ANGURBALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant before this Court has filed present writ appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 being aggrieved by order dated 09/10/2020 passed by learned Single Judge in Writ Petition No.15380/2020 (Smt. Angurbala Vs. State of M. P. and Others).

(2.) The facts of the case reveal that the appellant before this Court, who is resident of Gram Panchayat Alhed, Tehsil Manasa, District Neemcuh was elected as Sarpanch of Gram Panchayat in the year 2015 and the period provided to hold the office is five years. The undisputed facts of the case also reveal that the tenure of the appellant came to an end and as elections were not held an Administrative Committee was constituted in the Gram Panchayat like other Gram Panchayats in the State of Madhya Pradesh.

(3.) The appellant was appointed as Pradhan of the Administrative Committee vide order dated 08/03/2020, meaning thereby, purely an administrative arrangement was made in respect of functioning of the Gram Panchayat based upon a notification issued by the State Government for making ad-hoc / Stop Gap Arrangement. Thus, the undisputed facts reveal that the appellant was not a Sarpanch keeping in view the statutory provisions as contained under the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993.