JAYASEN PARICHA Vs. GANDAHATI GRAM PANCHAYAT AND ORS.

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and Mr. Amit Pattnaik, learned counsel for the State.

(2.) THIS writ petition has been filed challenging the order dated 22.03.1995 (Annexure -7) passed by the District Panchayat Officer, Parlakhemundi by which the approval of appointment of the petitioner as Secretary, Gandahati Gram Panchayat has been withdrawn with immediate effect.

(3.) THE names of the candidates including the petitioner were taken into consideration for appointment to the post of Secretary were placed before the Gram Panchayat and the petitioner was selected for the post of Secretary as he was found to be eligible and suitable for the post and accordingly the Gram Panchayat has passed its Resolution dated 22.06.1994.