AJAB SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) HAVING heard learned counsel for the parties and having perused record of the case, I am inclined to set aside/quash all the orders passed by the authorities in this case and remand the case to sdo i.e. original authority to decide the issue again on facts.

(2.) THE dispute in this case relates to appointment of Patel for village Chitoni, District - Shajapur. This appointment has to be made in accordance with the procedure prescribed under rules known as Rules Regarding Appointment, Remuneration, Duties, Removal and Punishment of Patels.

(3.) THE appointment for the post of Patel can be only amongst those candidates who have applied for the said post pursuant to the issuance of proclamation issued under Rule 4. It is found that petitioner has not applied pursuant to the proclamation issued under Rule 4 then in such event, his case cannot be considered.