RANBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The order dated 15.12.2014 passed by learned Single Judge, dismissing the appellant's writ petition wherein he laid challenge to the appointment of respondent No.4 as Lambardar of village Chamghera, Tehsil and District Mahendergarh, is under challenge in this letters patent appeal.

(2.) The admitted facts are that the Collector, Mahendergarh, on consideration of comparative merit of the appellant and respondent No.4, preferred the 4th respondent for appointment as Lambardar keeping in view the fact that he is younger in age as compared to the appellant; both possess the same academic qualifications and the land holding of respondent No.4, i.e., 3 acres, is more than that of the appellant, i.e, 2 kanal. The Collector vide his order dated 27.04.2010 also took notice of the fact that the appellant is an ex-serviceman and is son of the deceased-Lambardar. The aforesaid choice made by the Collector was duly approved by the Commissioner, Gurgaon Division as well as by the Financial Commissioner, Haryana, who dismissed the appellant's appeal and revision petition, respectively.

(3.) The above-stated orders passed by different authorities have been further upheld by the learned Single Judge.