SATPAL Vs. FIANANCIAL COMMISSIONER AND ORS.

JUDGEMENT

(1.) CHALLENGE in this Civil Writ Petition is to order dated 29.7.2008 (Annexure P -3), passed by Commissioner, Ambala Division, Ambala and order dated 10.2.2009 (Annexure P -4), passed by the Financial Commissioner, Haryana.

(2.) THE District Collector, Yamunanagar, appointed petitioner -Satpal as Lambardar for Village Mohri, Sub Tehsil Bilaspur, Tehsil Jagadhri, District Yamunanagar. Respondent No. 4 -Dharampal carried an appeal before the Commissioner, which has been accepted, thereby appointing respondent No. 4 as Lambardar. The petitioner carried a revision before the Financial Commissioner, which has been dismissed.

(3.) I have considered the contention of the learned Counsel for the petitioner.