- (1.) The present writ petition is directed against the orders dated 9.4.2010 (Annexure P-1), 28.9.2010 (Annexure P-2) and 28.7.2011 (Annexure P-4), passed by respondents No. 1 to 3, thereby appointing respondent No. 4 as Lambardar. Facts first. Consequent upon the death of late Sh. Gurdasmal Lambardar, one post of Lambardar fell vacant in the village of the parties. Proceedings were initiated to fill the post. The District Collector, Ambala, vide order dated 9.4.2010 (Annexure P-1), appointed respondent No. 4 as Lambardar. Dissatisfied, the petitioner filed his appeal before the Commissioner, Ambala Division, which was dismissed vide order dated 28.9.2010 (Annexure P-2) and his revision was also dismissed by the Financial Commissioner, vide impugned order dated 28.7.2011 (Annexure P-4).
(2.) Feeling aggrieved against the abovesaid impugned orders, petitioner has approached this Court by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari for quashing the impugned orders.
(3.) Notice of motion was issued and pursuant thereto, written statement on behalf of respondent No. 4 was filed. That is how, this Court is seized of the matter.;