(1.) THESE four writ petitions pertain to validity of selection of Shiksha Karmi Grade-III, made by Janpad Panchayat, Rajnagar in the year 1998.
(2.) THE case has chequered history. The Collector, Chhatarpur as per order P-4 dated 31-5-1999, quashed the entire selection procedure. The order was affirmed in revision by the Commissioner, Sagar Division, Sagar as per order P-5 passed on April 18, 2000. Second revision was entertained by the State Minister, Panchayat and Rural Development Department, which was allowed as per order P-1 passed on November 1/10th, 2000. The said order P-1 was set aside by this Court in W. P. No. 2570/2001. The order P-1 passed by the State Minister was stayed by this Court in W. P. 3093/2001 and ultimately it was set aside on 18-8-2000 and this Court remanded the matter to the State Minister to hear all the interested parties then to decide revision and also to examine the question whether the second revision was maintainable before him ? The State Minister has passed the order on 10-10-2001 Annexure 1-5. The revision has been allowed the orders passed by the Collector and the Commissioner have been set aside. By way of amendment made in the writ petition in W. P. No. 6926/2000 prayer has been made to quash the order passed by the State Minister dated 10-10-2001 (Annexure 1-5 ). The subsequent order passed by the State Minister Annexure 1-5 was also stayed in W. P. No. 6926/2000 on 8-11-2001.
(3.) THE points for decisions in the instant writ petitions are:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN