PARDEEP Vs. THE FINANCIAL COMMISSIONER REVENUE AND OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved of the impugned orders whereby the private respondent No.6-Mange Ram has been appointed as Lambardar.

(2.) Learned counsel for the petitioner submits that the petitioner has more educational qualification being an Advocate practicing in District Court. He also stated that the petitioner is a social person and has taken huge interest in the Pulse Polio campaign and undergone training relating to Nehru Yuva Sanghtan, Rewari, Sport and Youth from the Government of India and has also worked for plantation in his own village and nearby villages. He has participated in the blood donation and taken huge interest in the religious activities. All these facts did not weigh in the mind of the authorities and the order appointing Mange Ram as Lambardar is, thus, erroneous.

(3.) There were many candidates but the petitioner is the most suitable person for such post. These facts have not been noticed by the authorities below and therefore, the orders under challenge are liable to be set aside.