VIKRAM SINGH TANWAR Vs. STATE EDUCATION DEPARTMENT ORS.

JUDGEMENT

(1.) The matter comes up on an application under Article 226(3) of the Constitution of India for vacation of ex-parte interim order dtd. 4/4/2018.

(2.) Heard the counsel for the petitioner and the respondents. Taking into consideration the fact that the father of the petitioner was a member of SDMC at which the petitioner was selected, I am of the considered view that the ex-parte interim order dtd. 4/4/2018 to the petitioner's benefit saving his appointment as Panchayat Sahyak by the SDMC therefore deserves to be vacated. It is accordingly so.

(3.) The application for vacation of ex-parte interim order dtd. 4/4/2018 is accordingly allowed. The ex-parte interim order dtd. 4/4/2018 stands vacated.