DINESH KHANDELWAL Vs. HIGHER EDUCATION DEPARTMENT

JUDGEMENT

(1.) Heard on the question of admission as well as on IA No. 14809/2017, which is an application for vacating the stay order.

(2.) The petitioner before this court has filed this present petition being aggrieved by the order dated 11-10-2017 passed by the State Government by which the respondent No.3 has been appointed as President of Janbhagidari Samiti.

(3.) The contention of the petitioner is that by an order dated 10-10-2017 the petitioner was appointed on the post of President of Janbhagidari Samiti Government Holkar Science College and the petitioner has deposited a sum of Rs. 1 lac as it was the requirement under the relevant point of time for the persons, who are not holding any public office, M.L.A., Corporators, M.Ps. etc. The petitioner has further stated that after he was appointed he has submitted his joining and to his utter surprise another order was issued on 11-10-2017 appointing one Surendra Singh Chhabra (respondent No.3) in his place.