RAJWANT KAUR Vs. FINANCIAL COMMISSIONER (ANIMAL HUSBANDRY), PUNJAB

JUDGEMENT

(1.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari quashing the order dated 08.08.2014 (Annexure P-8) passed by respondent No.1-Financial Commissioner, Punjab whereby order dated 12.10.2009 (Annexure P-4) passed by respondent No.2-Commissioner Jalandhar Division, Jalandhar and the order dated 17.07.2008 (Annexure P-3) passed by respondent No.3-District Collector, Hoshiarpur, appointing the petitioner as Lambardar, have been set aside.

(2.) Brief facts of the case are to the effect that to fill up the vacancy caused on account of removal of Santa Singh, Lambardar (SC) of village Rajpur Bhaian, Tehsil and District Hoshiarpur, applications were invited from the interested persons by making proclamation in the village after obtaining necessary sanction from the Collector. In furtherance of the proclamation, 6 candidates submitted their applications. The Collector after appreciating the comparative merit of the candidates found petitioner-Rajwant Kaur to be fit and suitable candidate and vide order dated 17.07.2008 (Annexure P-3), appointed her Lambardar (SC) of the village. Feeling aggrieved, respondent No.4- Nasib Chand and one Ram Dass filed separate appeals before respondent No.2-Commissioner, Jalandhar Division, Jalandhar which have been collectively dismissed vide order dated 12.10.2009 (Annexure P-4). Thereafter, Sewa Singh, Ram Dass and respondent No.4-Nasib Chand filed three separate revisions before respondent No.1-Financial Commissioner (Animal Husbandry), Punjab who set aside the order dated 12.10.2009 (Annexure P-4) passed by respondent No.2- Commissioner Jalandhar Division, Jalandhar and order dated 17.07.2008 (Annexure P-3) passed by respondent No.3-Collector and appointed respondent No.4 as Lambardar, vide impugned order dated 08.08.2014 (Annexure P-8). Hence, this writ petition.

(3.) I have heard learned counsel for the parties and perused the record.