A.Michael Navamani                                                 ... Respondents


                Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Certiorari to call for the records pertaining
                to the impugned show cause notice passed by the first respondent vide
                Na.Ka.No.P1/600/2022 dated 19.07.2022 and quash the same as illegal.


                                    For Petitioner     : Mr.T.Lajapathi Roy for Mr.A.Balaji

                                    For Respondents : Mr.Veera Kathiravan,
                                                      Additional Advocate General
                                                       assisted by Mr.K.Balasubramanian
                                                       Special Government Pleader for R1




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                                                     ORDER

                          Heard Mr.T.Lajapathi Roy, the learned counsel for the petitioner and

                Mr.Veera Kathiravan, the learned Additional Advocate General assisted by

                Mr.K.Balasubramani, the learned Special Government Pleader for the first

                respondent.



                          2.The petitioner was elected as the member of the fifth ward of

                Thoothukudi District Panchayat in the local body election held in the year

                2020.        The   District   Panchayat comprises 17 members.   The petitioner

                contested for the post of District Chairman and was duly elected and took

                oath on 11.01.2020. While so, 13 members of the District Panchayat sent a

                requisition to the Inspector of Panchayats for convening a meeting for removal

                of the petitioner on the ground that they have no confidence in her. Pursuant

                to the said request, the District Collector/Inspector of Panchayats issued

                notice dated 19.04.2022 for convening a meeting on 12.05.2022 at 11.00 A.M.

                Earlier, the District Collector had issued show cause notice dated 05.04.2022

                calling upon the petitioner to offer her explanation. The petitioner without

                taking part in the said meeting filed WP(MD)No.8526 of 2022 challenging the

                said notice dated 19.04.2022. The said writ petition was allowed by me on

                13.06.2022 in the following terms :



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                                    “10.Even at the very outset, I must bear in mind the
                              fundamental principle that the provisions relating to removal of
                              the elected representatives will have to be construed strictly. If
                              there is any deviation or non-adherence to the statutory
                              mandate, then, the consequence will have to necessarily follow.
                                    11.Section 212(2) of the Tamil Nadu Panchayats Act states
                              that the the members expressing no confidence in the chairman
                              must submit a written notice of intention to make the motion. It
                              must be signed by the members not less in number than 3/5th of
                              the sanctioned strength of the body. A copy of the motion which
                              is proposed to be made must be enclosed. A written statement
                              of the charges against the Chairman or Vice-Chairman should
                              also be enclosed.
                                    12.In this case, the requisitionists have not enclosed the
                              copy of the motion which is proposed to be made. They have
                              also not enclosed the written statement of the charges against
                              the writ petitioner. Therefore, I am more than satisfied that the
                              procedure set out in Section 212(2) of the Tamil Nadu
                              Panchayats Act, 1994 has not been complied with. The first
                              respondent has failed to strictly adhere to the statutory mandate
                              set out in Section 212(2) r/w Section 213 of the Tamil Nadu
                              Panchayats Act, 1994.”

                Even while quashing the notice impugned in the said writ petition and

                allowing the writ petition, I made it clear that the outcome of the writ petition

                will not be a bar for the members from taking fresh steps under Section 212

                (2) r/w.213 of the Tamil Nadu Panchayats Act, 1994. The writ petition was

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                allowed with the aforesaid liberty.      After the writ petition was allowed, the

                private respondents herein who are members of the Thoothukudi Panchayat

                submitted a fresh requisition dated 15.07.2022. The written notice of intention

                to make the motion sent by 13 members together with a copy of the motion

                and written statement of charges against the petitioner was delivered to the

                Inspector of Panchayats/District Collector. Pursuant to the said request, the

                impugned notice dated 19.07.2022 was issued by the District Collector calling

                upon the petitioner to offer her explanation within one week.         This show

                cause notice is put to challenge in this writ petition.



