CHANDRAPAL SINGH PARMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) SINCE , all these Writ Appeals are arising out of the same order dated 08/10/2012 passed by the Single Bench of this Court in various matter of similar nature, they are heard together and are being disposed of by this common order. For the sake of convenience, the facts stated in W.A.No. 679 of 2012 are dealt with.

(2.) THE appellant has filed the Appeal 679 of 2012 against the order dated 08/10/2012 passed by learned Single Judge in

(3.) PANCHAYAT and Social Welfare Department issued a transfer policy in regard to transfer of the Panchayat Secretary. In accordance with the aforesaid policy, the Panchayat Secretary can be transferred within the district on the recommendations of President of Janpad Panchayat/Chief Executive Officer, Janpad Panchayat with the approval of General Administration Committee of District Panchayat. The State Government also framed rules in exercise of power conferred by subsection (1) of Section 95 read with sub section (1) of Section 69 of the Madhya Praesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 named as Madhya Pradesh Panchayat Service (Gram Panchayat Secretary Recruitment and Conditions of Service) Rules, 2011. Rule 7 of the aforesaid Rules of 2011 reads as under: