Mehinder Singh Sullar, J. - (1.) THE contour of the facts, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant writ petition and emanating from the record, is that, in the wake of creation of a new post in the category of scheduled caste for appointment of Lambardar of village Pattran, Tehsil Kharar, Distt.S.A.S. Nagar, three candidates, namely, Baljinder Singh son of Ajmer Singh (petitioner), Dhian Singh son of Gurdev Singh (respondent No. 3) and Harjinder Singh son of Som Singh (respondent No. 4) 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 Rules framed thereunder (hereinafter to be referred as "the Act and the relevant Rules"), the District Collector, SAS Nagar (respondent No. 2) appointed Dhian Singh (respondent No. 3) as Lambardar on the newly created post, by virtue of impugned order dated 12.1.2010 (Annexure P3). Aggrieved by the said order, the Petitioner filed the appeal, which was dismissed as well, by the Divisional Commissioner, Patiala Division, by way of impugned order dated 13.7.2011 (Annexure P4).
(3.) THE Petitioner still did not feel satisfied with the impugned orders (Annexures P3 and P4) and preferred the instant writ petition, invoking the provisions of Articles 226/227 of the Constitution of India.;