SAMIRUNNISHA Vs. STATE OF M.P.

JUDGEMENT

(1.) These two petitions have been filed by two rival contenders to the post of Panchayat Karmi being aggrieved by the order dtd. 3/10/2018 passed by the Minister of State for Rural Development, Government of Madhya Pradesh, thereby cancelling the earlier process for appointment and directing fresh proceedings be carried out for filling up the post. Apart from challenging the aforesaid order, both rival candidates seek their own appointment to the post.

(2.) During pendency of the petition, respondent No.8 in WP 27643/2018 who is petitioner in WP 26046/2018 continued to work and expired in the intervening period i.e. on 13/2/2024. After his death, his Legal representatives have been substituted. Further development took place that his widow has been granted compassionate appointment on 13/6/2024 and the said order has also been put to challenge in WP 27643/2018 by way of amendment as Annexure P-22. Another candidate, namely Usha Bai, who was at Sr. No. 4 in the panel, has filed intervention application IA No. 13346/2024 in WP No. 26046/2018 asserting her own rights to appointment.

(3.) Due to similitude of facts and controversy involved, both these petitions are being decided by this common order. For the sake of convenience, reference to facts and documents is taken from WP No. 27643/2018.