SANTOKH SINGH Vs. BACHHITTER SINGH AND OTHERS

JUDGEMENT

(1.) DISPUTE in this appeal pertains to an appointment of Lamberdar of village Jethu Majra, Tehsil Nawan Shahar, District Shaheed Bhagat Singh Nagar.

(2.) THE vacancy had occurred on account of death of Shri Jaswant Singh. Appellant and respondent No.1 were the contesting candidates along with the others. The Collector after getting report from the lower revenue staff, appointed the appellant as Lamberdar vide order dated 20.11.2007. Respondent No.1 went in appeal, which was allowed by the Commissioner vide order dated 28.4.2009. When declining relief to the appellant, it was observed as under:

(3.) COUNSEL for the appellant has made an attempt to assail the orders passed by the revenue authorities and also that of the learned Single Judge by stating that respondent No.1 belongs to Patti Chahal, whereas post of Lamberdar in question belongs to Patti Bassi. The learned Single Judge has noted that this point was raised at a belated stage and there was nothing on record to show, even before us, that the contention raised is correct.