JAGJIT SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant writ petition has been filed under Articles 226/227 of the Constitution of India for quashing of order dated 12.5.2010 (Annexure P- 4) passed by Financial Commissioner, Punjab, whereby the appointment of petitioner as Lambardar of Village Noorpura, Tehsil and District Sangrur has been set aside.

(2.) Brief facts of the case are that due to death of Jangir Singh, Lambardar, the post of Lambardar of village Noorpura, Tehsil and District Sangrur fell vacant. After obtaining the necessary sanctions, proclamation was made in the village. In pursuance of the proclamation Jagjit Singh, Kuldip Singh, Baldev Singh, Sahib Singh, Lakhwinder Singh, Jora Singh, Gursaran Singh and Harjit Singh submitted their applications. Baldev Singh, Jora Singh, Gursaran Singh and Harjit Singh did not contest before the Naib Tehsildar, Bhawanigarh. Only four candidates remained in fray. Naib Tehsildar, Tehsildar and SDO(Civil) recommended the name of the petitioner. The District Collector after appreciating the comparative merits of the candidates appointed petitioner as Lambardar of the village. Kuldip Singh-respondent No.1 filed appeal before the Divisional Commissioner that has been dismissed by the Commissioner vide order dated 22.04.2008 (P-2). Kuldip Singh further filed revision before the Financial Commissioner. The same has been accepted vide order dated 12.05.2010 (P-4). Hence, the instant writ petition.

(3.) I have heard learned counsel for the parties and perused the record.