SOM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) These two identical writ petitions bearing CWP No.9138 of 2010 and CWP No.11209 of 2010 are being disposed of vide this common order, as both the writ petition are directed against the same impugned orders, whereby Financial Commissioner dismissed the revision petition filed by both these petitioners and upheld the orders passed by the Commissioner, Rohtak Division, Rohtak, appointing respondent Inder Singh as Lambardar. However, with the consent of learned counsel for the parties and for the facility of reference, facts are being culled out from CWP No. 9138 of 2010 (Som Pal son of Shri Ram Kishan v. State of Haryana and others).

(2.) Notice of motion was issued and in compliance thereof, reply by way of affidavit was filed on behalf of respondents No.1 to 3. Respondent No.4 filed his separate reply. Writ petitions were admitted for regular hearing. That is how, this Court is seized of the matter.

(3.) Heard learned counsel for the parties.