SOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sohan Lal, an unsuccessful aspirant for the post of Lambardar (General Category) of Village Tajakpur, Tehsil Jagadhari, District Yamuna Nagar has filed the instant writ petition wherein challenge has been laid to the order dated 25.5.2011(P-1) passed by respondent no.3/Collector-cum-Deputy Commissioner Yamuna Nagar whereby respondent no.4 Sanjiv Kumar was appointed as Lambardar. Further challenge is to the order dated 23.1.2013(P-2) passed by respondent no.2/Commissioner,Ambala Division,Ambala whereby appeal of the petitioner was dismissed and further challenge is to the order dated 29.10.2013(P-3) passed by respondent no. 1/Financial Commissioner(Revenue)Haryana whereby revision filed by the petitioner was dismissed.

(2.) It is contended by the learned counsel for the petitioner that two criminal cases were registered against respondent no. 4-Sanjiv Kumar during the proceedings for appointment to the post of Lambardar, yet petitioner's candidature has been rejected inter alia on the ground that petitioner was involved in a criminal case vide FIR No.116 dated 15.5.2010 under Sections 148, 149, 452, 427, 323, 325, 506, PS Sadar,Yamuna Nagar. It is thus sought to be projected that petitioner has been discriminated while considering his candidature for the post of Lambardar.

(3.) After hearing the learned counsel and perusing the impugned orders, in my opinion, there is no illegality or perversity in the impugned orders and hence the present writ petition is liable to be dismissed.