PARAMJIT SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner is aggrieved by order passed by Financial Commissioner, Punjab, operative part whereof reads as under:-

(2.) Petitioner has assailed the order on the ground that employment in Government service is no bar for a person to be appointed as Lambardar. According to him, availability of petitioner can be of no concern as he is employed in a bank in the village itself.

(3.) Plea is opposed by counsel appearing for respondent no. 4. According to him, petitioner remains employed from 9:00 am to 5:00 pm. He is, thus, not in a position to spare time to carry out duties of Lambardar.