GURDEV SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) The present writ petition is directed against the order 18.12.2009 (Annexure P-3), passed by the Financial Commissioner, Punjab-respondent No.1, vide which the order dated 27.10.2008 (Annexure P-2) passed by the Commissioner, Jalandhar Divisionrespondent No.2 was upheld, thereby setting aside the order dated 20.3.2008 (Annexure P-1) passed by District Collector, Jalandhar, who appointed the petitioner as Lambardar.

(2.) Facts first. Consequent upon the death of Fateh Chand, Lambardar of village Malri, Tehsil Nakodar, District Jalandhar, one post of Scheduled Caste Lambardar fell vacant. Proceedings were initiated to fill up this post. Many candidates applied. Finally, after closely examining merits and demerits of all the candidates, the District Collector, Jalandhar, vide his order dated 20.3.2008 (Annexure P-1), appointed petitioner as Scheduled Caste Lambardar of village Malri, Tehsil Nakodar, District Jalandhar.

(3.) Dissatisfied, three candidates namely Daulat Ram, Baldev Raj and Paramjit Singh respondents No. 3 to 5, respectively, filed their separate appeals before the Commissioner. Appeal of Daulat Ram-respondent No.3 was allowed and order passed by the Collector was set aside, appointing respondent No.3 as Lambardar.