JAGDISH SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB AND OTHERS

JUDGEMENT

(1.) Instant petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari quashing the order dated 25.04.2012 (Annexure P/2) passed by respondent no.3 - District Collector, Patiala, appointing respondent no.4 - Iqbal Singh as Lambardar of Village Kishangarh, Tehsil Nabha, District Patiala, order dated 28.11.2013 (Annexure P/4) passed by respondent no.2 - Divisional Commissioner, Patiala Division, Patiala and order dated 01.07.2015 (Annexure P/7) passed by respondent no.1 - Financial Commissioner, Punjab whereby appeal and revision filed by the petitioner have been dismissed.

(2.) Brief facts of the case are that to fill up the vacancy caused on account of death of Jagrup Singh, previous Lambardar of Village Kishangarh, Tehsil Nabha, District Patiala, applications were invited from the interested persons by making proclamation in the village. In pursuance of the proclamation, 13 applications were submitted by the applicants. The Collector, after appreciating the comparative merit of the candidates found Iqbal Singh - respondent no.4 to be fit and suitable candidate and vide order dated 25.04.2012 (Annexure P/2) appointed him as Lambardar of the village. Against the order (Annexure P/2), petitioner preferred an appeal before the Commissioner. The Commissioner, Patiala Division, Patiala vide order dated 28.11.2013 (Annexure P/4) dismissed the appeal. Thereafter, petitioner preferred a R.O.R. before the Financial Commissioner, which has also been dismissed vide order dated 01.07.2015 (Annexure P/7). Hence, instant writ petition.

(3.) I have heard learned counsel for the petitioner and perused the record.