- (1.)Learned counsel for the rival parties are heard on the question of admission.
(2.)This petition under Article 226 of Constitution of India prays for quashment of appellate order dated 31/12/2009 passed by the Commissioner, Chambal Division, Morena (Annexure P-1) allowing the appeal preferred by the respondent No. 5 herein by setting aside the order of the Collector dated 25/07/2009 (Annexure P-8) dismissing the appeal preferred by the respondent No. 5 herein and directing the Gram Panchayat Baisora, Janpad Panchayat Morena to appoint the respondent No. 5 on the vacant post of Panchayat W.P. No.189/2010 Karmi.
(3.)In the present matter which is pending since 2010 no interim order has been passed in favour of any of the parties and the respondent No. 5 who was appointed as Panchayat Karmi on 18/05/2009 is continuing to serve on the post till date which fact has not been denied by the rival parties.