BALBIR CHAND Vs. FINANCIAL COMMISSIONER (APPEALS-II), PUNJAB

JUDGEMENT

(1.) This petition has been filed praying for issuance of a writ in the nature of certiorari, quashing Order dated 28.1.2009 (Annexure P-2) passed by respondent No. 2 i.e. Commissioner, Jalandhar Division, Jalandhar; and Order dated 27.1.2010 (Annexure P-4) passed by respondent No. 1 i.e. Financial Commissioner (Appeals-II), Punjab.

(2.) Order dated 28.2.2008 (Annexure P-1) passed by Deputy Commissioner - cum- District Collector, Hoshiarpur, vide which petitioner had been appointed as Lambardar for village Talwandi Daddian, Tehsil Dasuya, District Hoshiarpur, has been set aside by the Commissioner vide Annexure P-2 while accepting the appeal filed by respondent No. 4, Kuldip Singh. Order (Annexure P-2) passed by the Commissioner has been maintained/upheld by the Financial Commissioner.

(3.) Comparative merit of the candidates is not in dispute. Petitioner is 39 years of age, matric pass, and is ordinarily & permanently residing in the village. Respondent No. 4, Kuldip Singh is 43 years of age and 6th class pass, however, is serving at Dasuya as Helper in Warehousing Corporation. Other than that, private respondent is stated to have contributed towards LIC policies. Father of the private respondent was an Ex-serviceman.