Madras High Court
V.Sathyamoorthy vs The District Collector on 11 October, 2022
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.21633 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.10.2022
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.21633 of 2014
V.Sathyamoorthy ... Petitioner
Vs
1.The District Collector,
Ariyalur District, Ariyalur.
2.The Block Development Officer,
(Village Panchayats),
Office of the Village Panchayat,
Andimadam, Andimadam Post,
Udayarpalayam Taluk,
Ariyalur District.
3.The President,
Vilandhai Village Panchayat,
Vilandhai, Udayarpalayam Taluk,
Ariyalur District. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India, praying for
issuance of a Writ of Mandamus, to direct the first respondent to consider and
pass orders on merits by disposing the written representation made by the
petitioner on 10.07.2014 within a stipulated time.
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W.P.No.21633 of 2014
For Petitioner : Mr.C.Prakasam
For Respondents : Mrs.M.Geetha Thamaraiselvan
Special Government Pleader
ORDER
This Writ Petition has been filed for a Mandamus, to direct the first respondent to consider and pass appropriate orders on the petitioner's representation dated 10.07.2014 within a stipulated time.
2. The specific case of the petitioner is that the third respondent/the Panchayat President of Vilandhai Village, Udayarpalayam Taluk, Ariyalur District, has appointed one Palanisamy as a Clerk, who is not an employee of the third respondent but acts as a benami of the third respondent.
3. The further case of the petitioner is that the said Palanisamy insisted the beneficiaries to pay a sum of Rs.2,000/- to Rs.2,500/- on behalf of the third respondent wherever, any payments are to be made to the beneficiaries of the Panchayat.
4. It is submitted that the petitioner has sent a representation to the first and second respondents on 10.07.2014. However, it did not evoke any response from the first and second respondents. The learned counsel for the https://www.mhc.tn.gov.in/judis 2/4 W.P.No.21633 of 2014 petitioner is however unable to confirm whether anything survives for adjudication in the present writ petition, since fresh elections have been held for the succeeding period and whether the same person has been reelected as Panchayat President or not in the ensuing elections. The status as to whether the said Palanisamy is continuing to occupy the seat of the de facto clerk of the third respondent/Panchayat President is also not known.
5. Considering the same, I am inclined to close this writ petition. However, liberty is given to the petitioner to approach this Court, in case, the same person continues to discharge the function as a de facto clerk of the third respondent/Panchayat President, without any authorization.
6. With the above observations, this Writ Petition stands closed. No costs.
11.10.2022 Index: Yes/ No Speaking/Non-Speaking Order arb C.SARAVANAN, J.
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1.The District Collector, Ariyalur District, Ariyalur.
2.The Block Development Officer, (Village Panchayats), Office of the Village Panchayat, Andimadam, Andimadam Post, Udayarpalayam Taluk, Ariyalur District.
3.The President, Vilandhai Village Panchayat, Vilandhai, Udayarpalayam Taluk, Ariyalur District.
W.P.No.21633 of 2014
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