(1.) HEARD on the question of admission.
(2.) THE petitioner was appointed as Panchayat Karmi vide order dated 28-11-1997 (Annexure P-1) passed by the Gram Panchayat Heerapur, Kodia. Thereafter, exercising the powers conferred under Section 69 of the M. P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (for short' Adhiniyam') the second respondent Collector, Katni appointed and notified him as Secretary of the aforesaid Gram Panchayat.
(3.) ON receipt of the information from the Chief Executive Officer, janpad Panchayat, Katni vide his letter dated 1-8-2006 in regard to the petitioner's conviction for offences under Sections 409, 420, 467, 468, 471, 477-A and 120-B of the Indian Penal Code vide judgment dated 24-7-2006 passed by the Special Magistrate, State Economic Offence Investigation bureau, District Jabalpur, the second respondent Collector, Katni denotified the petitioner from the post of Secretary of the Gram Panchayat vide order dated 12-10-2006 (Annexure P-5 ). Feeling aggrieved the petitioner has filed this petition.