PARAMJEET SINGH DHALIWAL,J. - (1.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari quashing the order dated 07.08.2013 (Annexure P- 8) passed by respondent No.3-District Collector, Patiala appointing respondent No.4- Gurmail Singh as Lambardar (S.C. Category) of village Kamalpur, Tehsil Samana, District Patiala and the orders dated 26.11.2014 (Annexure P-10) passed by respondent No.2- Commissioner, Patiala Division, Patiala and dated 07.08.2013 (Annexure P-8) passed by respondent No.1-Financial commissioner, Revenue, Punjab whereby appeal and revision petition, respectively, filed by the petitioner have been dismissed.
(2.) Brief facts of the case are that to fill up the vacancy of Lambardar (S.C. Category) of village Kamalpur, Tehsil Samana, District Patiala, applications were invited from interested persons by making publication/proclamation in the village after obtaining necessary sanction from the Collector. After completing formalities, matter came up for consideration before the Collector. The Collector after appreciating the comparative merit of the candidates found respondent No.4- Gurmail Singh to be fit and suitable candidate for the post of Lambardar and vide impugned order dated 07.08.2013 (Annexure P-8) appointed him Lambardar. Feeling aggrieved, the petitioner preferred an appeal before respondent No.2-Commissioner, Patiala Division, Patiala who dismissed the same vide impugned order dated 26.11.2014 (Annexure P-10). Being dissatisfied, the petitioner preferred revision before respondent No.1-Financial Commissioner, Punjab who dismissed the same vide impugned order dated 15.07.2015 (Annexure P-12). Hence, this writ petition.
(3.) I have heard learned counsel for the petitioner and perused the record.;