RAM NARAIN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner seeks a writ in the nature of certiorari seeking quashing of orders, Annexures P5 and P2 dated 03.08.2012 and 10.05.2011 respectively whereby respondent no. 4 was ordered to be appointed as Lambadar of the village.

(2.) Learned counsel for the petitioner has assailed the order. He submits that respondent no. 4 was involved in a criminal case at the time of consideration of his candidature for the post of Lambardar. He deliberately concealed this fact from the authorities below. He submits that authorities below have committed a grave error while appointing respondent no. 4 as Lambardar. According to him, impugned orders are unsustainable and, thus, deserve to be set-aside.

(3.) Learned counsel for respondent no. 4 submits that respondent no. 4 has already been acquitted in the criminal case. According to him, there is no infirmity with the impugned orders. Same are sustainable.