BAHADUR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Costs of Rs. 5000/- is paid to the petitioner's counsel today in Court. Reply is also filed on behalf of respondent No.4 who is in contest.

(2.) This petition is filed for seeking a writ in the nature of certiorari for quashing the orders of the Collector Kurukshetra, dated 15.5.2012; Commissioner Ambala Division, Ambala, dated 01.09.2013 and the Financial Commissioner, Haryana, dated 30.7.2015, by which respondent No.4 has been appointed as Lambardar of village Kathwa, Tehsil Shahbad, District Kurukshetra and for issuance of a direction to the Collector to appoint the petitioner to the post of Lambardar.

(3.) In short, the office of Lambardar fell vacant on the death of Arjun Ram, Lambardar (Backward Category). Applications were invited by the Collector. The petitioner and respondent No.4 were in contest.