RAM LAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner under Article 226 of the Constitution of India for quashing of order dated 20.07.2010 (Annexure P/2) passed by the Collector, Jind and order dated 17.03.2010 (Annexure P/1) passed by the Assistant Collector Ist Grade, Safidon, whereby the petitioner has been illegally and arbitrarily removed from the post of Chowkidar of Village Jamni, Tehsil Safidon, District Jind and also prayed for reinstatement in service with arrears of pay and all other consequential benefits.

(2.) Brief facts of the case are that the petitioner was appointed as Chowkidar of Village Jamni, Tehsil Safidon, District Jind. He expired on 28.01.2011 as mentioned vide C.M. No. 9736 of 2011. His legal heirs have been brought on record vide order dated 12.01.2012. The legal heirs are his widow Smt. Premo, and three sons, namely, Satbir, Om Parkash and Rajinder Singh. On the complaint of respondent Nos. 3 to 6, the Assistant Collector Ist Grade, Safidon, vide order dated 17.03.2011 (Annexure P/1) removed the petitioner (now deceased) from the post of Chowkidar. Against the order (Annexure P/1), the petitioner filed an appeal before the Collector and the same was dismissed by the Collector vide order dated 20.07.2010 (Annexure P/2).

(3.) I have heard learned counsel for the parties and perused the record.