BHAG SINGH Vs. FINANCIAL COMMISSIONER (REVENUE), HARYANA

JUDGEMENT

(1.) The petitioner as well as respondent Nos. 5 and 6 were contenders for the office of village Headman. The Collector selected respondent No. 5. A copy of the order dated March 17, 1998, passed by the Collector, has been produced as Annexure P2 with the writ petition. Aggrieved by the order, the petitioner filed an appeal. It was dismissed by the Commissioner vide order dated November 10, 1998. The petitioner filed a revision petition. It was dismissed by the Financial Commissioner on September 1, 1999. Aggrieved by the three orders, copies of which have been produced as Annexure P2 to P4, the petitioner has approached this Court through the present writ petition.

(2.) Mr. Garg, learned counsel for the petitioner, has contended that the Financial Commissioner had dismissed the revision petition without any application of mind. In fact, the petitioner was fully eligible. He was better qualified. Yet, he has been overlooked on the extraneous consideration that the father of respondent No. 5 was also the Village Headman. Thus, the counsel prays that the impugned orders should be annulled.

(3.) The petitioner on his own showing has studied upto the Primary Class. His claim was duly considered by the Collector. Having found that the petitioner and respondent No. 5 were virtually equally placed, the Collector had leaned in favour of the fifth respondent on the ground that his father was the Village Headman. This view has been affirmed by the Commissioner as well as the Financial Commissioner. In doing so, they have committed no violation of any rule or illegality, so as to call for any interference under Article 226 of the Constitution of India.