SURYA KANT,J. - (1.) CM No.4316-LPA of 2014 For the reasons mentioned in the application, the same is allowed subject to all just exceptions and the documents i.e. Annexures A-20 & A-21 are taken on record.
(2.) CM stands disposed of. LPA No.2047 of 2014
(3.) In a case of appointment of Lambardar (Scheduled Caste Category), the final competition remained between the appellant and 4th respondent. The Collector who is the competent authority chose respondent No.4 after comparative merit of both the candidates. The selection made by the Collector was affirmed by the Commissioner as well as Financial Commissioner who both dismissed the appeal and revision petition preferred by the appellant.;