JUDGEMENT
-
(1.) The vacancy of Lambardar in village Kingra Choewala occurred on the death of previous Lambardar. The process to appoint Lambardar was initiated. Proclamation was done in the village and three applications were filed by Avtar Singh (respondent No.4), Mohinder Singh and Gurdev Singh (petitioner). Mohinder Singh withdrew in favour of Avtar Singh. The petitioner claims that the authorities recommended his name, but still the Collector appointed respondent No.4. What has weighed with Collector is that the petitioner had migrated from Haryana some years back and, therefore, would not be a suitable candidate. He accordingly appointed respondent No.4 as Lambardar.
(2.) The petitioner filed an appeal against the appointment of respondent No.4 which the Commissioner allowed. He had set-aside the appointment of respondent No.4.
(3.) Respondent No.4 impugned the order passed by Commissioner by filing revision before the Financial Commissioner.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.