INDERAJ Vs. FINANCIAL COMMISSIONER
LAWS(SC)-1993-2-91
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on February 19,1993

INDERAJ Appellant
VERSUS
FINANCIAL COMMISSIONER Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The appellant, respondent and another one by name Chhatter Singh, had applied for appointment to the post of Lamberdar (Headman) of the village Umarwas, Tahsil Dadri, District Bhiwani in the State of Haryana.
(3.) The primary authority found the appellant eligible for appointment.;


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