BHUPENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present petition is for issuance of a writ in the nature of certiorari for quashing of impugned orders dtd. 18/1/2016 (Annexure P-4) passed by Financial Commissioner, Haryana, order dtd. 14/9/2012 (Annexure P-2) passed by Commissioner, Rohtak Division, Rohtak and order dtd. 27/7/2011 (Annexure P-1) passed by Collector, Panipat, whereby, respondent No.4 has been appointed as Lambardar of Village Bijawa, Tehsil Israna, District Panipat while rejecting the claim of the petitioner.

(2.) Briefly, the facts of the case as made out in the present petition, are that post of Backward Class Lambardar of Village Bijawa, District Panipat fell vacant on the death of earlier Lambardar, namely, Daryav Singh. After his death, applications were invited for appointing a new Lambardar. The Tehsildar, Israna and SDO (Civil), Panipat after considering respective merits of all the candidates, recommended the name of respondent No.4 (Rishi Pal), who was appointed as Lambardar by the Collector vide order dtd. 27/7/2011. Aggrieved by order dtd. 27/7/2011 passed by Collector, Panipat, the petitioner filed an appeal before the Commissioner, Rohtak Division, Rohtak, which was also dismissed vide order dtd. 14/9/2012. Order dtd. 14/9/2012 was challenged by the petitioner by way of filing revision petition before the Financial Commissioner, Haryana, which was also dismissed vide order dtd. 18/1/2016.

(3.) Orders passed by the Collector, Commissioner and Financial Commissioner are subject matter of challenge in the present petition.