JALAL SINGH PATWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant patwari was ousted from service by the Sub -Divisional Officer on 7 -11 -55. In appeal, the Deputy Commissioner confirmed the order of the Sub -Divisional Officer. Hence this second appeal.

(2.) IN the first place the reference to Sub -Divisional Officer's order dated 17 -10 -55 is incorrect. The order of the Sub -Divisional Officer dated 17 -10 -55 has nothing whatsoever to do with the appellant. It relates to the removal of Hari Prasad patwari. It is surprising that such" ugly mistake should occur in the order of the Deputy Commissioner. Any way, what is worse is the reference to Shri Bangale's order dated 6 -9 -54 which is wholly irrelevant and even prejudicial to the appellant. I need not comment on the propriety of Shri Bangale's order, as the same is not the subject -matter of the present appeal.

(3.) FOR reasons given above, the order of the Deputy Commissioner is quashed and it is directed that the appellant shall be treated as a person who was fully qualified on 7 -11 -55. It is now for the Collector of the district to give the appellant earliest opportunity for employment as patwari. The appeal is allowed accordingly.