MANIRAM YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER has sought following reliefs:

(2.) CASE of the petitioner is that the State Government decided to appoint Panchayat Karmis and Secretaries in various Gram Panchayats after coming into force of M.P. Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993, The appointments of the Panchayat Karmis and Secretaries are regulated by the instructions and till date no statutory rules have been framed by the State Government. It is prayed that a mandamus be issued to the respondent directing it to make statutory recruitment rules in respect' of the appointment and service conditions of the Panchayat Karmis and Secretaries in the Gram Panchayats.

(3.) LEARNED counsel for petitioner submits that after enactment of the M.P. Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993, every Panchayat requires a Panchayat Karmi and Secretary. When a large number of Panchayat Karmis and Secretaries are to be appointed, their appointment and service conditions ought to have been regulated by framing of the rules. It is submitted by the petitioner that in case such direction cannot be issued, petitioner may be permitted to submit a representation in this regard to the State Government for framing the aforesaid rules.