DARBARSINGH Vs. ADDITIONAL COLLECTOR(REVENUE) RAJGARH

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS intra Court appeal under Section 2 of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyanpeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 28.03.2012 passed by the learned Single Judge of this Court in Writ Petition No.4951/2009 (s).

(3.) HAVING heard learned counsel for the parties, we find no merit in this writ appeal. We find that the appellant's appointment by the Gram Panchayat was not made on the basis of the merit. The merits of all the candidates who had applied for the said post were not considered and the appellant was selected by the Gram Panchayat only on the basis of the majority of votes.