SANDEEP KUMAR Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Prayer in this appeal is for setting aside order dtd. 23/1/2025 passed by learned Single Bench, whereby CWP No. 30804 of 2024 filed by appellant/writ-petitioner has been dismissed

(2.) Brief facts necessary for adjudication of the matter are that appellant/writ-petitioner filed CWP No. 30804 of 2024 for setting aside order dtd. 29/4/2024, passed by Financial Commissioner (Appeals), Punjab, whereby order dtd. 31/3/2022, passed by the Collector, Fazilka and order dtd. 10/2/2023 passed by Divisional Commissioner, Ferozepur, have been set aside. Proceedings for filling up the post of Lambardar of village Balluana, Tehsil Abohar, District Fazilka, were initiated upon demise of Sh. Jagan Lal, previous Lambardar of village Balluana, Tehsil Abohar, District Fazilka. Sixteen (16) applications were received pursuant to the proclamation carried out, including the one submitted by appellant/writ-petitioner and respondent No.4 namely Varinder Kumar. Candidature of respondent no.4 was recommended for appointment to the post of Lambardar of village Balluana, Tehsil Abohar, District Fazilka by Tehsildar Abohar as well as Sub Divisional Magistrate, Abohar. Collector vide order dtd. 31/3/2022 appointed respondent No. 4 as Lambardar of village Balluana, Tehsil Abohar, District Fazilka. Appeal preferred by the present appellant/writ-petitioner and separate appeals filed by two other candidates i.e., Om Parkash and Baldev Raj were dismissed on 10/2/2023 with a direction that before issuance of Sanad Lambardari, graduation certificate of respondent-Varinder Kumar be verified. No revision was filed by the said persons though petitioner filed revision petition which was dismissed by Financial Commissioner, on the ground of delay of 249 days. Aggrieved therefrom CWP No. 30804 of 2024 was filed.

(3.) Learned Single Bench on considering the facts and circumstances of the matter has dismissed the writ petition.