MAYA DEVI Vs. STATE OF M P

JUDGEMENT

(1.) WITH consent of learned counsel for the parties the matter is heard finally.

(2.) PETITIONER questions the correctness of the order dated 31.7.08 passed by Additional Commissioner Sagar, Division Sagar; whereby, revision preferred by respondent No.8 against an order dated 9.7.07 passed by Collector Panna, has been set aside and the order dated 3.2.06 passed by Sub Divisional Officer Panna, was restored being facilitating the appointment of respondent No.8 as Panchayat Karmi, Gram Panchayat Ranjurpura, Janpad Panchayat Shahnagar, District Panna.

(3.) RESPONDENT No.8 being aggrieved by order passed by Collector filed a revision before Additional Commissioner, Panna, who by reviving the order passed by Sub Divisional Officer, directed for the appointment of respondent No.8 on the post of Panchayat Karmi. Commissioner dismissed the appeal on the technical ground that the Collector was not competent to hear Second Appeal against an order passed by Sub-Divisional Officer in an appeal preferred against the resolution passed by Gram Panchayat.