AJAI LAMBA, J. - (1.) THIS petition has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 9.6.2009 (Annexure P-4), passed by Collector, Ludhiana. Vide the impugned order, Collector, Ludhiana has allowed the appeal of respondent No.3-Sukhminder Singh, thereby appointing respondent No.3 as Chowkidar of Village Mall Majra, Tehsil Samrala, District Ludhiana.
(2.) I have taken note of the fact that the Collector had earlier adjudicated on the issue and directed appointment of Sant Singh-petitioner as Chowkidar, vide order dated 23.11.2007 (Annexure P-2). Respondent No.3 filed CWP 812 of 2008. Vide decision of this court dated 25.8.2008 (Annexure P-3), the case was remanded to the Collector for re-adjudication. In the impugned order (Annexure P-4), while considering the comparative merit of the candidates, on the issue on which the case had been remanded, the appeal of respondent No.3 has been accepted.
(3.) LEARNED counsel for the petitioner contends that respondent No.3 was a defaulter of a society and, therefore, could not have been considered for appointment as Chowkidar.;