BIJENDER Vs. FINANCIAL COMMISSIONER-CUM-PRINCIPAL SECRETARY

JUDGEMENT

(1.) Present writ petition has been filed for setting-aside the order passed by the Deputy Commissioner, Rohtak dated 25.05.2016 (Annexure P-4) by which Nar Singh i.e. respondent No. 4 was found on a better footing than the petitioner to be appointed as a Lambardar of Village Girawar, Tehsil Meham, District Rohtak. Further challenge is to the order dated 02.05.2018 (Annexure P-5) passed by the Commissioner Rohtak Division, Rohtak by which, the appeal filed by the petitioner, was rejected. The order passed in the revision petition preferred by the petitioner, rejecting the same dated 06.09.2019 (Annexure P-7) is also under challenge in this petition.

(2.) Learned counsel for the petitioner argues that the claim of the petitioner has wrongly been rejected by the respondents though, he is better suited than respondent No. 4 to be appointed as a Lambardar of Village Girawar, Tehsil Meham, District Rohtak. Learned counsel for the petitioner submits that the petitioner has a preferential right to be appointed as a Lambardar as the father of the petitioner remained as the Lambardar of Village Girawar, Tehsil Meham, District Rohtak. Learned counsel for the petitioner further submits that the order rejecting the revision petition of the petitioner passed by the Financial Commissioner-cum-Principal Secretary, Revenue, Haryana, is cryptic and non-speaking and, therefore, the same is also liable to be set-aside.

(3.) I have heard learned counsel for the petitioner and have gone through the record with his able assistance.