AJAI LAMBA,J. - (1.) UNSUCCESSFUL candidate in appointment of Lambardar for village Seharkowal, Tehsil Mukerian, District Hoshiarpur, has approached this Court on the ground that Financial Commissioner has erred in law in setting aside the order of Commissioner directing appointment of petitioner Bhag Singh as Lambardar of the village
(2.) BAKHSHISH Singh, respondent No.3, was appointed as Lambardar by District Collector, Hoshiarpur. Claim of petitioner, Bhag Singh, was ignored on the ground that Bhag Sigh is a teacher in Government Middle School, Begowal and therefore, will not be easily available in the village. The merit of respondent No.3, Bakhshish Singh has been considered favourably while saying that he being 42 years of age, matriculate, passed Giani, and running Karyana & STD shop in the village, can spare time for the villagers to perform duties.
(3.) IT seems that aggrieved against the order passed by the Collector, petitioner approached the Commissioner, Jalandhar Division, Jalandhar, in appellate jurisdiction. The Commissioner has held that petitioner being highly qualified viz. M.A., B.Ed., his claim could not have been ignored by District Collector. Accordingly the appeal has been accepted and petitioner has been directed to be appointed as Lambardar of the village.;