KABAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition is filed to challenge the order of the Financial Commissioner dated 02.07.2015 by which the appeal filed by respondent No. 4 has been allowed.

(2.) In short, the post of Scheduled Caste Lambardar fell vacant after the death of previous Lambardar Balbir Singh of village Shahpur Piran, Tehsil and District Kapurthala.

(3.) The Tehsildar recommended the name of the petitioner to the Collector for the post of Lambardar. However, after perusing the inter-se merit, the Collector appointed respondent No. 4 as Lambardar.