BHAGWAN SINGH DHAKAD Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER applied for the appointment on the post of Panchayatkarmi of Gram Panchayat Piproniya, Tahsil Kailaras, District Morena. The Gram Panchayat in its meeting passed a resolution on 4.1.1996 and selected the petitioner for the post of Panchayatkarmi. After the petitioner was appointed, the resolution was challenged in appeal by respondent No. 6 -Prahlad before the Sub -Divisional Officer. The Sub -Divisional Officer quashed the. resolution holding therein that the meeting was not fixed for selection of Panchayatkarmi and meeting was not held properly. The selected person is related to Sarpanch.

(2.) THE order of Sub -Divisional Officer was challenged in another appeal before the Collector, Morena, who has confirmed the order passed by Sub - Divisional Officer. Thereafter, some revision was preferred before the Commissioner, which was dismissed as not maintainable.

(3.) THE appeal challenging the resolution is not competent under the scheme of the Adhiniyam.