HARPREET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated 27.4.2015 (Annexure P-6), on the premise that for filling up the post of Lambardar, applications were invited and scrutinised by the Sub Divisional Officer. The order dated 27.4.2015 reads thus:-

(2.) Mr. Amandeep Saini, learned counsel for the petitioner submits that the Sub Divisional Magistrate, exercising the powers of Assistant Collector, can deal with such matters. Domain is only of the Collector. Primarily this was the contention noticed while issuing notice of motion. In support of his contention, has relied upon the judgment rendered by the Division Bench of this Court in Civil Writ Petition No. 1579 of 2015 titled as Ramandeep Kaur v. State of Punjab , the relevant portion of which reads thus:-

(3.) Learned State counsel does not dispute the aforementioned order.