Ajai lamba, J. - (1.) RESPONDENT No. 4, Ami Chand, has been appointed as Lambardar for village Kesupura, Tehsil Ellanabad, District Sirsa (Haryana), while taking into account his higher education, vide order dated 20.3.2007 (Annexure P -1) passed by Collector, Sirsa. In appeal, Commissioner, Hissar Division, Hissar, upheld order (Annexure P -1) vide order dated 30.1.2009 (Annexure P -2). Revision preferred before the Financial Commissioner has been dismissed vide order dated 18.11.2010 (Annexure P -3).
(2.) LEARNED Counsel for the Petitioner has not been able to dispute the fact that Respondent No. 4 is more educated than the Petitioner. All that has been contended is that Respondent No. 4 has a bad moral character, in so much as, a complaint was made against Respondent No. 4 with allegations of rape on 7.3.2007 (Annexure P -4). Perusal of complaint, Annexure P -4, indicates that the authority to whom the complaint was made, has not been mentioned. Be that as it may, it is the admitted case that neither any criminal complaint was made nor any FIR was lodged/ registered. In such circumstances, there is no material to indicate that private Respondent had indulged in any such offending act.
(3.) THIS Court does not find any reason to judicially review the orders passed by the authorities under the Punjab Land Revenue Act, 1887 and Rules (as applicable to Haryana), framed thereunder, in exercise of extraordinary writ jurisdiction.;