- (1.)Shri S. K. Tiwari for the petitioner.
Shri Rajesh Tiwari, Govt. Advocate, for respondents 1 to 3. Shri A. K. Chourasiya for respondents 5, 6 and 7.

(2.)This writ petition has been filed by the petitioner challenging the order-dated 12-9-2006 - Annexure P/12, passed by the Collector exercising powers of appeal against the resolution passed by the Gram Panchayat on 13-6-2006 in the matter of appointment of petitioner as a Panchayat Karmi, and the order-dated 4-12-2007 - Annexure P/19 passed by the Commissioner affirming the same.
(3.)Even though various grounds are raised in this writ petition, the legal question involved pertains to tenability of the appeal before the Collector with regard to resolution passed by the Gram Panchayat on 13-6-2006. A perusal of the records indicate that respondent No. 5 Manohar Yadav challenged the resolution dated 13-6-2006 and the Collector has exercised jurisdiction and has interfered with the resolution quashing the same by the impugned order.