Madhya Pradesh High Court
Maniram Rajput vs State Of M.P. on 31 March, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK AGARWAL
ON THE 31st OF MARCH, 2022
WRIT PETITION No. 7544 of 2022
Between:-
MANIRAM RAJPUT S/O SHRI HALKAI PRASAD
RAJPUT , AGED ABOUT 42 YEARS, OCCUPATION:
GRAM ROJGAR SAHAYAK POSTED AT GRAM
PANCHAYAT DOH, JANPAD PANCHAYAT
BALDEVGARH, DISTT. TIKAMGARH M.P.
(MADHYA PRADESH)
.....PETITIONER
(NONE FOR THE PETITIONER)
AND
1. STATE OF M.P. THROUGH PRINCIPAL SECRETARY
PANCHAYAT AND RURAL DEVELOPMENT
DEPARTMENT MANTRALAY, VALLABH BHAWAN
BHOPAL, M.P. (MADHYA PRADESH)
2. COMMISSIONER M.P. RAJYA ROJGAR GURANTEE
PARISHAD, BHOPAL, M.P. BHOPAL, M.P. (MADHYA
PRADESH)
3. COLLECTOR TIKAMGARH DISTT. TIKAMGARH,
M.P. (MADHYA PRADESH)
4. PROGRAME OFFICER MANREGA SCHEME M.P.
JANPAD PANCHAYAT BALDEVGARH, M.P.
(MADHYA PRADESH)
5. GAJENDRA SINGH LODHI GRAM ROJGAR
SAHAYAK, GRAM PANCHAYAT TILA JANPAD
PANCHAYAT BALDEVGARH, M.P. (MADHYA
PRADESH)
.....RESPONDENTS
(BY SHRI JITENDRA SHRIVASTAVA, PANEL LAWYER)
This petition has come up for hearing on admission on this day, the court
passed the following:
ORDER
Petitioner has filed this writ petition challenging order dated 22/3/2022 passed by Programme Officer, MANREGA whereby petitioner who is working as Gram Rojgar Sahayak at Gram Panchayat, Doh has been attached to Office of Signature SAN Verified Not Janpad Panchayat, Baldevgarh and work of Gram Panchayat, Doh has been Digitally signed by handed over to one Gajendra Singh Lodhi. TULSA SINGH Date: 2022.03.31 17:14:38 IST 2 Petitioner's contention is that petitioner's appointment being contractual, his services are not liable to be attached. Petitioner has placed on record copy of his appointment letter dated 10/06/2011 to support his contention and has placed reliance on some of the orders of this Court. However, fact of the matter is that M.P. Rajya Rojgar Guarantee Parishad vide order dated 24/07/2017 has prepared a policy in regard to transfer of contract employees who have put in more than three years of service at a place to transfer them from one Janpad Panchayat to another within the same District.
Since that policy is also invoked and has been considered by this Court in W.P. No.1160/2021 decided on 29/03/2022, petitioner's attachment, when tested on the touch stone of the policy dated 24/07/2017, cannot be faulted with.
Accordingly, this petition fails and is hereby dismissed.
(VIVEK AGARWAL) JUDGE ts