SUBHASH CHANDER Vs. FINANCIAL COMMISSIONER, HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved against the appointment of respondent No.4. to the post of Lambardar of village Mithi Sureran, Tehsil Ellenabad, District Sirsa.

(2.) In short, the post of Nambardar became available after the death of Mani Ram. There were 8 candidates in fray, but ultimately the contest was between the petitioner and respondent No.4. Respondent No.4. was recommend by the Tehsildar, whereas the petitioner was recommended by the S.D.O (Civil) , Ellanabad to the Collector, Sirsa, for consideration, who discussed the merits of both the candidates, which are as under:

(3.) The candidature of the petitioner was ignored as his merit was not discussed, in comparison to the merit of respondent No.4, only on the ground that the petitioner is alleged to have been found in unauthorised possession over the land of the bus stand. The order of the Collector dated 11.4.2012 has been upheld in appeal by both the authorities i.e. the Divisional Commissioner and the Financial Commissioner, respectively.