V. ANAND Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner who was appointed as pump operator in the 4th respondent-Gram Panchayat, has approached this Court assailing the order at Annexure-K dtd. 22/4/2015 passed by the 1st respondent in proceedings bearing No[XXXXXXXXX]204-15

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of the petition narrated briefly are; the petitioner was appointed as a pump operator in the year 1998 by the 4th respondent-Gram Panchayat. Thereafter it appears that the Gram Panchayat had forwarded the recommendation to the 1st respondent-Zilla Panchayat for approval of petitioner's appointment and considering the same, the 1st respondent had approved the appointment of the petitioner vide Annexure-B dtd. 30/11/2000.