Satish Kumar Mittal, J. - (1.) This Letters Patent Appeal has been directed against the order dated 15.11.2011 passed by the learned Single Judge, whereby the writ petition (CWP No. 17705 of 2011), filed by the appellant challenging the order of Collector dated 31.8.2010 (Annexure P-1) as well as the Commissioner dated 20.4.2011 (Annexure P-2) appointing respondent No. 4 as Lambardar of village Bhajoli has been dismissed.
(2.) We have heard learned counsel for the appellant and gone through the impugned orders. Vide order dated 31.8.2010 the Collector after considering the comparative merit of all the three candidates who had applied for the post, appointed respondent No. 4 Harpal Singh as Lambardar of the village finding him more suitable and meritorious candidate while observing as under: "This candidate is better qualified than other two candidates. Contrary to this candidate Jaswant singh is 7th class pass. Whereas no proof has been placed on record that candidate Sukhdev Singh is literate. Therefore, this highly qualified candidate if appointed as Lambardar would be for the benefit of common villagers. Other than this it has come to our notice that this candidate Harpal Singh has also passed Urdu examination from Language Department, Punjab which is a good qualification of this candidate, Knowledge of Urdu is an essential for doing Revenue Department Work. This qualification has taken this candidate ahead of other two candidates. Number of respectable persons from the village have also recommended his candidature for appointment as Lambardar. From this it becomes clear that this candidate has got good reputation in the village Naib Taisildar-cum-Assistant Collector Grade I, Kharar and Sub Divisional Magistrate-cum-Assistant Collector Grade II Kharar have separately recommended that this candidate be appointed as Lambardar."
(3.) The said order has been affirmed by the Commissioner as well as by the learned Single Judge.;