HARISH CHANDRA YADAV Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of parties, the matter has been heard finally. In this intra-Court appeal the appellant has challenged the validity of the order dated 24-11-2009 passed by a learned Single Judge of this Court, whereby the writ petition preferred by the appellant has been dismissed.

(2.) The facts leading to filing of the writ appeal, briefly stated, are that Gram Panchayat, Kalpi issued an advertisement for appointment of Panchayat Karmi on 24-7-2007. Pursuant to the said advertisement, 19 candidates submitted their applications out of which 10 applicants were found ineligible at the time of scrutiny of applications. Remaining 9 applications were considered in the meeting of the general body of Gram Panchayat, Kalpi. The Gram Panchayat passed a resolution on 8-8-2007 for appointment of the appellant as Panchayat Karmi. In pursuance of the aforesaid resolution, the appellant was appointed as Panchayat Karmi, vide order dated 11-8-2007. Being aggrieved by the appointment of the appellant on the post of Panchayat Karmi one candidate namely Ku. Indira, preferred an appeal before the Sub Divisional Officer on the ground that the appointment of the appellant was not in consonance with the circular dated 13-8-2007 issued by the State Government.

(3.) In the appeal, which was preferred by aforesaid Ku. Indira, the respondent No. 5 filed an application for her impleadment, which was rejected by the SDO with the liberty to the respondent No. 5 to prefer an independent appeal, which she did not file.