- (1.) Heard learned Counsel for the petitioner, and learned standing counsel for respondent Nos. 1 to 3 and Sri Anuj Kumar, who has accepted notice on behalf of respondent No. 4.
(2.) The petitioner's candidature has been rejected on the ground that she is the daughter-in-law of a Member of the Gram Panchayat namely Om Shanker and, therefore, she is disqualified from being appointed as Gram Rozgar Sewak in terms of the relevant Government order that is applicable to the petitioner. There is no dispute about the aforesaid proposition that in the event on the date when the petitioner applied was the daughter-in-law of a sitting Member of Gram Panchayat then she would be disqualified.
(3.) The dispute in the present case is that the petitioner applied on 28.3.2008 and she contended that her father-in-law, who was a Member of Gram Panchayat, had already resigned a day earlier on 27.3.2008. For this, the petitioner relied on the resignation letter of her father-in-law which is Annexure-5 and which bears an endorsement of the Chairman of Zila Panchayat accepting the same and placing it before the District Panchayat Raj Officer for appropriate action.;