KULDEEP Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this writ petition for quashing of order dated 10.10.2017 (Annexure P-4) passed by the Collector, Hisar, appointing respondent No.6 as Chowkidar of village Khanpur, Tehsil Hansi, District Hisar.

(2.) The petitioner was one of the candidates who applied for the post of Chowkidar of village Khanpur, Tehsil Hansi, District Hisar. Respondent No.1 is the State of Haryana. Respondent No.2 is the Collector, Hisar. Respondent No.3 is Sub Divisional Officer (Civil), Hansi. Respondent No.4 is Tehsildar, Hansi. Respondent No.5 is Naib Tehsildar, Hansi and respondent No.6 is a private person, who has been appointed as Chowkidar.

(3.) The post of Chowkidar of village Khanpur fell vacant after the retirement of earlier Chowkidar. To fill up the vacant post, the procedure as prescribed in the Haryana Chowkidara (Watchman) Rules, 2011 (for short 'the Rules'), was duly followed. The eligibility criteria as per Rule 3 was considered. Total eight candidates applied for the post. Application of Rakesh son of Ramphal was cancelled as he was less than 21 years of age. Two candidates withdrew their candidature in favour of respondent No.6 Sanjay son of Mewa Singh. Three candidates appeared before the Deputy Commissioner, Hisar. After following the due procedure, respondent No.6 was appointed as Chowkidar.