- (1.) This appeal is taken up and disposed of.
(2.) It is from an order of an Hon'ble Single Judge dated 10.2.2005 wherein his Lordship has quashed the selection and appointment of one Gyan Pratap Singh, who was respondent no. 5 in the Court below. The only reason for quashing is his relationship to the Village Pradhan. It is an admitted case that the appellant at the material time was the husband's brother's son, i.e. the brother-in-law's son of the Village Pradhan, who was a lady.
(3.) The only provision of law which is material for our consideration, is the explanation of Sub-rule (5) of Rule 165 of the U.P. Panchayat Raj Rules, 1947. sab-rule (4) prohibits the appointment of a Panchayat member's 'Relation' to any post ((SIC) servants (SIC)).;