NABA KISHORE MISHRA Vs. COLLECTOR, DHENKANAL

JUDGEMENT

(1.) HEARD Mr. P.K. Singh, learned counsel for the petitioner and Mr. Patnaik, learned counsel for the State.

(2.) THE petitioner is a VLW posted under the Odapada Block and is working as the Executive Officer of Bangurusingh Grama Panchayat pursuant to the order of the Block Development Officer annexed as Annexure -4 to the additional affidavit filed by the petitioner today in Court. While working as such, the letter under Annexure -1 was issued by the Collector, Dhenkanal to the following effect : -

(3.) SECTION 122 (3) of the Orissa Grama Panchayat Act reads as follows :