Madhya Pradesh High Court: A review petition was filed before a Single Judge Bench of Sujoy Paul, J., to review an order passed by this court.

Respondent had availed all the remedies available to him under M.P. Panchayat Service (D&A) Rules, 1999 where these rules were created under Section 70 of Panchayat Raj and Gram Swaraj Adhiniyam, 1993.

Petitioner submitted that respondent could not have availed the remedy under Section 91 of the Adhiniyam. Rules of 1999 prescribed remedy of revision, which was admitted to have been exhausted by respondent. Once a specific rule dealing with service matters and disciplinary action were framed i.e. Rules of 1999, and respondent had exhausted all the remedies available therein, respondent could not have preferred an appeal under Section 91. Since Section 70 was an enabling provision, the rules framed there under cannot override Section 91 of the main Adhiniyam. Section 91 states that an appeal was maintainable against the orders of Panchayat and other authorities under the Act. Thus revision before government was maintainable.

The High Court was of the view that even if it is accepted that revisional power exercised by the State Government was in fact under the M.P. Panchayat (Appeal & Revision) Rules, 1995 and not under Section 91 of the main Act, the outcome would not change because the power is with the State Government under Section 91 of the Act to interfere with the order passed by an authority under the Act. If a wrong provision is mentioned while exercising the power, it would not stop the Competent Authority to exercise the appellate power. The Court found no reason to review the order passed earlier. Therefore, the petition was dismissed. [Gram Panchayat Khaira Janpadh Panchayat Rewa v. State of M.P., RP. No. 1664 of 2018, dated 14-11-2018]

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