BHAKTI SHARAN Vs. PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) They are heard.

(2.) This review application has been filed by applicant ­ Bhakti Sharan, for reviewing the order dated 27.3.2015 passed in W.A. No.869/2014, mainly on the ground that vide resolution no.2 dated 26.1.2006, he has been appointed as Panchayat Karmi by the Gram Panchayat ­ Gulzira and the resolution No.1 by which appointment of non -applicant No.8 ­ Fakariya, on the post of Gram Panchayat is fictitious and fabricated document. This Court relying on the aforesaid facts mentioned in the review application by order dated 4.9.2015 directed the Sub Divisional Officer of Tehsil ­ Bhagwanpura to produce the original record of Gram Panchyat Gulzira, in respect of resolution Nos.1 & 2 dated 26.1.2006 regarding appointments of applicant and non -applicant No.8 on the post of Gram Panchayat and fixed the case for today, ie., 30.9.2015.

(3.) Shri Sunil Jain, learned Addl. Advocate General has made a statement at bar that as per order No.1719/2.6.2008 of Collector Khargone, during enquiry, it was found that original record regarding appointment of Panchayat Karmi of Gram Panchayat - Gulzira is with present applicant. Relevant part of the order of Collector Khargone dated 2.6.2008 reads as under : - <IMG>JUDGEMENT_83_LAWS(MPH)9_2015.JPG</IMG>