MOHAMMAD YAQOOB Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) THE petitioner has filed this petition against the resolution passed by the Gram Panchayat dated 27.09.2008 and also against the order of Collector dated 24.03.2009 (Annexure -P -8).

(3.) THEREAFTER , the Panchayat had again considered the merits of the candidates and decided to appoint the respondent No. 6 as Panchayat Karmi. The present petitioner challenged the aforesaid decision of the Panchayat in revision before the Collector. The Collector vide impugned order dated 24.3.2009 (Annexure -P -8) dismissed the revision filed by the petitioner on the ground that the Gram Panchayat issued another advertisement after direction by the SDO and the petitioner did not apply to the post of Panchayat Karmi in accordance with second advertisement, hence his case was not considered by the Panchayat. It is further observed by the Collector that respondent no. 6 is more qualified than the petitioner and in pursuance to the Circular of the State Government, the Panchayat had an option to add some more qualification hence, the appointment of the respondent No. 6 is in accordance with law.