CHANDAR SINGH MARAVI Vs. STATE OF M P

JUDGEMENT

(1.) Heard. Petitioner in pursuance to the proceedings for appointment of Panchayat Karmi, Gram Panchayat Khohari Janpad Panchayat Nainpur, District Mandla, was selected and appointed as Panchayat Karmi by majority of vote vide resolution dated 23.2.2006 and order dated 26.2.2006. Thus, the petitioner was preferred against respondent No. 6 who had 61.40% marks and the petitioner 41.6%.

(2.) Appointment of the petitioner which was vide resolution dated 23.2.2006 was questioned before the Additional Collector, Mandla who by his order dated 9.6.2009 dismissed the Appeal upholding the resolution in question.

(3.) Aggrieved, respondent No. 6 preferred a Revision before the Additional Commissioner, Jabalpur, wherein, despite of repeated opportunity given to the petitioner between 21.11.2012 to 14.8.2013 which led the Revisional Authority to hear the revision ex-parte and decide the same by impugned order.