DINESH SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) Dismissal of Writ Petition No. 2667/2011 on 20-07-2017, has led the petitioner file present appeal under Section 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005.

(2.) The Writ Petition was directed against the order dated 08/04/2011 passed by the Commissioner, Chambal Division, Morena.

(3.) The contention of the petitioner was that in the year 1996, on 26-06-1996, Gram Panchayat Khandoli, Janpad Panchayat Jaura passed the resolution by majority appointing the petitioner as Panchayat Karmi. The appointment order was issued on 28-06-1996. The said appointment was challenged by one Devendra Singh (since deceased, having expired on 29-07-2010) before the Sub-Divisional Officer, Joura, on the ground of he being appointed prior vide resolution dated 19-02-1996. Be it noted that the said resolution (which is on record at Page No. 81 of the present compilation) recorded the name of present appellant also as a candidate within zone of consideration along with seven others including the said Devendra Singh. Be that as it may. The Sub Divisional Officer by order dated 06-09-2001 dismissed the appeal filed by Devendra Singh.