JAGSIR SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This appeal has been filed for setting aside order dtd. 6/2/2024 passed by learned Single Bench, whereby writ petition filed by present appellant/writ-petitioner has been dismissed.

(2.) Brief facts necessary for adjudication of the matter are that appellant/writ-petitioner, filed CWP No. 2619 of 2024 for setting aside order dtd. 28/3/2018, passed by District Collector, Faridkot, order dtd. 28/8/2019, passed by the Commissioner, Faridkot Division, Faridkot and order dtd. 23/1/2023, passed by Financial Commissioner, whereby respondent no.4-Jaswinder Singh was appointed as Lambardar of village Jeonwala, Tehsil Kotakpura, District Faridkot, from Scheduled Caste Category. It was pleaded that on account of death of Nachhattar Singh, earlier Lambardar of village Jeonwala, Tehsil Kotakpura, District Faridkot, post of Lambardar fell vacant and process for appointment of next Lambardar was started. Mushtri Munadi was conducted in the village for inviting applications from the interested and eligible candidates. Four applications i.e., by Jagsir Singh (appellant), Jaswinder Singh (respondent no.4), Gunnail Singh and Iqbal Singh were received. Character verification of said candidates was conducted by the police. On completion of all necessary formalities, Naib Tehsildar, Kotakpura recommended the name of appellant/writ-petitioner to be appointed as Lambardar from SC Category of village to Tehsildar, Kotakpura, who also agreed with the same and sent the same to Sub Divisional Magistrate. On agreeing with all the reports recommending the name of appellant/writ-petitioner for appointment as Lambardar from SC Category to the Collector, matter was forwarded to the Collector, who on evaluation of inter-se merits and demerits of the candidates found respondent no.4-Jaswinder Singh, to be more meritorious and accordingly appointed him as Lambardar of village vide order dtd. 28/3/2018.

(3.) Aggrieved therefrom, an appeal was filed by appellant Jagsir Singh. Divisional Commissioner on finding no perversity in order dtd. 28/3/2018 passed by the Collector, dismissed the same vide order dtd. 28/8/2019.