RAJAN GUPTA,J. - (1.) Petitioner seeks a writ in the nature of certiorari seeking quashing of order dated 18.06.2007 passed by Commissioner upheld by Financial Commissioner vide order dated 03.03.2011 whereby respondent no. 4 was ordered to be appointed as Lambardar of the village in place of petitioner.
(2.) Learned counsel for the petitioner has assailed the order. According to him, petitioner was the only suitable candidate for appointment as Lambardar as he is matriculate and is younger in age. Respondent no. 4 has studied up to 8th class only. He submits that respondent no. 4 is not residing in the village as he is a non-resident Indian. He is unable to carry out his duties and responsibilities as a Lambardar. According to him, Collector's choice appointing petitioner as Lambardar, thus, deserves to be upheld.
(3.) Plea has been vehemently opposed by learned counsel for respondent no. 4. According to him, impugned orders are legally tenable and no interference with the same is called for.;