SARDOOL SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) The petitioner has impugned the orders passed by the Collector, Commissioners and Financial Commissioner, by which respondent No. 6 (Gurdas Singh) has been appointed as Lambardar of Village Bheeti Wala, Tehsil Malout, District Muktsar.

(2.) The only ground raised by the counsel for the petitioner is that as the petitioner was the son of the deceased Lambardar, therefore, he has hereditary claim over the post of Lambardar.

(3.) However, a perusal of the comparative merits of the petitioner visa- vis respondent No. 6, shows that the petitioner is 60 years of age and has studied upto 4th Class and owns 10 acres of land, whereas, on the other hand, respondent No. 6 (Gurdas Singh) is 52 years of age and has studied upto 10+2.