RAMPRAKASH BANSKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this petition praying for a direction to the respondent No. 2, Collector, Tikamgarh, to decide the application filed by the petitioner under Section 151 of the Code of Civil Procedure in Revision Case No. 27/Revision/2006-07.

(2.) The brief facts leading to the filing of the present petition are that the Gram Panchayat, Poha, undertook the proceedings for making appointment on the post of Panchayat Secretary in which the respondent No. 4 and others participated but in which the petitioner did not participate. The respondent No. 4 was appointed on the post of Panchayat Karmi vide resolution dated 14-3-2005. The appointment of respondent No. 4 was assailed by one Shri Indrapal son of Dhuram Yadav before the S.D.O. which challenge was dismissed by the S.D.O., Niwari, District Tikamgarh by order dated 20-3-2006.

(3.) In the aforesaid proceedings before the S.D.O. the petitioner had filed an application for impleading him as a respondent which was rejected by final order dated 20-3-2006, being aggrieved by which the petitioner had filed a revision before the Additional Collector, Tikamgarh in which, allegedly, the petitioner filed an application for withdrawal and accordingly by the impugned order dated 19-12-2006 the revision filed by the petitioner was permitted to be withdrawn.