                          3.The learned counsel appearing for the petitioner took me through the

                averments set out in the affidavit filed in support of the writ petition.    His

                pointed contention is that the impugned show cause notice is barred under

                Section 212(14) r/w.213 of the Tamil Nadu Panchayats Act, 1994. The learned

                counsel for the petitioner relied on the decision reported in (2006) 3 LW

                383 (Seeniammal v. The State of Tamil Nadu).



                          4.Per contra, the learned Additional Advocate General appearing for the

                first respondent submitted that Section 212(14) r/w.213 of the Act will not

                come in the way. In any event, the earlier writ petition was allowed with

                liberty to the requisitionists to take fresh steps in accordance with law. If the
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                petitioner felt aggrieved, she ought to have challenge the grant of liberty.

                Having failed to do so, it is not open to the petitioner to maintain this writ

                petition. He called upon this Court to dismiss the writ petition.



                          5.I carefully considered the rival contentions and went through the

                materials on record.         The case on hand pertains to the proposed removal of

                the chairman of the District Panchayat of Thoothukudi.            As per Section 56 of

                the Act, the elected members of the District Panchayat elect two members

                from among themselves to be respectively the Chairman and Vice Chairman.

                It is thus clear that the petitioner was elected only by the fellow ward

                members and not directly by the people. The only question that arises for

                consideration is whether the sub-section 14 of Section 212 r/w.213 of the Act

                will come in the way of the Inspector of Panchayats from acting on the

                requisition of the members who have expressed their no confidence in the writ

                petitioner. Section 212 of the Act reads as follows :

                                        “212.Motion of no confidence Chairman or Vice-Chairman of
                                  Panchayat Union Council :-
                                        (1)Subject to the provisions of this section, a motion
                                  expressing want of confidence in the vice-chairman of a panchayat
                                  union council may be made in accordance with the procedure laid
                                  down herein.
                                        (2) Written notice of intention to make the motion, signed by
                                  members of the panchayat union council not less in number than

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                                  one-half of the sanctioned strength of the panchayat union council,
                                  together with a copy of the motion which is proposed to be made
                                  and a written statement of the charges against the vice-chairman
                                  shall be delivered in person to the Revenue Divisional Officer of the
                                  division by any two of the members of the panchayat union council
                                  signing the notice.
                                        (3)A copy of the statement of charges along with the motion
                                  shall be caused to be delivered to the concerned vice-chairman by
                                  the Revenue Divisional Officer and the vicechairman shall be
                                  required to give a statement in reply to the charges within a week
                                  of the receipt of the motion by the vice-chairman.
                                        4)The Revenue Divisional Officer shall then convene a
                                  meeting for the consideration of the motion at the office of the
                                  panchayat union council at a time appointed by him.
                                        (5)The Revenue Divisional Officer shall give to the members
                                  notice of not less than fifteen clear days of the meeting and of the
                                  time appointed therefor.
                                        (6)The Revenue Divisional Officer shall preside at the
                                  meeting convened under this section, and no other person shall
                                  preside thereat. If within half an hour after the time appointed for
                                  the meeting, the Revenue Divisional Officer is not present to preside
                                  at the meeting, the meeting shall stand adjourned to a time to be
                                  appointed and notified to the members by the Revenue Divisional
                                  Officer under sub-section(7).


