RAM NARAYAN Vs. PRABHU

JUDGEMENT

(1.) WITH consent of learned counsel for the parties the matter is heard finally.

(2.) ORDER dated 6.8.2013 passed by Board of Revenue is being called in question vide this petition under Article 227 of the Constitution of India.

(3.) BACKGROUND facts giving rise to controversy briefly are that one Jagdish S/o Rajju Chadar, Kotwar of Rehli Khas was removed from the post of Kotwar for having found guilty of misconduct. Removal gave rise to vacancy of Kotwar of Rahli Khas whereon proceedings were initiated in pursuance to requisition by Patwari Halka No. 21, Tahsil Rehli dated 23.1.2002. Responding to the notice for appointment, five applicants applied for the post of Kotwar, viz, Mst. Archana W/o Jagdish Chadar, Prabhu S/o Rajaram Chadar, Hemant S/o Shri Shaligram and Jamal Khan S/o Bhure Khan.