- (1.) The petitioner was appointed as Chowkidar by SubDivisional Officer (Civil).
(2.) In an appeal filed before the Collector, he has set-aside this appointment and has appointed respondent No.3. Grievance of the petitioner is that the Collector had not discussed the merits and only appointed the respondent on the ground that he is more experienced. It is the Collector, who has to decide and take work from village Chowkidar. If a person with experience is appointed, it would not suffer from any perversity or arbitrariness to call for interference.
(3.) The writ petition is accordingly dismissed.;