JASPAL SINGH Vs. FC (APPEALS), HARYANA AND OTHERS

JUDGEMENT

(1.) The appointment of respondent No.6 as Scheduled Caste Lamberdar of Village Fatehpur, Tehsil Jagadhari, District Yamuna Nagar is the subject matter of challenge in this Letters Patent Appeal.

(2.) The undisputed facts are that respondent No.6 was appointed as Lamberdar by Collector, Yamuna Nagar and the appellant's appeal and revision petition challenging that appointment were dismissed by the Commissioner, Ambala Division, Ambala and the Financial Commissioner, Haryana, respectively. The appellant challenged those orders before learned Single Judge on the ground that (i) respondent No.6 is not a resident of the village as he holds land in village Chouri, Tehsil Saharanpur (UP); and (ii) he has encroached upon the Gram Panchayat land comprising phirni of the village. Learned Single Judge has rejected the two-fold contentions of the appellant for want of proof and consequently dismissed the writ petition.

(3.) We have heard learned counsel for the appellant and gone through the paper-book.