MUNSA SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This case relates to the appointment of Lambardar of Dherowal Naru Nangal, Tehsil and District Hoshiarpur. The vacancy occurred when Charan Singh, Lambardar died. When the proclamation was issued in the village, Munsa Singh as well as five others applied for the post. The Tehsildar recommended the name of Munsa Singh to the SDO who also approved the recommendation and sent the petitioner's name to the Collector who on May 27, 2001 appointed Munsa Singh as Lambardar.

(2.) The order was challenged by Ajit Singh before the Commissioner. On January 15, 2003, the Commissioner accepted Ajit Singh's appeal and appointed him as Lambardar. Munsa Singh took the matter before the Financial Commissioner by filing a revision petition on January 15, 2004 along with the application for condonation of delay. It was pleaded that the revision could not be filed in time because his brother, sister-in-law and husband of the counsel met with an accident and as such his lawyer could not attend the Court.

(3.) The application for condonation of delay was rejected.