AJIT SINGH Vs. THE FINANCIAL COMMISSIONER (REVENUE), PUNJAB

JUDGEMENT

(1.) THE contour of the facts, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant writ petition and emanating from the record, is that, in the wake of death of Sarwan Singh son of Ganda Singh, the post of Lambardar of village Akbarpur, Tehsil and District Roopnagar, had fallen vacant. To begin with, four persons, namely, Hazara Singh son of Aasa Ram (respondent No.4), Ajit Singh son of Sarwan Singh (petitioner), Dalbir Singh son of Jaswinder Singh and Jaswinder Singh son of Santokh Singh applied, but subsequently, only two candidates, namely, Ajit Singh (petitioner) and Hazara Singh (respondent No.4) pursued and lodged their respective claims for the indicated post of Lambardar.

(2.) HAVING completely ignored the merits, only taking into consideration the conduct of respondent No.4 in the Court and considering the hereditary claim of petitioner, the District Collector (respondent No.3) appointed the petitioner as Lambardar of the village, by virtue of order dated 5.11.2008 (Annexure P4).

(3.) AGAIN aggrieved by the order (Annexure P5), respondent No.4 filed the revision petition (Annexure P6), which was accepted and the matter was remitted back to the District Collector by the Financial Commissioner (Revenue), Punjab (respondent No.1), by way of impugned order dated 23.2.2010 (Annexure P7).