BRAJESH NAYAK Vs. COLLECTOR, BARGARH

JUDGEMENT

(1.) Bereft of unnecessary details, it may be stated that the petitioner, in this writ application was appointed as Gram Rojgar Sevak ("GRS" in short) at Guderpali Gram Panchayat on being selected pursuant to the process of selection.

(2.) The opposite party No.5 filed W.P.(C) No.1248 of 2008 before this Court challenging the engagement of the petitioner alleging that he was more suitable and eligible than the petitioner with a further allegation that the application for appointment was not submitted by the petitioner, but by somebody else in his name.

(3.) After disposal of the aforesaid writ application, the Collector conducted an enquiry by calling for the records of selection. The opposite party No.2, i.e., the Project Director, District Rural Development Agency, Bargarh, issued notice to the petitioner as well as to the opposite party No.5 to remain present on 22.04.2008 at 3.00 P.M. before the Collector, Bargarh. Accordingly, the petitioner states that he appeared on that date and time. The Collector, on that date, obtained three specimen signatures of the petitioner and he examined the documents.