GURMAIL SINGH LAMBARDAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DISPUTE in this appeal pertains to the post of Lambardar in Village Surapur, Tehsil and District Shahid Bhagat Singh Nagar.

(2.) WHEN vacancy for the above-said post had occurred, applications were invited to fill the same. Along with others, appellant and respondent No. 5 were the candidates. After getting report from the Field Revenue Staff, the Collector, vide order dated 30.01.2003, appointed the appellant as Lambardar of the Village.

(3.) THE appellant went in revision before the Financial Commissioner, wherein a plea was raised that biological father and adoptive father of respondent No. 5 are different. Despite getting property from his adoptive father, respondent No. 5 is still claiming his biological father as his real father.