RAMESHWAR SINGH MALIK,J. - (1.) Feeling aggrieved against the impugned order dated 3.11.2015 passed by the Financial Commissioner (Revenue), Punjab, (Annexure P-4), whereby orders of Commissioner as well as District Collector, appointing respondent No.4 as Lambardar were upheld, petitioner has approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari for quashing the impugned orders.
(2.) Learned counsel for the petitioner submits that petitioner was a better candidate than respondent No.4, but the respondent authorities have failed to appreciate this material aspect of the matter, while passing their respective impugned orders. Other side unnecessarily raised the issue of alleged involvement of the petitioner in a criminal case, wherein petitioner never faced any criminal trial and all the accused therein had already been acquitted. Petitioner was working as Deed-Writer and it was not difficult for him to be available for the villagers, but the District Collector drawn an adverse inference against the petitioner, while adopting an illegal approach in this regard. He prays for setting aside the impugned orders by allowing the present writ petition.
(3.) Having heard the learned counsel for the petitioner at considerable length, after careful perusal of the record of the case and giving thoughtful consideration to the contentions raised, this Court is of the considered opinion that since all the three revenue authorities have recorded their concurrent findings of fact, which have been found duly supported by sound reasons, the impugned orders deserve to be upheld. The writ petition, having been found without any merit, is liable to be dismissed, for the following more than one reasons.;