SOM RAJ Vs. KARAM CHAND

JUDGEMENT

(1.) THIS is a revision petition under Section 16 of the Punjab Land Revenue Act, 1887, against the order dated 24.9.2002, passed by Commissioner, Jalandhar Division, Jalandhar and against the order dated 29.11.2001 passed by District Collector, Hoshiarpur.

(2.) THIS revision is regarding Lambardari of Village Palaki Tehsil Mukerian, District Hoshiarpur. On the demise of the previous Lambardar, applications were invited and four candidates applied for the post. However, only two candidates appeared before the District Collector. After considering merits and demerits the Deputy Commissioner appointed Karam Chand as the Lambardar of the Village. In appeal, it was observed by the Commissioner that Som Raj appellant had Karyana shop in the village, so he would not be able to spare time for the general public and as such the Commissioner upheld the orders of the Deputy Commissioner.

(3.) CONSIDERING of the above facts, I am of the view that Som Raj should be appointed as Lambardar as he is ninth class fail; he owns land and Pacca house. He is a much better candidate than Karam Chand who is illiterate. Accordingly, the revision petition is accepted. Announced. Petition allowed.