RIKIRAJ JAISWAL Vs. STATE OF M P

JUDGEMENT

(1.) THE present appeal has been filed by the appellant under section 2 of M. P. (Uchcha Nayalaya Khand Nyay Peeth Ko Appeal)Adhiniyam, 2005 challenging the order dated 03. 12. 08 passed by the learned Single Judge in W. P. No. 6148/08.

(2.) BEFORE the learned Single Judge the present appellant challenged the order dated 22. 04. 08 passed by the Collector whereby he has upheld the order passed by the S. D. O. dated 11. 3. 08. Before the S. D. O. , an appeal was preferred whereby the resolution passed by the Panchayat dated 22. 8. 07 was suspended and the S. D. O. directed the Chief Executive Officer, Janpad panchayat Balaghat to take steps for appointment of Panchayat karmi.

(3.) THE present appellant preferred an appeal against the same and the Collector by its order dated 22. 04. 08 dismissed the same.