TAHAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) C.Ms. No. 4340 of 2013:

(2.) AFTER hearing counsel for the appellant, application is allowed. Delay of 88 days in re -filing the appeal is hereby condoned.

(3.) THE Collector, after analysing comparative merits and demerits of both the candidates, appointed respondent No. 4 against the post of Lambardar, vide order dated 2.4.2008. In that order, it was observed as under: - -