KULWANT SINGH Vs. FINANCIAL COMMISSIONER (REVENUE)

JUDGEMENT

(1.) Present writ petition is directed against the order dtd. 8/9/2016 (Annexure P-6) passed by learned Financial Commissioner (Revenue), Haryana, whereby revision petition filed by the petitioner was dismissed and the order dtd. 16/5/2013 (Annexure P-4) passed by learned Commissioner, Hisar Division as well as the order dtd. 11/9/2012 (Annexure P-2) passed by learned District Collector, Hisar, appointing respondent No.5 as Lambardar, were upheld.

(2.) Heard learned counsel for the petitioner.

(3.) One post of Lambardar fell vacant in the village of the parties due to death of earlier Lambardar of general category namely Sh. Umed Singh. Proceedings were initiated to fill up the post of Lambardar. Finally, there were four candidates, including the petitioner as well as respondent No.5, who were in the fray for this one post of Lambardar of general category. After a comparative study of merits of all the four candidates, District Collector, Hisar found respondent No.5-Virender Singh to be better suited candidate and accordingly, he was appointed as Lambardar vide order dtd. 11/9/2012 (Annexure P-2).