MOHAMMAD RAMZAN KHAJA Vs. STATE

JUDGEMENT

(1.) PETITIONER who was appointed as Lambardar was placed under suspension by the Tehsildar concerned vide his order dated 19.02.2000 on the allegations which are summarized in the said order. Petitioner being aggrieved of the same, has challenged the said order before this Court inter alia on the ground that in terms of the Jammu and Kashmir Lambardari Rules, 1980 notified vide Notification SRO No. 363 of 1980, a Lambardar can be placed under suspension by a Collector.

(2.) THE official Respondents have not filed any reply to this petition. However, private Respondent has filed objection wherein he has admitted that the Petitioner was appointed as Headman by the competent authority and he is entitled to continue till holding of fresh elections. It is also admitted in the said objections that Respondent No. 6 was instigated by one Bashir Ahmad Akhoon in creating unnecessary hurdles in the way of Petitioner for collecting land revenue.

(3.) RULE 10 of Lambardari Rules is reproduced as under: