Paramjeet Singh, J. - (1.) The petitioner Maha Singh had filed the present writ petition under Articles 226/227 of the Constitution of India for quashing order dated 20.8.2001 (Annexure P-11) passed by the Financial Commissioner, Haryana whereby the order of the Commissioner, Ambala dated 16.5.2000 appointing petitioner as Lambardar has been set aside.
(2.) Brief facts of the case are that on the death of Harkesh Lambardar father of Ratti Ram respondent no 4 of village Geong, Tehsil and District Kaithal, a vacancy for the post of Lambardar occurred. The District Collector through his subordinate revenue staff invited applications to fill the said post of Lambardar. The proclamation was made in the village. Three person namely Maha Singh petitioner, Ratti Ram, respondent No. and Bachna Ram submitted applications for the said post. The Naib Tehsildar after the last date of submission of applications, recommended the name of petitioner Maha Singh and forwarded to the Tehsildar.
(3.) The Tehsildar recommended the name of respondent No.4 Ratti Ram and submitted recommendations to Sub Divisional Officer (Civil), Kaithal. The Sub Divisional Officer (Civil), Kaithal concurred with recommendations of the Tehsildar and forwarded it to the Collector, Kaithal.;