(1.) THIS petition challenges the order dated 22.11.2010, Annexure P -1, whereby Chief Executive Officer (CEO), Janpad Panchayat, Bhind directed that candidature of respondent No.5 be considered for appointment on the post of Panchayatkarmi.
(2.) THE Panchayat issued an advertisement dated 15.8.2007 (Annexure P -5). Last date of submission of candidature was 31.8.2007. In the said recruitment process, the petitioner was not selected. Ultimately, he filed an appeal before the appellate authority against the appointment made in the said recruitment. His appeal was allowed. Against that, the selected/appointed candidate Brijendra Singh filed Writ Petition No. 2539/2009. The said matter was decided on 21.6.2010. This Court partly allowed the petition and directed the Panchayat to pass a fresh resolution for considering all the applications including the application of respondent No.6 therein (present petitioner). Resultantly, the Panchayat passed a fresh resolution and considered the cases of persons on merits. The Panchayat was of the opinion that the application of respondent No.5 herein was received but on the last date of of submission of candidature she was minor. Thus, she was not considered. It appears from Annexure P -1 that she submitted an application for inclusion of her name and in turn, by the impugned order, it was directed that she be considered for the recruitment in question.
(3.) SHRI RBS Tomar has supported the stand of Shri N.K.Gupta. The contention of Smt. Nidhi Patankar and Shri R.K.Mishra is that there is no infirmity in the order, Annexure P -1, dated 22.11.2010. The respondent No.5 is meritorious and her merit is being ignored. Her marks in the high school are more than the present petitioner.