- (1.) Petitioner has invoked the jurisdiction of this Court under Article 226/ 227 of the Constitution of India challenging the order dated 17.12.2008 passed by Financial Commissioner/Appeals-II, Punjab, thereby setting aside the orders passed by Commissioner, Jalandhar, as well as District Collector, Hoshiarpur, appointing the petitioner as Lambardar of the village.
(2.) Brief facts of the present case are that on the death of then Lambardar Sh. Mehnga Singh of village Chak Mallan, Tehsil Garshankar, District Hoshiarpur on 7.3.1997, post of Lambardar fell vacant. After completing all the formalities, learned District Collector, Hoshiarpur, has compared the candidature of petitioner and respondent No. 2 along with candidature of Sh. Gurbax Ram and Sh. Santa Singh and appointed petitioner as Lambardar vide order dated 4.11.2004 by observing as under :- 1. Candidate Sh. Balwinder Singh s/o Dalip Singh is 33 years of age. His educational qualification is Senior Secondary Part-II. 2. Candidate Sh. Gurbax Ram s/o Ranjha Ram as per his statement is 62 years of age. He is 10th Pass and Ex-serviceman, but he has not produced any documentary proof of his age, education and service.
(3.) Candidate Sh. Tarsem Lal s/o Gurdas Ram is 44 years of age. He is matriculate. He is running a Karyana Shop.;