Mehinder Singh Sullar, J. - (1.) THE epitome 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 death of Goma Ram, the post of Lambardar of village Thanwas, Tehsil Narnaul, Distt.Mahendergarh, had fallen vacant. To begin with, three candidates applied, but subsequently, since Khem Chand did not pursue his claim, so, only two candidates, namely, Roshan Lal son of Prabhata Ram (petitioner) and Amar Singh son of Chander Bhan (respondent No.6) pursued and lodged their respective claims for the indicated post of Lambardar.
(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 Collector (respondent No.3) ignored the candidature of petitioner and appointed Amar Singh (respondent No.6) as Lambardar of the village, by virtue of impugned order dated 16.11.2007 (Annexure P1). Dissatisfied with the order (Annexure P1), the petitioner filed the appeal, which was also dismissed by the Commissioner, Gurgaon Division (respondent No.2), by way of impugned order dated 10.6.2011 (Annexure P2).
(3.) AGGRIEVED by the orders (Annexures P1 & P2), the petitioner filed the revision petition, which was dismissed as well, by the Financial Commissioner, Haryana (respondent No.1), by means of impugned order dated 10.8.2011 (Annexure P3).;