RAMESH SUNDARA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner's are said to be elected Ward Members of Kantia Gram Panchayat under Jatni Block of the district of Khurda. In this writ petition, they seek quashing of the work order dated 7.6.2000 at Annexure -4 issued by the Block Development Officer in favour of opposite party No. 5 relating to the work 'restoration of Kantia road to Gram Panchayat office road'.

(2.) THE sum and substance of the grievance of the petitioners is that before the work was entrusted to opposite party No. 5, the Ward Members were not noticed nor any meeting was convened by the Block Development Officer for the purpose.

(3.) ON consideration of the submission of the counsel for parties and on perusal of the pleadings, we are satisfied that no illegality was committed in entrusting the work in question to opposite party No. 5.