- (1.) This Civil Writ Petition has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 13.8.2007 (Annexure P-3), passed by Collector, Gurdaspur and order dated 28.42010 (Annexure P-12), passed by Financial Commissioner (Appeals-II), Punjab. The issue relates to appointment of Lambardar for Village Mamrai, Tehsil Batala, District Gurdaspur. The main contestants for the post are Petitioner-Didar Singh and respondent No. 4-Nishan Singh son of Kartar Singh.
(2.) The claim of the petitioner has been ignored by the Collector, while passing order (Annexure P-3), by saying that the petitioner has also constructed a house at Batala and, as such, the petitioner might be residing at Batala.
(3.) In the context of respondent No. 4, it has been said in order (Annexure P-3) that respondent No. 4 has been doing the work of Lambardar continuously and, therefore, would make a better candidate to be appointed as Lambardar.;