JUDGEMENT
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(1.) Heard learned Counsel for the parties.
(2.) The petitioner applied on 31.7.2006 for the post of Panchayat Mitra pursuant to advertisement dated 11.7.2006. A the relevant time the real brother of the petitioner was a member of the Gram Panchayat who is said to have resigned from the post on 4.8.2006.
(3.) The petitioner is aggrieved by the fact that though he had topped in the merit list but he had not been given appointment in preference of respondent No. 7 on the ground that he was related to Member of the Gram Panchayat.;
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