MAHESH GROVER,J. - (1.) This appeal is directed against the judgment of the learned Single Judge dated 4.5.2016.
(2.) Briefly the facts are that a vacancy of Lambardar was sought to be filled up after inviting applications to which the appellant responded. Bijender - respondent no.5 was preferred over appellant leading to a challenge before the competent authorities under the law and finally the proceedings culminated in CWP no. 8577 of 2011 where his claim was once again rejected largely on the reasoning that the choice of the Collector has to be respected unless a perversity is shown.
(3.) Before us learned counsel for the appellant has made a submission that he being the grandson of the deceased Lambardar would have a preferential claim on the basis of rule of primogeniture. In this regard he has referred to Rule 17 to support his claim.;