LEELAVATI YADAV Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) After notice matter, with consent of learned counsel for the parties, heard.

(2.) Issue as to whether an incumbent, though most meritorious, can be denied appointment for the post of Panchayat Karmi on the ground of his/her being not the resident of the village where the appointment is made has been answered in following terms by Division Bench of this Court in Raghvendra Singh vs. State of M.P.& ors. : 2015 (3) MPLJ 356 :

(3.) Case at hand is not different to that of the matter before Division Bench.