RAJKUMAR SINGH LODHI Vs. STATE OF M P

JUDGEMENT

(1.) Since the affected parties are represented, the matter is heard finally.

(2.) Order dated 7.8.2013 passed by respondent No.2, Collector Damoh is being assailed vide this petition, whereby appointment of the petitioner on the post of Gram Rojgar Sahayak, Gram Panchayat Bijoura, Janpad Panchayat Jabera District Damoh has been cancelled and respondent No. 4 has been directed to be appointed.

(3.) That, in pursuance to communication No. 5335/NREGS-MP/Stha/NR-2/12 dated 2.6.12 by Madhya Pradesh Rojgar Guarantee Parishad, a body constituted under Panchayat and Rural Development Department, Government of Madhya Pradesh, steps were taken for appointment of Gram Rojgar Sahayak, Gram Panchayat Bijoura, Janpad Panchayat Jabera wherein out of 17 candidates, respondent No.4 got 123.40 marks and the petitioner 123.22 marks.