- (1.) This order of mine shall dispose of two civil writ petitions i.e. CWP No.2249 of 2011 and CWP No.4614 of 2011 filed under Articles 226/227 of the Constitution of India as these arise out of same impugned order i.e. order dated 09.12.2010 (Annexure P-5) passed by Financial Commissioner, Punjab in a matter relating to appointment of Lambardar.
(2.) However, the facts are being taken from CWP No.2249 of 2011. Brief facts of the case are that due to death of Puran Singh, previous Lambardar of village Jamalke, Tehsil Fazilka, District Ferozepur, a post of Lambardar fell vacant. To fill up the post of Lambardar, proclamation was made in the village and applications were invited through the circle revenue authorities. In pursuance of the proclamation 14 candidates submitted their applications. The Naib Tehsildar and Tehsildar Fazilka recommended the name of Baldev Raj. However SDO (Civil) recommended the name of Lajinder Singh and ultimately case was sent to the District Collector. The District Collector after appreciating the comparative merit of the candidates found Lajinder Singh fit and suitable candidate and appointed him as Lambardar of the village vide order dated 05.02.2008 (P-1).
(3.) Against that order, four separate appeals were filed before the Commissioner.;