AJAI LAMBA,J - (1.) ON the death of Sunder Singh, Lambardar of Village Shutrana, Tehsil Samana, District Patiala, on 18.12.2003, a Lambardar was required to be appointed. District Collector, Patiala, appointed Tarlochan Singh (respondent No. 4) as Lambardar, vide order dated 27.6.2006 (Annexure P-3). Petitioner-Amrik Singh and another person carried an appeal. The Commissioner, vide order dated 4.4.2007 (Annexure P-4), remanded the case to District Collector to consider the claims of all contesting candidates. The issue was carried to the Financial Commissioner, however, the appeal was withdrawn.
(2.) VIDE order dated 10.12.2008 (Annexure P-5), the Collector has appointed the petitioner as Lambardar. A perusal of the order indicates that for appointment of the petitioner as Lambardar, hereditary claim of the petitioner was considered, including other matters. Respondent No. 4 carried an appeal before the Commissioner, which has has been dismissed on the ground that the choice of District Collector is required to be given sanctity, unless the same suffers from some patent illegality.
(3.) RESPONDENT No. 4, under the circumstances, filed a revision petition before the Financial Commissioner, Appeals-I, which has been allowed vide order dated 6.4.2010 (Annexure P-7). The petitioner has come up in this writ petition in challenge to order (Annexure P-7).;