DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner challenges the order dated 6.7.2012 (Annexure P-9) passed by the Financial Commissioner Appeals-II, Punjab, upholding the orders passed by the Collector and the Commissioner, thereby removing the petitioners from the post of Lambardar on account of alleged attestation of an incomplete Shajra Nasab, resulting in alleged attestation of mutation. Facts first.

(2.) Thereafter, petitioner filed CWP No. 14810 of 2009 before this Court, which was partly allowed vide order dated 22.12.2010 (Annexure P-7), remanding the matter back to the Financial Commissioner. Petitioner filed his written arguments vide Annexure P-8 specifically pointing out about the order dated 26.2.2007 (Annexure P-4), passed by the Commissioner, Jalandhar Division, to the effect that the Shajra Nasab, which was attested by the petitioner and on the basis of which, the mutation relating to the inheritance of Kehar Singh was sanctioned, has been found to be correct. No party was aggrieved in that regard, nor anybody was pursuing that litigation any further. The Will dated 1.12.2002 was also found to be a genuine document which was executed by Kehar Singh on the basis of which the mutation was sanctioned. However, without considering the written arguments filed on behalf of the petitioner and also the direction issued by this Court, the Financial Commissioner, vide impugned order dated 6.7.2012, again dismissed the revision of the petitioner, thereby upholding his removal order. Hence this writ petition.

(3.) Notice of motion was issued and pursuant thereto, written statement was filed on behalf of respondents No. 1 to 4.