RISHIKESH SHARMA Vs. JANPAD PANCHAYAT KAILARAS

JUDGEMENT

(1.) PETITIONER had applied for an appointment on the post of Shiksha Karmi in the Janpad Panchayat, Kelaras, District -Morena. However, vide the order dated 5.1.96 the Janpad Panchayat granted appointment to persons other than petitioner. An appeal against the aforesaid order which amounted to the rejection of the application of the applicant/petitioner seeking appointment on the post of Shiksha Karmi was filed by him before the Collector, Morena. During the pendancy of the aforesaid appeal the petitioner had moved an application 23.7.96 praying for the dismissal of the appeal as he did not want to prosecute the same. The Collector, however, vide the order dated 6.8.96 dismissed the appeal observing that in case the selection had not been in accordance with the relevant Rules, fresh appointment be made on the post of Shiksha Karmi and accordance with law.

(2.) THE matter in regard to the filling up of the vacancies in the posts of Shiksha Karmi came up for consideration before the Hon'ble Apex Court, in the case of State of M.P. and another v. Dinesh Kumar (C.A.No. 4032 of 1995) decided on 21.10.97 the Hon'ble Apex Court taking notice of the Madhya Pradesh Shiksha Karmi Recruitment and Conditions of Service) Rules, 1997 observed that the vacancies on the post of Shiksha Karmi shall be filled up in accordance with the Rules and the Shiksha Karmis already working shall be continued till the end of the academic session i.e. 30th of April, 98.

(3.) THE petition is, therefore, dismissed summarily.