ANITA SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners call in question the order dtd. 11/10/2013 passed by the revisional authority affirming the order of the Director (Panchayat) dtd. 14/3/2007 by which the Director (Panchayat) has affirmed the order of the Collector.

(2.) It is the case of the petitioners that the petitioners were appointed as Aanganbadi Karyakarta/Assistants on 11/7/2006 which was objected by the local MLA on which the Additional Collector took cognizance and passed resolution/order dtd. 1/12/2006 (Annexure P-4) suspending the effect and operation of the resolution for appointment of the petitioners which was confirmed by the Director (Panchayat) on 14/3/2007 and which the petitioners questioned by filing revision before the revisional authority and the revisional authority by order dtd. 11/10/2013 dismissed the revision which has been called in question in this writ petition.

(3.) Mr. Shantam Awasthi, learned counsel appearing for the petitioners, would submit that the learned Additional Collector has exercised the power under Sec. 85(1) of the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (for short, 'the Act of 1993') which has been confirmed by the Director (Panchayat) under Sec. 85(2) of the Act of 1993, but no notice/no opportunity of hearing has been given to the petitioners while affirming the orders of the learned Additional Collector and that of the Director (Panchayat) by the revisional authority and therefore the order passed in revision by the revisional authority has to be set aside.