K.Gopalakrishnan vs The Secretary

WP No. 31318 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-10-2026
CORAM
THE HON'BLE MR.JUSTICE C.KUMARAPPAN
WP No. 31318 of 2022
CNR: {HCMA011684942022}
K.Gopalakrishnan
S/o. Kannikkan,
1/14, Ambedkar Salai,
Old Ochalam , Nagavedu Post,
Nemili Taluk, Ranipet District.
..Petitioner(s)
Vs
1. The Secretary
Rural Development and Panchayat Raj
Department, Government of Tamil Nadu,
Fort St.George, Chennai 600 009.
2. The Director
Rural Development,
Panagal Maligai, Saidapet,
Chennai 600 015.
3. The District Collector
Office of the District Collector, Ranipet,
Ranipet District.
4. The Block Development Officer
Office of The Block Development Office,
Nemili Union Office, Ranipet District.
5. Munivel
S/o. Palani,
Ochalam Panchayat Secretary,
Old Ochalam, Nagavedu Post,
Nemili Taluk, Ranipet District.
..Respondent(s)
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WP No. 31318 of 2022
Writ Petition filed under Article 226 of the Constitution of India
seeking a writ of Mandamus, to direct the respondents 3 and 4 to consider the
petitioner’s representation dated 23.09.2022 for hold an enquiry and initiate
disciplinary action against the erring Panchayat Secretary.
For Petitioner(s): Mr.V.Nithyanandam
For Respondent(s): Mr.V.Tamizhanban
Government Advocate
for R1 to R4
R5 – No appearance
ORDER
The writ petition has been filed seeking a direction to the respondents 1 to
5 to consider the petitioner’s representation dated 23.09.2022.
2. The learned counsel for the petitioner submitted that the fifth
respondent is working as a Panchayat Secretary in Ochalam Panchayat.
According to the petitioner, the fifth respondent has committed certain
irregularities in disbursing MGNREGS funds and has also misappropriated
certain amounts. Despite the petitioner’s representation, no action has been
taken against the fifth respondent.
3. At this juncture, the learned Government Advocate appearing for
respondents 1 to 4 denied the allegations and submitted, in all fairness, that the
respondents 3 and 4 would consider the petitioner’s representation dated
23.09.2022, on its own merits and in accordance with law.
4. In view of the fair submission made by the learned Government
Advocate for the respondents 1 to 4, this Court would like to dispose of the writ
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WP No. 31318 of 2022
petition, without going into the merits of the case, by directing the respondents
3 and 4 to consider the petitioner’s representation dated 23.09.2022, according
to its own merits and in accordance with law, after giving due notice to the fifth
respondent and pass appropriate orders within a period of eight (8) weeks from
the date of receipt of a copy of this order.
5. With the above direction, the Writ Petition stands disposed of. There
shall be no order as to costs.
26-10-2026
Index: Yes
Speaking order
Neutral Citation: Yes/No
mk
To
1. The Secretary
Rural Development and Panchayat Raj Department, Government of Tamil
Nadu,
Fort St.George, Chennai 600 009.
2. The Director
Rural Development,
Panagal Maligai, Saidapet,
Chennai 600 015.
3. The District Collector
Office of the District Collector, Ranipet,
Ranipet District.
4. The Block Development Officer
Office of The Block Development Office, Nemili Union Office, Ranipet
District.
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WP No. 31318 of 2022
C.KUMARAPPAN, J.
mk
WP No. 31318 of 2022
26-10-2026
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