- (1.)HEARD. THE petitioners have filed this petition challenging the order of Additional Commissioner dated 31-7-2006, Annexure P-1 passed in appeal. By the aforesaid order, the Additional Commissioner has directed appointment of respondent No. 7 as Panchayat Karmi.
(2.)RESPONDENT No. 6 Gram Panchayat Mebli issued a notification, a copy of which has been filed as Annexure P-4 on 6-3-2006 with regard to appointment of Panchayat Karmi under the scheme formulated by the Government named as Panchayat Karmi Yojna. It was mentioned in the notification that the candidate must has minimum qualification of High School pass under 10 + 2 system. The State Government formulated a scheme named as Panchayat Karmi Yojna with regard to appointment of Panchayat Karmi. In Para 4 of the aforesaid scheme process of selection has been prescribed and as per the aforesaid scheme Gram Panchayat has to invite applications for the purpose of appointment of Panchayat Karmi and General Body of the Gram Panchayat would consider the cases of the persons for the appointment. As per Clause 3, the minimum qualification is High School Certificate under 10 + 2 system. It has also been mentioned in the aforesaid clause that the Panchayat has power to add other required qualifications in addition to the minimum qualification.
(3.)SUBSEQUENTLY, the Government issued another circular dated 27th January, 2006, by the aforesaid circular the power with regard to fixing the additional qualification by the Panchayat for the post of Panchayat Karmi has been withdrawn and it was made clear that the minimum qualification for the purpose of appointment of Panchayat Karmi would be passing of High School Examination with 10 + 2 system.