KULWINDER SINGH Vs. FINANCIAL COMMISSIONER, HARYANA AND OTHERS

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause X of the Letters Patent is directed against an order passed by the learned Single Bench of this Court on 21.12.2013 whereby writ petition filed by the appellant challenging the appointment of respondent No.4 as Lambardar of village Kalanaur Kalan was dismissed.

(2.) The Collector appointed Jagan Nath-respondent No.4 as Lambardar in the General Category. The appeal against the said order was dismissed by the Commissioner on 18.05.2011 and later by the Financial Commissioner on 11.03.2013. The writ petition has also been dismissed. The learned Single Judge has recorded that respondent No.4 is 44 years of age, Matriculate, Diploma holder in Stenography and Office Management, he also has agricultural land in Kalanaur Kalan and Kalanaur Khurd measuring 44 Kanals 13 Marlas, 21 villagers have supported him and he has worked for 16 years as Sarbarah Lambardar without any complaint.

(3.) Learned counsel for the appellant has vehemently argued that the post of Lambardar is for Kalanaur Kalan but the respondent No.4 is resident of Kalanaur Khurd and that he has evaded payment of stamp duty in one of the sale deeds.