KASHMIRI LAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The appellant is in appeal against the judgment of the learned Single Judge upholding the appointment of respondent No.4 as Lambardar.

(2.) Learned counsel for the appellant contends that Rule 19- B of Punjab Land Revenue Rules has not been taken into account by the authorities concerned as also the learned Single Judge. We may extract Rule 19-B here below :-

(3.) Learned counsel for the appellant with reference to Rule 19-B contends that these are issues which ought to have been considered in his favour but despite the fact that the appellant is more popular having been elected Panch twice over and having served the society in various capacities which have been noticed in detail by the Collector himself, yet respondent No.4 has been chosen over and above him for no exceptional reason and rather two factors have been taken into account that is of respondent No.4 being younger and well versed with Lambardari matters.