SAMAI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) RESPONDENT No. 6, San -jay Kumar, after considering comparative merit of the applicants, was appointed as Lambardar by District Collector, Rewari, vide order dated 28.8.2008 (Annexure P -1). Petitioner carried an appeal which has been allowed vide order dated 26.11.2009 (Annexure P -2). Respondent No. 6 filed a revision which has been allowed by Financial Commissioner vide Order dated 10.6.2010 (Annexure P -3). By way of this petition, petitioner (Samai Singh) has challenged Order dated 10.6.2010 (Annexure P -3) passed by the Financial Commissioner on the ground that Commissioner has taken into account the comparative merit of the applicants and therefore it did not call for interference.

(2.) IT has been pleaded on behalf of the petitioner that respondent No. 6 was convicted for offence committed under Section 188 of the Indian Penal Code, vide Order dated 8.1.1998. It has further been contended that the petitioner has better merit as compared to the private respondent.

(3.) I have considered the comparative merit of the petitioner vis -a -vis private respondent.