- (1.) Tersenessly, the facts, culminating in the commencement, relevant for deciding the instant writ petition and emanating from the record, are that, in the wake of death of Surat Singh, the post of Lambardar of village Tharu, District Sonepat had fallen vacant. Ultimately, three candidates, namely Anil Kumar son of Jai Narain (respondent No. 4). Satpal son of Chander Bhan (petitioner) and Rajbir son of Saurat Singh applied and lodged their respective claims for the indicated post of Lambardar within the prescribed period.
(2.) Having considered the respective merits and de-merits of the candidates and after following the due procedure, as contemplated under the provisions of The Punjab Land Revenue Act, 1887 and the framed thereunder (hereinafter to be referred as ''the Act and the relevant Rules''), the Collector, Sonepat appointed Anil Kumar (respondent No. 4) on the indicated post of Lambardar, by virtue of impugned order dated 31.10.2006 (Annexure P1).
(3.) Dissatisfied with the impugned order (Annexure P1), Satpal (petitioner) filed the appeal. which was accepted and he was ordered to be appointed as Lambardar by the Commissioner, Rohtak Division, by way of order dated 4.7.2008 (Annexure P2).;