                                        (7)If the Revenue Divisional Officer is unable to preside at
                                  the meeting, he may, after recording his reasons in writing adjourn
                                  the meeting to such other time as he may appoint. The date so
                                  appointed shall not be later than thirty days from the date
                                  appointed for the meeting under subsection (4). Notice of not less
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                                  than seven clear days shall be given to the members of the time
                                  appointed for the adjourned meeting.
                                        (8)Save as otherwise provided in sub-sections (6) and (7), a
                                  meeting convened for the purpose of considering a motion under
                                  this section shall not for any reason be adjourned.
                                        (9)As soon as the meeting convened under this section has
                                  commenced, the Revenue Divisional Officer shall read to the
                                  panchayat union council the motion for the consideration of which it
                                  has been convened, the statement of charges and the statement, if
                                  any, of the vice chairman in reply to the said charges.
                                        (10)There shall be no debate on any motion under this
                                  section.
                                        (11)The Revenue Divisional Officer shall not speak on the
                                  merits of the motion, nor shall he be entitled to vote thereon.
                                        (12)A copy of the minutes of the meeting together with a
                                  copy of the motion and the result of the voting thereon shall
                                  forthwith on the termination of the meeting be forwarded by the
                                  Revenue Divisional Officer to the Government.
                                        (13)If the motion is carried with the support of not less than
                                  twothirds of the sanctioned strength of the panchayat union council,
                                  the Government shall, by notification, remove the vice-chairman of
                                  the panchayat union council.
                                        (14)If the motion is not carried by such a majority as
                                  aforesaid, or if the meeting cannot be held for want of the quorum
                                  referred to in subsection (13), no notice of any subsequent motion
                                  expressing want of confidence in the same vice-chairman shall be
                                  received until after the expiry of one year from the date of the
                                  meeting.
                                        (15)No notice of a motion under this section shall be
                                  received:- (i)within six months of the assumption of office by the
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                                  vice-chairman. Or (ii) during the last year of the term of office of a
                                  Chairman or ViceChairman.”

                          6.The learned counsel for the petitioner pointed out that though the

                Chairman and the Vice-chairman are elected by the fellow ward members and

                they have to be removed if 4/5th of the sanctioned strength of the District

                Panchayat lose confidence in them, the legislature has consciously erected

                certain barriers against such removal. Sub-section (15) of Section 212 of the

                Act states that no notice of motion under this section shall be received within

                one year of the assumption of office by or during the last year of the term of

                office of Chairman or Vice Chairman. Apart from these two threshold barriers,

                one other barrier has been erected by the legislature. As per sub-section (14)

                of Section 212 of the Act, once a no confidence motion could not be carried

                out, a fresh no confidence motion cannot be moved until the expiry of one

                year from the date of the earlier meeting. According to the learned counsel,

                in this case, the meeting for removing the petitioner was held on 12.05.2022.

                The outcome of the said meeting was nullified by this Court. He would lay

                particular stress on the expression “as aforesaid” occurring in sub-section

                (14). The learned counsel for the petitioner contended that in Seeniammal's

                case it was held that the aforesaid provision mandates that if the motion had

                failed for some reason, another motion cannot be moved within a period of

                one year from that date. The learned counsel for the petitioner would submit

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                that when a learned Judge of this court had given a particular interpretation

                to the said provision, this court ought to follow the same and in that event of

                any disagreement must refer the matter to a larger bench. He also wanted

                me to derive inspiration from the Kerala Local Authorities (Prohibition of

                Defection) Act, 1999 which is anti-defection law governing the members of the

                local bodies.



                          7.I am not persuaded by the submissions of the learned counsel for the

                petitioner. Section 212(14) of the Act is as follows :

                                        “(14)If the motion is not carried by such a majority as
                                  aforesaid, or if the meeting cannot be held for want of the quorum
                                  referred to in subsection (13), no notice of any subsequent motion
                                  expressing want of confidence in the same vice-chairman shall be
                                  received until after the expiry of one year from the date of the
                                  meeting.”

                This sub-section refers to two circumstances. The second circumstance refers to

                lack of quorum referred to in sub-section (13).         The petitioner's counsel would

                therefore claim that the expression “as aforesaid” occurring in the earlier part of the

                sub-section refers to Section 212 in its entirety. That is why, the contention has

                been advanced that the failure of the motion for whatever reason will create an

                automatic barrier against moving a fresh motion for the next one year.

                Seeniammal's case is on the same lines. Yet, I am not able to agree. The Hon'ble

                Supreme Court in the decision reported in (2020) 6 SCC 812 (Laxmi Singh v.

