HARJINDER SINGH Vs. FINANCIAL COMMISSIONER CO-OPERATIVE PUNJAB

JUDGEMENT

(1.) District Collector, Kapurthala, directed appointment of petitioner-Harjinder Singh as Lambardar for Village Majorwal, Tehsil and District Kapurthala, vide order dated 28.12.2006 (Annexure P-1). Respondent No. 4-Mohinder Singh carried an appeal. Commissioner, Jalandhar Division, Jalandhar, vide order dated 18.10.2007 (Annexure P-4), remanded the case to District Collector for fresh adjudication, on the ground that respondent No. 4 is more educated than the petitioner and, therefore, the said criteria should be taken into account before taking decision in regard to appointment of Lambardar.

(2.) The petitioner carried a revision before the Financial Commissioner. Order passed by the Commissioner has been upheld by the Financial Commissioner, vide order dated 15.1.2010 (Annexure P-8).

(3.) Learned counsel for the petitioner contends that the Commissioner, as appellate authority, could have assessed the comparative merit of the candidates and taken a decision in regard to appointment of the petitioner or respondent No. 4. The order of remand would not serve any purpose, in law.