Rameshwar Singh Malik, J. - (1.) Present writ petition is directed against the order dated 18.09.2014 (Annexure P-9) and also the order dated 29.07.2008 (Annexure P-3), whereby respondent No.4 was appointed as Lambardar, despite having attained the age of more than 75 years.
(2.) Notice of motion was issued and in compliance thereof, written statement by way of short affidavit was filed on behalf of respondents No.1 to 3. Separate written statement was filed on behalf of respondent No.4. Heard learned counsel for the parties.
(3.) One post of Lambardar fell vacant in the village of the parties, because of the death of Late Shri Jagir Singh, Lambardar. Process was initiated to fill up this vacancy. Petitioner as well as respondent No.4 were the contesting candidates for this post of Lambardar. As per the comparative merits recorded by the District Collector, at page 17 of the paper book, respondent No.4 Balbir Singh was 74 years of age whereas petitioner Hardial Singh was 64 years of age. The District Collector appointed the petitioner as Lambardar vide order dated 29.04.2008 (Annexure P-2). Respondent No.4 filed his appeal before the Commissioner, who allowed the same without even issuing any notice to the petitioner, vide order dated 29.07.2008 (Annexure P-3).;