YASHWANT Vs. STATE OF MADHYA PRADESH & ORS.

JUDGEMENT

(1.) - This petition filed under Article 226 of the Constitution challenges the order dated 11.02.2014 (Annexure P/8) whereby the appeal preferred by respondent No.7 was allowed by the learned Addl. Commissioner and High Court of Madhya Pradesh appointment of present petitioner was set aside. In lieu thereof, respondent No.7 was directed to be appointed as Panchayat Karmi.

(2.) Briefly stated, the relevant facts are that the petitioner, respondent No.7 and other candidates submitted their candidature for the post of Panchayat Karmi.

(3.) Shri Puneet Shroti, learned counsel for the petitioner, during the course of arguments fairly admitted that respondent No.7 secured 73.8 marks whereas petitioner secured only 63.6 marks. The Gram Panchayat passed a resolution (Annexure P/1) and proposed the name of present petitioner because mother of respondent No.7 was holding the post of 'Panch' in the same Gram Panchayat.