KHAZAN SINGH Vs. SHAMSHER SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The appellant-Khazan Singh was appointed as a Lambardar by the Collector of Jind by his order dated 17-12-90. That order was challenged by one Tek Chand before the Commissioner, Hissar Division. The Commissioner without setting aside the order of the Collector remanded the matter to him for fresh consideration of merits and demerits of Khazan Singh and Tek Chand. This order of remand was challenged by Khazan Singh by filing an appeal before the Financial Commissioner, Haryana. He disposed of the appeal by declaring that the order passed by the Collector has become final and by observing that the proceedings have become infructuous as a result of death of Tek Chand.