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                Rekha Singh) noted that it is a trite position of law that when it comes to the

                interpretation of statutory provisions relating to election law, jurisprudence on

                the subject mandates strict construction of the provisions.          The expression

                “as aforesaid” has been described to mean “immediately antecedent” in

                P.Ramanatha Aiyar's The Law Lexicon. Therefore, this term would only refer

                to sub-section 13 and not Section 212 in its entirety.        Even if this expression

                is deleted, the meaning or effect of the provision will not change. Of course,

                the Court should refuse to regard any word or phrase or clause as superfluous

                unless such a result is clearly unavoidable.            (D.Sanjeevayya v. Election

                Tribunal, AIR 1967 SC 1211).         However, sub-section 14 cannot be understood

                in any other way.



                          8.The Hon'ble Full bench of the Madras High Court in the decision

                reported in The President, K.Vellakulam Panchayat, Kallikudi Chatram, Madurai

                v. Kamaraj College of Engineering and Technology, Managing Board, 2009 (5)

                CTC 289 on construction of a statute, had observed as follows :

                                        “16.For construction of a statute, the cardinal rule is
                                  that the statute must be understood according to its plain
                                  language unless there are adequate grounds to justify the
                                  inference to what the Legislature clearly intended. Nothing
                                  be added or subtracted therefrom.”



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                Sub-section 14 cannot be expansively or liberally interpreted. In Seeniammal's

                case, it has been held that if the motion had failed for some reason, another

                motion cannot be moved within one year from the date of the meeting.         With

                utmost respect, I must observe that the exact text of Section 212(14) of the

                Act has not been reproduced.      The sub-section refers to only two situations.

                Hence, there is no justification in holding that if the motion had failed for

                some reason, a fresh motion cannot be moved for the next one year. The

                expression “as aforesaid”     occurring in sub-section 14 can only mean the

                majority referred to in sub-section (13) of Section 212.



                          9.The petitioner was elected only by her fellow ward members under

                Section 56 of the Act. If 5/4th members of the sanctioned strength of the local

                body have no confidence in the petitioner, the government shall by notification

                remove her from the post. In the case of president of a village panchayat or

                chairman of panchayat union council, even if the majority had gone against

                them, still, the Inspector of Panchayats or the Government can take a contrary

                view. But in the case of District Panchayat, neither the District Collector or the

                Government have any say. They have to simply go by the majority opinion as

                prescribed by the Act.




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                          10.When once the requirements set out in Section 212(2) r/w.Section

                213 of the Act are met, the Inspector of Panchayats has to necessarily call

                upon the Chairperson or vice-chairperson to offer her explanation in this

                regard. Thereafter, the District Collection shall convene the meeting and if in

                the meeting, the motion is carried by a majority of four fifth of the sanctioned

                strength, then, the Government shall by notification remove the Chairman or

                Vice Chairman as the case may be. This is the statutory scheme.

                          11.For the foregoing reasons, I hold that the impugned show cause

                cannot be said to be hit by Section 212 (14) r/w. Section 213 of the Act.

                The Inspector of Panchayats/District Collector, Tuticorin has acted in strict

                compliance with the provisions of the Tamil Nadu Panchayats Act, 1994.      It is

                for the petitioner to offer her explanation and her fate will be decided by the

                members on the date of meeting. Since the petitioner had come to this Court

                even without offering her reply, I grant her one more week from the date of

                receipt of copy of this order to offer explanation.

                          12.The writ petition is dismissed with the aforesaid observations. No

                costs. Connected miscellaneous petitio is closed.



                                                                         27.07.2022

                Index : Yes/no, internet : yes / no
                skm


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                To


                1.The District Collector,
                  Tuticorin, Tuticorin District.




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                                      G.R.SWAMINATHAN, J.

skm W.P(MD)Nos.16395 of 2022 and WMP(MD)No.11844 of 2022 27.07.2022 https://www.mhc.tn.gov.in/judis 14/14