DURGANATH SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Heard.

(2.) It is not in dispute that the petitioner was appointed as Panchayat Karmi by the Gram Panchayat, Phool Harchandra Singh, in 1996. On 20-3-1996 he has been notified as Panchayat Secretary for performing the secretarial duties of Gram Panchayat by the Collector, Rewa under section 69(1) ofM. P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (in short 'the Adhiniyam of 1993'). The services of the petitioner has been terminated by respondent No. 4 vide order dated 16-1-2004 in pursuance to the resolution dated 16-1-2004 passed by the Gram Panchayat. Against the said order the petitioner preferred an appeal to the prescribed authority (Sub-Divisional Officer, Rewa) which was dismissed vide order dated 18-4-2005. Against the dismissal of the appeal the petitioner filed a revision under Rule 5 of M. P. Panchayat (Appeal and Revision) Rules, 1995 before respondent No. 3. Learned revisional authority after appreciating the facts of the case came to the conclusion that the services of the petitioner have been terminated after issuing show cause notice to him and upheld the order of the appellate authority.

(3.) The petitioner's case is that he was in service of Gram Panchayat since 1996 and his services have been terminated vide order dated 16-1-2004 without issuing any show cause notice to him. It is submitted that principles of natural justice have also been violated and the services of the petitioner have been terminated without any valid reason.