MANTI BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) SHRI A.D. Mishra, counsel for Petitioner.

(2.) THIS petition is directed against the order dated 22 -8 -2006 by the Collector, Dindori by which the appeal filed by Petitioner under Rule 3 of M.P. Panchayat (Appeal and Revision) Rules, 1995 has been dismissed.

(3.) THE aforesaid contention was turned down by the Sub Divisional Officer and Petitioner was removed from the office of Sarpanch. Against it Petitioner preferred an appeal which has been dismissed by the Collector, Dindori by the impugned order. Learned Counsel for Petitioner has assailed the aforesaid order on merits.