RAJA SINGH Vs. COMMISSIONER

JUDGEMENT

(1.) The appellant lays challenge to order dtd. 31/7/2012 passed by the learned Single Judge whereby his petition has been dismissed.

(2.) Counsel for the appellant contends that as the appellant is the son of deceased Lambardar, he had a preferential right to be appointed as Lambardar. It is further contended that the Naib Tehsildar and the Tehsildar recommended his name for appointment as Lambardar. The appellant is better qualified, has more land as compared to respondent No. 3, therefore, he was more suitable and fit to be appointed as Lambardar. It is further submitted that the revenue authorities have illegally and wrongly appointed respondent No. 3 as Lambardar and even the learned Single Judge incorrectly affirmed the orders passed by revenue authorities.

(3.) We have heard counsel for the appellant and perused the records.