DILBAG Vs. FINANCIAL COMMISSIONER, HARYANA AND OTHERS

JUDGEMENT

(1.) This civil writ petition has been filed for issuance of a writ in the nature of certiorari, quashing Order dated 16.6.2009 (Annexure P-1) passed by the Financial Commissioner, Haryana; Order dated 14.11.2007 (Annexure P-2/T) passed by the Commissioner, Ambala Division, Ambala Cantt.; and Order dated 27.2.2007 (Annexure P-3/T) passed by the Collector, Kaithal.

(2.) Facts in brief are that a vacancy for scheduled caste Lambardar was created for village Polar, Tehsil Sewan, District Kaithal, on account of bifurcation of two estates. Petitioner, Dilbag; respondent No. 4, Vimal; and respondent No. 5, Raju Ram contested for the same.

(3.) Collector, Kaithal, vide order, Annexure P-3/T, directed appointment of respondent No. 5, Raju Ram, as Lambardar. Respondent No. 4, Vimal and petitioner, Dilbag carried appeals before the Commissioner, whereupon the Commissioner, vide Order, Annexure P- 2/T, accepted the appeal filed by respondent No. 4, Vimal. Petitioner, Dilbag and respondent No. 5, Raju Ram challenged the order of Commissioner before the Financial Commissioner. Financial Commissioner, vide Order Annexure P-1, has upheld the order appointing respondent No. 4, Vimal, as Lambardar.