LAWS(P&H)-2017-3-211

SUBHASH Vs. STATE OF HARYANA AND OTHERS

Decided On March 22, 2017
SUBHASH Appellant
V/S
State Of Haryana And Others Respondents

JUDGEMENT

(1.) Reply filed in the Court is taken on record.

(2.) The petitioner is seeking quashing of the orders dated 27.2013, 19.3.2013 and 13.10.2016, Annexures P.1 to P.3 vide which the petitioner has been removed from the post of Chowkidar.

(3.) Mr. Vikram Singh, learned counsel appearing on behalf of the petitioner submits that against order of suspension dated 27.2.2013, Annexure P.1, the petitioner had preferred an appeal as per the provisions of Section 13 of the Punjab Land Revenue Act, 1887 but the same was dismissed on the ground of jurisdiction. The petitioner approached the Commissioner who also dismissed the same on the ground of lack of jurisdiction. In essence, the petitioner was rendered remediless. This was precisely noticed in the order of notice of motion.