Rameshwar Singh Malik, J. - (1.) Present writ petition is directed against the revisional order dated 20.01.2015 (Annexure P-6) passed by Financial Commissioner (Revenue), Punjab, whereby the revision petition filed by the petitioner was dismissed and the order dated 22.10.2014 (Annexure P-4) passed by Commissioner, Ferozepur Division, Ferozepur as well as order dated 30.01.2014 (Annexure P-3) passed by District Collector, Fazilka, appointing respondent No.4 as Lambardar, were upheld.
(2.) Notice of motion was issued and in compliance thereof, reply by way of short affidavit dated 20.11.2015 was filed on behalf of respondents No.1 to 3. Respondent No.4 filed his separate written statement in the Court today, which was permitted to be placed on record and copy thereof was supplied to learned counsel for the petitioner. Heard learned counsel for the parties.
(3.) Brief facts of the case are that one post of Lambardar of general category fell vacant in the village of the parties, due to death of late Sh. Kishan Dass @ Suraj Mal on 03.08.2011. Process for filling up this post of Lambardar was initiated. As many as 19 candidates applied, whose particulars are given in Annexure P-1 passed by Assistant Collector 2nd Grade, Abohar. Name of respondent No.4 was recommended by Assistant Collector 2nd Grade, Abohar vide Annexure P-1, whereas name of the petitioner was recommended by Sub Divisional Magistrate-cum-Assistant Collector 1st Grade, Abohar vide Annexure P-2. District Collector, Fazilka, vide his impugned order dated 30.01.2014 (Annexure P-3), appointed respondent No.4 as Lambardar. Feeling aggrieved, petitioner filed his appeal, which was dismissed by the Commissioner, Ferozepur Division, Ferozepur vide order dated 22.10.2014 (Annexure P-4). Petitioner filed his revision petition (Annexure P-5), which was also dismissed by Financial Commissioner (Revenue), Punjab vide impugned order dated 20.01.2015 (Annexure P-6). Hence, the present writ petition.;