PARAMJIT SINGH Vs. STATE OF HARYANA AND ORS.

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 27.04.2011 (Annexure P/1) passed by Collector, Kurukshetra, appointing respondent No. 2 - Jai Bhagwan as Scheduled Castes Lambardar of Village Gadli, Sub Tehsil Ladwa, order dated 09.11.2011 (Annexure P/2) passed by Commissioner Ambala Division, Ambala and order dated 27.11.2013 (Annexure P/3) passed by Financial Commissioner, Haryana whereby appeal and revision, respectively, filed by the petitioner have been dismissed.

(2.) Brief facts of the case are that a new post of Lambardar for Schedule Castes category of Village Gandli, Sub Tehsil Ladwa, Tehsil Thanesar, District Kurukshetra was created and applications were invited. The Collector, after appreciating the comparative merit of the candidates found Jai Bhagwan - respondent no. 2 to be fit and suitable candidate and vide order dated 27.04.2011 (Annexure P/1) appointed him as Lambardar of the village. Against the order (Annexure P/1), petitioner preferred an appeal before the Commissioner. The Commissioner, Ambala Division, Ambala vide order dated 09.11.2011 (Annexure P/2) dismissed the appeal. Thereafter, petitioner preferred an R.O.R. before the Financial Commissioner, which has also been dismissed vide order dated 27.11.2013 (Annexure P/3). Hence, instant writ petition.

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