DHARAMENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case relates to appointment of Chowkidar in village Kanhori. The Collector appointed respondent No.6 vide order dtd. 7/9/2021 and the writ petition has been preferred against the said order.

(2.) Learned counsel for the petitioner was asked to explain, why, an appeal could not be filed under the Punjab Land Revenue Act, 1887 (hereinafter referred to as the Act) as Sec. 13 thereof provides an appeal against any order passed by a revenue official. The Collector is a revenue official.

(3.) Learned counsel for the petitioner has relied upon a judgment dtd. 9/11/1970 passed in CWP-2806-1970 titled as Badlu Vs. the State of Harvana and others to argue that appeal is a creature of the statue and if, statute does not provide therefor, the same cannot be filed.