Manish Kumar Dayal vs State of U.P. and Others

Rakesh Tiwari, J.—Heard learned Counsel for the parties.

The petitioner applied on 31.7.2006 for the post of Panchayat Mitra pursuant to advertisement dated 11.7.2006. A the relevant time the real brother of the petitioner was a member of the Gram Panchayat who is said to have resigned from the post on 4.8.2006.

The petitioner is aggrieved by the fact that though he had topped in the merit list but he had not been given appointment in preference of respondent No. 7 on the ground that he was related to Member of the Gram Panchayat.

The petitioner has earlier come up before this Court in writ petition No. 2543/07 which was disposed of by the order dated 16.1.2007. Subsequent! he filed representation challenging the appointment of Raja Bhaiya who was at serial No. 2 in the merit list.

It has been recorded by the Zila Panchayat Raj Adhikari that after the Raja Bhaiya had been appointed, the petitioner by manipulation and in collusion of some employees placed the resignation in the file after cutting and over-writing on the dates. The relevant extract of the order is as under:

easjs }kjk fu;qfDr i=koyh esa miyC/k dkxtkrh o ;kph ds izR;kosnu o dkxtkrks dk voyksdu o ifj''khyu fd; x;k A xzke iapk;r fyyokgh esa iapk;r fe= dh fu;qfDr gsrq foKfIr fnukad 11-7-06 ds dze esa ;k o nks vU; O;fDr jktkHkb;k o nqxsZ''k dqekj ds vkosnu fu;fr vfUre frfFk 5-8-06 rd izkIr gq, Fks ftldh fu;qfDr gsrq xzke iapk;r }kjk fu;ekuqlkj fnukad 18-8-06 dks Jh NksVk iz/kku fyyokgh dh v/;{krk es iz''kklfud lfefr dh cSBd es fopkj fd;k x;k A ftles ik;k x;k fd ;kph euh''k dqekj dk HkkbZ Jh jes''k dqekj xzke iapk;r fyyokgh dk fuokZfpr lnL; gS fof/k o fu;eksa ds vuqlkj fuokZfpr iapk;r inkf/kdkjh dk lxk lEcU/kh iapk;r fe= gsrq vugZ gksxk pwWfd ;kph Jh euh"k dqekj dk lxk HkkbZ Jh jes''k fuokZfpr iapk;r lnL; Fkk blfy, iz''kklfud lfefr }kjk cSBd esa fu.kZ; fy;k x;k vkSj mfYyf[kr fd;k x;k fd Jh euh"k dqekj iq= Jh f''kon;ky dk lxk HkkbZ jes''k dqekj fuokZfpr lnL; xzke iapk;r gS ftldk bLrhQk izkIr ugh gqvk gS vr% nwljs ua- ij vafdr vkosnd jktk HkbZ;k iq= Jh lqUnj yks/kh dk uke ojh;rk lwph es f}rh; dzekad ij vkrk gS A xzke iapk;r dh iz''kklfud lfefr dh cSBd dh izfr ds voyksdu ls Li"V gS fd cSBd esa fu.kZ; ds le; fnukad 8-8-06 rd Jh euh''k dqekj ds lxs HkkbZ Jh jes''k dqekj }kjk bLrhQk iapk;r lnL; in esa ugh fn;k x;k Fkk A iz''kklfud lfefr ds fu.kZ; ds mijkUr ;kph }kjk fu;qfDr ikus ds fy, vius HkkbZ ls bLrhQk ckn esa fdlh le; fnyk;k x;k vkSj dk;kZy; ds deZpkjh ls feydj i=koyh es yxk;k x;k vkSj mles fnukad iqjkuh vksoj jkbZfVax djrs gq, fy[kh xbZ A ;g ckr esjs }kjk i=koyh voyksdu djus ij laKku es vkbZ gS ftlds fy, dk;kZy; deZpkjh o xzke iapk;r fodkl vf/kdkjh ds fo:) vyx ls dk;Zokgh dh tk jgh gS dk;kZy; o deZpkjh }kjk cxSj esjs le{k j[ks x;s R;kx Ik= okn es i=koyh esa yxk fn;k x;k ftlesa dh bLrhQs ij esjk dksbZ bUMkslesUV ugh gSA ;g Hkh mYys[k djuk gS fd vxLr ekg o mlds ckn tks bLrhQs izkIr gq, gS mudks fu;ekuqlkj Lohd`fr v/;{k ftyk iapk;r dks Hkst fn;k x;k Fkk D;ksfd bLrhQk dh Lohd`fr v/;{k ftyk iapk;r ds }kjk gksrh gS ;fn xzke iapk;r dh iz''kklfud cSBd ds iwoZ ;kph }kjk vkosnu izLrqr djus ds iwoZ muds HkkbZ jes''k }kjk iapk;r lnL; ds bLrhQk fn;k x;k gksrk rks mlds vkosnu i= rFkk iz''kklfud lfefr dh cSBd esa xzke iapk;r fodkl vf/kdkjh o mifLFkr vU; iz''kklfud lfefr ds lnL;ksa }kjk dk;Zokgh fnukad 8-8-06 esa fuf''pr mYys[k fd;k x;k gksrk iz''kklfud lfefr dh cSBd dk;Zokgh eas ;g ugh fy[kk tkrk fd euh"k dqekj dk lxk HkkbZ iapk;r lnL; gS vkSj mUgksus bLrhQk ugh fn;k gS Jh euh"k dqekj o xzke iapk;r fodkl vf/kdkjh fyyokgh ds c;ku Hkh fy, x;s xzke iapk;r fodkl vf/kdkjh ftlus xzke iapk;r iz''kklfud lfefr dh cSBd esa mifLFkr dj dk;Zokgh dk fooj.k fy[kk Fkk mlds c;ku mfYyf[kr fy, x;s gS mlus vius fyf[kr c;ku fnukad 8-2-07 es Li"V fd;k gS xzke fla/kkSjk ds lnL; xzke iapk;r fyyokgh ds bLrhQs esa n''kkZ;h x;h rkjh[k esjs }kjk vafdr ugha dh xbZ gS Mkyh xbZ rkjh[k euxUr o xyr gS] budk bLrhQk ckn esa yxk;k x;k Fkk ;gkW ij ;s Hkh mYys[k djuk gS fd ;kph ds HkkbZ jes''k dk iapk;r lnL; ls bLrhQk o vkosnu v/kksgLrk{kjh ds le{k ugh j[kk x;k A

It appears from the order dated 17.3.2007 passed on the representation of the petitioner by the Zila Panchayat Adhikari, Mahoba that at he time of submitting the application, the real brother of the petitioner Sri Ramesh Kumar was an elected member of the Gram Panchayat and had not submitted his resignation till the selections had been made on 8.8.2006. The gram Panchayat Adhikari further recorded a finding that Raja Bhaiya S/o Sri Sundar Lal Srivastava, respondent No. 7 who at Sl. No. 2 in the merit list, was given appointment by order dated 8.8.2006 and till that time resignation of Sri Ramesh Kumar, the real brother of the petitioner, had not been received.

There appears to be no illegality and infirmity in the order as the petitioner was not eligible for appointment on the date of submission of form as his real brother was Member of the Gram Panchayat and remained as such till the selections had been made. The petitioner cannot take any benefit of manipulation, interpolation or cutting in the records to show that his brother had resigned and he was eligible.

For the reasons stated above, writ petition is accordingly dismissed.

No order as to costs.