AJAI LAMBA,J. - (1.) RESPONDENT No. 4-Makhan Singh was appointed as Lambardar for Village Kotla Suraj Mal, Tehsil Shahkot, District Jalandhar, by the Collector vide order dated 23.2.2006 (Annexure P-1). Following is the consideration that weighed with the Collector for appointment of respondent No. 4 :- "I have heard the candidates came present. The case file received from Ld. Lower Court has been thoroughly examined. After perusal, I have come to the conclusion that Makhan Singh is much better and eligible candidate for this post of Lambardar. First, he is having more land as compared to all other candidates. Second, Tehsildar has given recommendation of his name. Third, he is present Member of Gram Panchayat. Fourth, he is President of P.T.A. Committee of the School. Fifth, he has also donated Rs. Three lacs for the School and Rs. 1.10 lac for College. Sixth, he has given Rs. 21,000/- for the marriage of poor girls. Seventh, he is residing in that very Patti, which the post of Lambardar is belonging to. Hence due to the reasons given above, I, treating Makhan Singh to be an eligible and better candidate, do hereby appoint him as new Lambardar of Village Kotla Suraj Mal. File be consigned to record room after due compliance."
(2.) ORDER (Annexure P-1) has been upheld by the Commissioner, vide order dated 5.9.2006 (Annexure P-3). Even revision petition filed by the petitioner has been dismissed by the Financial Commissioner, vide order dated 8.1.2010 (Annexure P-5). Learned counsel for the petitioner contends that respondent No. 4 is illiterate and has given a misleading statement to the effect that respondent No. 4 owns 75 kanals 13 marlas of land. In fact, respondent No. 4 owns only 37kanals of land.
(3.) I have considered the contention of the learned counsel for the petitioner.;