- (1.) In this writ petition, challenge has been made for the appointment of respondent No.4 as Lambardar of village Bhatoli, District Hoshiarpur. It is not in dispute that all the revenue officers, from the Collector up to the Financial Commissioner, have found that respondent No.4 was a better candidate. It is an established law that choice of the Collector is to be interfered with only if it is perverse in law and facts. Nothing has been indicated which necessitates any interference. The Collector while appointing respondent No.4 as Lambardar has observed thus: "After considering the claims of the candidates, I find Shashi Pal comparatively a better candidate than his rival candidate. He has the knowledge about the duties of Lambardar as he is the son of deceased lambardar. He is 43 years old and always available in the village. So far as Sada Ram candidate is concerned, he is an aged man of 71 years. Resultantly, I appoint Shri Shashi Pal as Lambardar of Village Bhatoli, Tehsil Mukerian, District Hoshiarpur. Sanad Lambardari be prepared accordingly. File be consigned to record room."
(2.) We feel that on merits respondent No.4 is a better candidate being young and has more land as compared to the petitioner.
(3.) No case is made out for interference. Dismissed.;