JASPINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This writ petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing the impugned order dated 17.2.2011 (Annexure P-2).

(2.) The petitioner has questioned the appointment of respondent No.4 as a Lambardar by alleging that he is ineligible and that the petitioner was more meritorious.

(3.) A perusal of the impugned order shows that the petitioner has not conducted his proceedings seriously and in earnestness. It has been observed in para 4 of the impugned order that he absented himself in the Court of Naib-Tehsildar and despite the fact that several opportunities were given to him, he did not produce any evidence. Likewise, he did not appear before the Courts of Tehsildar, Sub-Divisional Magistrate as well as the Collector. In this view of the matter, when the petitioner himself has defaulted in producing any relevant material in his support, I am of the opinion that his plea cannot be appreciated more so when there is no material to suggest that the impugned order is not in accordance with the record. Dismissed.