Rameshwar Singh Malik, J. - (1.) These two identical writ petitions bearing CWP Nos. 14538 and 14539 of 2016 are being decided together vide this common order, as both these petitions are against the same impugned order passed by the Financial Commissioner creating two more posts of Lambardar, one for Scheduled Caste and another for General Category.
(2.) Learned senior counsel for the petitioners submits that right from the year 1943, only one Lambardar had been performing duties for the entire population of the village. He further submits that since it was a small village, no necessity was felt for creating additional posts of Lambardar. When such demand was raised by the residents of the village, same was declined by the authorities concerned in the year 1983 vide Annexure P-3. He concluded by submitting that since the respondent authorities have failed to appreciate the true fact situation while passing the impugned orders, the same are liable to be set aside. He prays for setting aside the impugned orders, by allowing both these writ petitions.
(3.) After hearing learned counsel for the petitioners at considerable length, careful perusal of record of the case and giving thoughtful consideration to the contentions raised, this Court is of the considered opinion that the impugned orders have since not been found suffering from any patent illegality or perversity, same deserve to be upheld and both the writ petitions are liable to be dismissed.;