ROHITA K. NAYAK Vs. STATE & ORS.

JUDGEMENT

(1.) HEARD learned counsel for the parties. This writ petition has been filed challenging the order dated 09.05.2011 of the District Panchayat Officer, Jajpur, as per Annexure -6, wherein it has been stated that as the post of Secretary has been abolished since 07.02.2009, the application of the petitioner for the post of Secretary cannot be considered.

(2.) LEARNED counsel for the petitioner submits that the petitioner had appeared in the viva -voce test and had been found suitable and was selected for the post of Secretary of Gamu Gram Panchayat. As the appointment was not approved by the District Panchayat Officer, Jajpur, as required under Rule -212 of the Gram Panchayat Rules, the petitioner had approached this Court in W.P. (C) No. 1046 of 2011. This Court vide order dated 18.03.2011 had directed the District Panchayat Officer, Jajpur -opposite party no. 3 to take immediate steps for approval of the selection of the petitioner as the Secretary of Gamu Gram Panchayat in the district of Jajpur.

(3.) ON perusal of the Govt. Resolution dated 07.02.2009 under Annexure -7 to the writ petition, it is seen that the State Government in the Panchayat Raj Department abolished the post of Secretary of Gram Panchayat and decided to promote all the Gram Panchayat Secretaries to the post of Village Level Workers.