Jasbir Singh, J. - (1.) (Oral)
(2.) DISPUTE in this writ petition pertains to the appointment of a Lamberdar in village Rani Bhatti, Sub Tehil Bhogpur, District Jalandhar. On accrual of vacancy, applications were invited. The petitioner and respondent No.4, along with three other persons, were the contesting candidates. The Collector, on appreciation of evidence on record, appointed respondent No.4 as a Lamberdar. Appeal and revision petition filed by the petitioner were dismissed. Per established law, choice made by the Collector, ordinarily, is not to be interfered with unless the same is Perverse in law and on facts. Nothing has been indicated in that regard. It is apparent from the records the respondent No.4 is a young man of 25 years, studied upto 12th standard, owns 11 kanals 2 marlas of land, his father owns 160 kanals of land, a Kabaddi player, has donated blood 6/7 times and his grandfather was also a Lamberdar. It has also come on record that respondent No.4 also worked as a volunteer of NSS. Counsel for the petitioner states that at the time of appointment made by the Collector, one private criminal complaint was pending against respondent No.4. Be that as it may, so far as the petitioner is concerned, he was an accused in pending FIR under Sections 295, 295-A and 506 IPC. No case is made out for interference. Dismissed.;