SATISH RAWAT Vs. STATE OF M P

JUDGEMENT

(1.) The writ appellant Satish Rawat, in this writ appeal filed under section 2 (1) of M.P. Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 is aggrieved by the impugned order of the learned Single Judge dated 22.11.2010 passed in Writ Petition No. 2667/09 (S) dismissing the writ petition directing the Gram Panchayat to initiate process for appointment to the post of Panchayat Karmi in terms of the order of the Commissioner by issuing an advertisement.

(2.) We have heard learned counsels for both the parties and have also perused the record of this writ appeal.

(3.) The appellant aggrieved by the order of the Commissioner preferred a writ petition being WP No. 2667/09 (S) seeking quashing of the impugned order of the Commissioner. THE said writ petition filed by the writ appellant was dismissed by the learned Single Judge vide its order dated 22.11.2010, aggrieved wherefrom, he has approached this Court in the present writ appeal.