CHHOTA SINGH Vs. DASONDHA SINGH

JUDGEMENT

(1.) . This revision petition has been filed against the order dated 10.3.1995 of Commissioner, Hisar Division vide which he has turned down the appointment of Shri Chhota Singh as Lambardar of Village Phaggu, Tehsil and Distt. Sirsa by Collector vide his order dated 11.10.1994.

(2.) THE pleas taken by the Counsel for Shri Chhota Singh are that:

(3.) AFTER hearing the arguments put forth by both the counsels and going through the record of the case, I consider Shri Chhota Singh as a fit candidate for appointment as lambardar of the Village Phaggu, Tehsil and Distt. Sirsa. I, therefore, accept the revision petition and confirm the appointment of Shri Chhota Singh as Lambadar of the Village Phaggu, as held by Collector, Sirsa. Announced.