DALEL SINGH Vs. FINANCIAL COMMISSIONER-CUM-SECRETARY, REVENUE, HARYANA & OTHERS
LAWS(P&H)-2011-4-146
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 21,2011

DALEL SINGH Appellant
VERSUS
Financial Commissioner -Cum -Secretary, Revenue, Haryana Respondents

JUDGEMENT

Ajai Lamba, J. - (1.) LAMBARDAR for village Hansu Majra, Tehsil Guhla, District Kaithal, was to be appointed. Respondent No. 4, Karnail Singh, was appointed as Lambardar by Collector, Kaithal, vide order dated 15.7.2008 (Annexure P -1). Petitioner carried an appeal. Commissioner, Ambala Division, Ambala Cantt. accepted the appeal filed by the petitioner vide Order dated 28.11.2008 (Annexure P -3). Respondent No. 4 carried a revision that has been allowed by the Financial Commissioner, vide Order dated 5,5.2009 (Annexure P -4).
(2.) BY way of this petition, petitioner challenges order dated 5.5.2009 (Annexure P -4) passed by the Financial Commissioner and prays for upholding Order dated 28.11.2008 (Annexure P -3) passed by the Commissioner. While appointing respondent No. 4 as Lambardar for the village, Collector in Order Annexure P -1 has noted that respondent is young; 7th class pass; has recommendations of Lambardar, Sarpanch, Tehsildar; and his antecedents are good. Petitioner has been found to be 62 years of age; B.A., LLB; and experienced. Both the candidates have sufficient agricultural land and both of them have been found to have served the society.
(3.) PETITIONER was appointed, earlier, as Lambardar in the year 2000. Petitioner, however, in 2004 submitted his resignation on account of personal house -hold works as he could not find much time to serve as Lambardar.;


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