DEVENDRA Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) The enquiry report by the Collector, Gondia dtd. 18/08/2023 has been tendered across the bar by the learned Additional Government Pleader, which is taken on record and marked "X" for the purpose of identification.

(2.) The grievance raised in the petition is that in spite of the petitioner having been selected as a Grampanchayat employee Post - 01 in the examination conducted in that regard and having secured the highest score was entitled for employment, however, on a compliant filed by the other candidates the appointment was not made.

(3.) Mrs. Munshi, learned counsel for the respondent no.3 supports the petition.