HARBHAJAN SINGH Vs. FINANCIAL COMMISSIONER (CO-OPERATION)

JUDGEMENT

(1.) Lambardar/Headman was to be appointed for village Mujjafarpur, Tehsil and District Nawanshahar, for which Petitioner, Harbhajan Singh and Respondent No. 2, Mohan Singh, were the main contestants before the appellate and revisional authorities.

(2.) Vide Order dated 17.1.2002(Annexure P-16), the Petitioner was appointed as Lambardar, essentially, taking into account better merit of the Petitioner, being more educated and having rendered more service to the society.

(3.) Respondent No. 2, Mohan Singh, carried an appeal that has been decided by Commissioner vide Order dated 12.3.2003 (Annexure P-17). Vide Order Annexure P-17, Commissioner remanded the case back to Collector to pass fresh orders on merit after making an enquiry in regard to the residential status of the Petitioner whether he is a migrant or lives in the country ordinarily.