GAURAV SHRIVASTAVA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) LEARNED counsel for the petitioner, learned counsel for respondent No.6, learned counsel for Panchayat and learned counsel for the State.

(3.) IT has been urged by learned counsel for the respondent No.6 that this circular/Govt. Order 13.08.2007, being subsequent in point of time will not apply. Assuming this argument to be correct, still the appointment had to be made on the basis of the government order/circular dated 27.01.2006, which admittedly applied to the case. A copy of this government order/circular has been annexed as Annexure R4.