HARBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Letters Patent Appeal has been directed against the interim order dated 14.11.2011 passed by the learned Single Judge, whereby while admitting the writ petition filed by respondent No. 5 herein, the operation of the order dated 04.02.2010 (Annexure P-5) passed by the Financial Commissioner, has been stayed. The appellant has also challenged the order dated 25.01.2012 whereby his application for modification of the aforesaid order, was also dismissed.

(2.) Respondent No. 5, in whose favour, the interim order was passed, has filed the caveat petition.

(3.) In this case, the appellant, on the recommendation of the Sub Divisional Magistrate, Faridkot, was appointed as Lambardar of village Dhimawali by the Collector vide order dated 27.3.2008 after considering the comparative merit of both the candidates. After appointing him as Lambardar, not only the sanad of Lambardari was issued, but he had also started working on the said post. It is also undisputed fact that before his appointment as such, he had been working as Sarbrah Lambardar being son of the deceased Lambardar.