SAHAB RAM Vs. FINANCIAL COMMISSIONER HARYANA AND ORS

JUDGEMENT

(1.) Vide order dated 31.07.2001 (Annexure P-2), the District Collector, Sirsa ordered the removal of the petitioner from the post of Lambardar on the ground that he had collected an amount of Rs. 38,000/- as abiana upto 29.10.1997 but had deposited the said amount in the Treasury on 09.05.2000. The aforementioned order of the Collector has been upheld by the Commissioner as well as the Financial Commissioner.

(2.) It is not in dispute that the petitioner was Lambardar of the Village Makho Saran, Tehsil, District Sirsa and he had collected an amount of Rs.38,000/- as a biana upto 29.10.1997. However, this amount was not deposited for a period of almost three years and the petitioner had retained the same with himself till 09.05.2000, the date when he deposited the same with the Treasury. Therefore, the petitioner has rightly been ordered to be removed from the post of Lambardar by the revenue authorities.

(3.) In view of the above, we find no merit in the writ petition and the same is accordingly dismissed.