Madhya Pradesh High Court
Ramesh Kumar Gauli vs The State Of Madhya Pradesh on 28 September, 2012
Ramesh Kumar Gauli Vs. State of M.P. & Ors.
Writ Petition No. 10446 / 2008 (s)
28.9.2012:
Shri D.S. Chauhan, learned counsel for the petitioner.
This petition was filed in the year 2008, it is yet to be admitted and it is listed today for admission. It was listed once on 22.10.2008 and was adjourned, as none appeared for the petitioner.
Matter pertains to appointment of Panchayat Karmi to the Panchayat in question and challenge is made to an order passed by the Collector namely the appellate authority rejecting the appeal. The orders passed by the Collector indicated that appeal was filed against a resolution dated 20.8.2007, on the ground that an appeal against the resolution was not maintainable, appeal has been rejected, and reference is made to various orders of this Court where the said legal principle is laid down.
Learned Collector has referred to all these judgments of this Court wherein it has been held that an appeal against resolution was not maintainable, accordingly, in rejecting the appeal on the ground of its maintainability, as indicated hereinabove, learned Additional Collector has not committed any error warranting interference into the matter that also when the appointments were made in the year 2007 and appointed candidates have continued to work now for more than 5 years.
Accordingly, finding no ground to interfere into the matter now after more than 5 years, this writ petition is dismissed.
(Rajendra Menon) Judge ss/-