MUNSHI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has impugned the order of the commissioner dated 28/1/2004 by which the appeal against the appointment of Surja Ram respondent No.4 as Chaukidar of village kalirono, District Kurukshetra has been dismissed.

(2.) The petitioner submitted that Naib Tehsildar had recommended the name of one Jasmer Singh and the file was sent to the Sub divisional Magistrate, Thanesar who after hearing the parties appointed the petitioner as Chaukidar vide his order dated 21.9.2001. Jasmer Singh and respondent No.4, who were aggrieved by the order of the Sub divisional Magistrate filed appeals before the Colle tor, Kurukshetra, who proceeded to decide them vide his order dated 30.1.2002. Both the appeals were accepted and the matter was reman ed back to the Sub Divisional Magistrate with a direction that the r solution of the Gram Panchayat dated 25.10.2001 be taken into consi eration before passing any order.

(3.) The Sub divisional Magistrate, Thanesar thereafter passed an order dated 25.3.2002 by which he appointed Surja Ram, respondent No.4 as the Chaukidar of the village. Against this order the petitioner went up in appear before the Collector pleading interalia that the order of the Sub divisional Magistrate appointing respondent No.4 as the Chaukidar is arbitrary and against the law and facts. The Collector thereafter dismissed the appeal of the petitioner vide order dated 28.1.2004. It is this order which has been impugned by the petitioner.