INDER SINGH Vs. FINANCIAL COMMISSIONER, HARYANA AND ORS.

JUDGEMENT

(1.) This appeal is directed against the order passed by learned Single Judge dated 4.11.2014, vide which writ petition filed by the appellant-petitioner has been dismissed. The appellant filed CWP No. 6660 of 2012, assailing the order dated 25.11.2011 passed by the Commissioner, Hisar and order dated 14.3.2012 passed by the Financial Commissioner, Haryana, whereby the order of Commissioner was upheld.

(2.) A vacancy became available on account of death of Bansi Lal, Lambardar (General Category) in village Nagoki, District Sirsa. After necessary formalities, candidatures of the appellant and respondent No. 4 came to be considered by the Collector, Sirsa being appointing authority. The Collector found the appellant to be suitable candidate and appointed him vide order dated 21.9.2011. However, in appeal, preferred by respondent No. 4, the order of Collector was set aside by the Commissioner, Hisar Division, Hisar vide order dated 25.11.2011. The appellant remained unsuccessful in revision before the Financial Commissioner, Haryana, who dismissed the same vide order dated 14.3.2012.

(3.) Merits and demerits of the candidates are the relevant considerations for appointment to the post of Lambardar. The candidature of respondent No. 4 was recommended by the Tehsildar, vide report dated 27.6.2011 and the record was sent to the Sub Divisional Officer (Civil) Sirsa, who instead recommended the candidature of the appellant. The Lambardari belongs to General Category. In order to appreciate the relevant merits of the candidates, their qualifications and dis-qualifications are tabulated in the following manner-