KULDEEP TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present appeal is directed against an interlocutory order passed by learned Single Bench on 20.02.2018 whereby, an earlier interim order dated 11.09.2017 was confirmed.

(2.) The writ petitioner was appointed as Gram Rojgar Sahayak on 06.09.201 His appointment was challenged by the appellant before the Collector on the ground that the writ petitioner was not eligible for appointment since he had not submitted the voter list showing him to be local resident of Gram Panchayat Baroda. The said appeal was dismissed by the Collector on 16.08.2013. Being aggrieved, the appellant filed an appeal before the Commissioner, Rajya Rojgar Guarantee Parishad, Bhopal which was allowed on 26.12014. The said order was challenged by the writ petitioner before this Court in Writ Petition No.985/2015 which was allowed on 16.02015. The Commissioner was directed to hear the matter afresh. Subsequently, the appeal was again allowed on 008.2017 whereby, the appointment order of the writ petitioner was quashed. Against the said order, the writ petitioner filed W.P. No.12308/2017 and vide order dated 11.09.2017, the learned Single Bench has passed interim order permitting the writ petitioner to work on the post of Gram Rojgar Sahayak.

(3.) The argument of learned counsel for the appellant is that he was not heard when the learned Single Judge passed the interim order dated 11.09.2017 and the order dated 20.02.2018.