JASVIR SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB

JUDGEMENT

(1.) By filing the writ petition under Article 227 of the Constitution of India, the petitioner challenges the correctness of an order passed on 18.07.2019, by the learned Financial Commissioner, Punjab.

(2.) The dispute in the present lis is with respect to appointment of Additional Headman (Lambardar) from amongst the Harijans or members of Scheduled Castes including Christians. Learned Financial Commissioner has appointed respondent No.4.

(3.) The Village Headmen are appointed under the Punjab Land Revenue Rules. Under Rule 19-B of the Rules, a provision was made for appointment of one additional Headman from amongst the Harijans or members of Scheduled Castes including Christians which is extracted as under:-