NATHA RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Instant writ petition is directed against the order dated 5.4.2002 (Annexure P-1) passed by Financial Commissioner, Haryana-respondent No.2, whereby order dated 8.10.1999 (Annexure P-2), passed by the District Collector, appointing the petitioner as Lambardar and upheld by the Commissioner, Amabala Division, on 30.11.1999 vide Annexure P-3, were set aside, remanding the case to the Collector to restart the process for appointing Harijan Lambardar.

(2.) The writ petition was admitted vide order dated 29.7.2002, by a Division Bench of this Court and operation of the impugned order was stayed. No written statement has been filed either on behalf of the State or on behalf of respondent No.5.

(3.) Heard learned counsel for the parties.