NACHHATTAR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order dated 12.8.2004 (Annexure P -6) passed by the Financial Commissioner (Appeals), Punjab, setting aside the order dated 27.7.2001 passed by the Commissioner appointing the petitioner as Lambardar of the village, and restoring the order dated 10.9.1997 passed by the Collector vide which Baldev Singh -respondent No. 3 was appointed as Lambardar of the village.

(2.) We have heard the counsel for the petitioner and perused the aforesaid orders passed by the authorities.

(3.) In this case, one post of Lambardar became vacant in village Dabhali Kalan after the death of Niranjan Singh, Lambardar. Applications were invited for the said post. Only two persons i.e. petitioner and respondent No. 3 submitted their applications which were processed accordingly. The Collector, who was the appointing authority for the post of Lambardar, appointed respondent No. 3 Baldev Singh as Lambardar of the village as he was found more suitable than the petitioner, while observing as under: -