HANUMAN Vs. VIJAY SINGH

JUDGEMENT

(1.) R .R. Bhardwaj, FC. - This is an appeal under section 13 of the Punjab Land Revenue Act against the order dated 19.12.1995 passed by the Commissioner, Ferozepur Division, Ferozepur, whereby he accepted the appeal filed by respondent against the order of the Collector dated 12.1.1995.

(2.) THE brief facts of the case are that due to the death of the father of the appellant, Sh. Ram Gopal, who was Lambardar of village Sardarpura, the post of Lambardar fell vacant and the authorities called the applications from the residents of village to fill up the post. In response to the proclamation, both applicants and the respondent submitted their applications. The Naib Tehsildar recommended the name of the respondent whereas the Tehsildar as well as the Sub-Divisional Officer (C), recommended the name of the appellant for the post of Lambardar. Both the candidates appeared before the District Collector, Ferozepur who, after considering the merits in and de-merits of both the appellant and the respondents came to the conclusion that the appellant is fit person to be appointed as Lambardar of village Sardarpura and he appointed him as a Lambardar of the village. Aggrieved by this order, the respondent filed an appeal before the Commissioner, Ferozepur Division, Ferozepur, who, vide his order dated 19.12.1995, accepted the appeal and set aside the order of the District Collector, Ferozepur. Hence, this appeal is filed by Sh. Hanuman against the order of the Commissioner, Ferozepur Division, Ferozepur, dated 19.12.1995.