GURCHARAN SINGH Vs. HARJINDER SINGH

JUDGEMENT

(1.) The present revision petition dated 4.11.1996, has been preferred against the order dated 22.8.1996, passed by the Commissioner, Faridkot Division, Faridkot in a Lambardari case of village Bir Bholu Wala, Tehsil and District Faridkot.

(2.) THE brief facts of this case are, that, a vacancy of Lambardar had occurred in village Bir Bholu Wala, after the resignation by the previous Lambardar-Jagir Singh, was accepted by the District Collector; and, with a view to fill-up this vacancy, proclamation was made in the village on 4.11.1994, for inviting applications from the desirous candidates up to 19.11.1994. In response to this proclamation, only the petitioner-Gurcharan Singh, had submitted his application. After recording the evidence of the village Sarpanch, Panches and other respectables, led by the petitioner- Gurcharan Singh, the Tehsildar-cum-A.C. IInd Grade, Faridkot, vide his report dated 22.12.1994, had recommended the name of the petitioner to the S.D.O. (C), Faridkot, for his appointment as Lambardar.

(3.) HARJINDER Singh had submitted his second application dated 3.1.1995, addressed to the SDM, Faridkot, stating in para 6 of the application, that "Munadi done earlier was wrong and illegal; and the proclamation be made again" and he be appointed as Lambardar. SDM, Faridkot had forwarded this application to Tehsildar, Faridkot, on 9.1.1995. Mustari Munadi for the second time was done in the village on 6.1.1995, and the Rapat Roznamcha of the village Patwari dated 6.1.1995, clearly states, that, earlier also, the Mustari Munadi was done on 4.11.1994.