LAL SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner is aggrieved of the impugned orders passed by the Commissioner and the Financial Commissioner whereby the appeal and revision challenging the order of the Collector appointing respondent No. 4 as Lambardar, have been dismissed.

(2.) The contention of the counsel for the petitioner is that the selected candidate-respondent No. 4 is having eye impairment and therefore, he cannot perform the duties of Lambardar, though he is younger in age, 12th pass and owns land measuring 78 kanals 3 marlas viz-a-viz the petitioner who is 65 years of age, 5th class pass and owns 77 kanals 14 marlas of land.

(3.) Some other unsuccessful candidate had also assailed the appointment of the private respondent along with the petitioner before the Financial Commissioner, though the revision petition filed by the petitioner has been dismissed but the revision petition filed by the aforementioned candidate is still stated to be pending. The counsel for the petitioner contends that the petitioner may be allowed to move application in the pending revision petition in order to avoid conflict of interests/findings.