PREM SINGH Vs. SURJIT SINGH

JUDGEMENT

(1.) THIS revision petition has been filed under section 16 of the Punjab Land Revenue Act 1887 against the order dated 16.4.1999 passed by the Additional Commissioner (Appeals), Jalandhar Division, Jalandhar and also against the order dated 22.8.97 passed by the District Collector, Hoshiarpur.

(2.) BRIEF facts of this case are that Sh. Baisakhi Ram Lambardar of village Jalala died on 21.11.94. To fill up this vacant post Naib Tehsildar Mukerian got proclamation made in the village inviting applications from the eligible persons. In response to this seven persons namely 1. Bihari Lal 2. Sat Pal 3. Babu Ram 4. Surjit Singh 5. Dalip Singh 6. Prem Singh 7. Harbans Lal applied for the post. After recording their statements and verifying their antecedents Naib Tehsildar Mukerian vide his report dated 27.11.95 recommended the name of Surjit Singh s/o Baisakhi Ram for appointment of Lambardar. The Tehsildar Mukerian agreeing with the report of Naib Tehsildar Mukerian forwarded the case the Sub Divisional Magistrate-cum-Assistant Collector Ist Grade Mukerian vide his report dated 4.1.96. The Sub Divisional Magistrate Mukerian also agreed with the report of Tehsildar Mukerian and recommended the name of Surjit Singh candidate for the post vide his report dated 12.6.1997.

(3.) THE grounds of the revision petition are almost the same which have been submitted in the court of Commissioner, Jalandhar Division, Jalandhar. However, the merits and demerits of the contesting candidates are as under :-