ABDUL HAFIZ Vs. TARIQ MOHAMMAD

JUDGEMENT

(1.) HEARD finally with the consent of the parties.

(2.) THE appellant has filed this writ appeal under section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 against the order dated 12.4.2007 passed by Writ Court in WP No. 5131/06 (S) filed by respondent No. 1. The dispute is between the appellant and respondent No. 1 about their status in the panchayat either as Panchayat Secretary or as Panchayat Karmi. Both are claiming the post on the basis of the various resolutions passed by panchayat from time to time. The learned Writ Court after considering the various resolutions allowed the writ petition filed by respondent No. 1 and directed to hold an inquiry and decide the question of termination of the appellant from the post of Panchayat Karmi as well as Panchayat Secretary and also the question of appointment of respondent No. 1 on the post of Panchayat Karmi as well as on the post of Panchayat Secretary, after providing opportunity of hearing to those who are parties in the writ petition.

(3.) WITH the aforesaid direction, this writ appeal is finally disposed of.