HET RAM Vs. FINANCIAL COMMISSIONER, HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of certiorari, quashing Order dated 30.9.2010 (Annexure P-5) passed by respondent No.1 i.e. Financial Commissioner, Haryana.

(2.) Learned counsel contends that the Financial Commissioner has remanded the matter back to the Collector on the premise that possibly Baldev Singh (respondent No.4), who had applied for the post of Lambardar and was considered by the Tehsildar, had no occasion to project his case before the Collector.

(3.) Learned counsel has drawn the attention of the Court towards Grounds of Appeal filed by Baldev Singh, placed on record as Annexure P-2 (running Page 32 of the paperbook) where Baldev Singh took a specific stand that he argued on allegations before the Collector but the Collector has failed to discuss any ground, evidence, argument and therefore, this non speaking order is liable to be set aside.