JAGDISH MEHTA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present writ petition challenging the order dated 5/02/2018, passed by the Additional Commissioner, Indore Division, Indore.

(2.) That, the petitioner was appointed on the post of Panchayat Secretary of Gram Panchayat Rajod, District Dhar by order dated 31/10/1995. He was confirmed on the said post vide order dated 7/10/1997 and, thereafter, he was notified as Panchayat Secretary of Gram Panchayat, Rajod. Vide order dated 29/04/1997. However, the notification dated 29/04/1997 has been withdrawn by the Collector on the ground that the petitioner has tendered his resignation from the post of Panchayat Karmi, though he has never submitted any application for resignation on the post of Panchayat Karmi.

(3.) The petitioner, thereafter, applied for the Right to Information Act for supplying him the copy of the alleged resignation. The petitioner submits that the application has not been signed by him and the same was not submitted by him and in the order the name of father of the petitioner has also not been mentioned.