JASWANT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellants, pursuant to the order issued by the Janpad Panchayat, joined as Lower Division Clerk (LDC) in February, 1987. Their appointments, however, stood annulled by the order of the Collector in exercise of power under Section 83 of the Panchayat Adhiniyam, 1981.

(3.) The Collector, on a finding that the prescribed procedure for appointment had not been followed, cancelled the order of appointment. The prescribed procedure supposed to be, calling for the candidates from the Employment Exchange against the said order of the Collector, the High Court was moved, but being unsuccessful there, this appeal is before us.