SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present civil writ petition has been filed assailing the appointment of respondent no.5 as Chowkidar of Village Konderawali, Sub Tehsil Sahlawas, District Jhajjar vide order dated 18.07.2018 (Annexure P-2) and the dismissal of the petitioner's appeal against the same vide order dated 21.05.2019 (Annexure P-1).

(2.) According to the averments made in the civil writ petition, applications were invited from eligible candidates for appointment as the village Chowkidar. The last date for submitting the applications was 07.08.2017. Five applications were received which included the petitioner and respondent nos.5 to 7. One candidate (Sunder Singh) withdrew his application leaving four candidates in the fray. Respondent no.4 scrutinised the applications of the four candidates, Police verification was got done, and reports regarding illegal encroachments and pendency of loan dues were called. Thereupon, respondent no.4 recommended that respondent no.6 (Pritam) be appointed as village Chowkidar.

(3.) The papers were then sent to respondent no.3 before whom all the candidates appeared either through counsel or in person. Vide order dated 18.07.2018 (Annexure P-2) respondent no.3 appointed respondent no.5 (Mahinder) as village Chowkidar. While passing the order Annexure P-2 and appointing respondent no.5 (Mahinder) as village Chowkidar, respondent no.3 held that he " is 12 Class pass. He is 37 years young man and healthy matured person. He bears good moral character, 83 persons of the village have given statement in his favour to appoint him Chowkidar. He has given donation for social and religious work. He has no illegal encroachment on any Panchayat or Govt. land. Therefore, I keeping in view the education, witnesses and religious work, think that Sh. Mahinder s/o Sh. Lal Chand better candidate than other candidates for the post of Chowkidar and appoint Mahinder s/o Lal Chand as new Chowkidar of Village Konderawali ".