PARKASH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition is directed against the order dated 10.11.2010, passed by the Financial Commissioner, Haryana, thereby upholding the order dated 17.8.2010, passed by the Commissioner, Gurgaon Division, vide which the order dated 16.11.2009, passed by the District Collector, Palwal, appointing the petitioner as Lambardar, was set aside and respondent no.7 was appointed as Lambardar.

(2.) Facts first.

(3.) Shorn of unnecessary detailed background, it would suffice to refer to the facts, which are necessary for disposal of the present writ petition.