VINOD KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The prayer in the present petition is for issuance of a writ in the nature of certiorari for quashing of impugned order dated 29.04.2013 (Annexure P-3) passed by the Collector-cum-Deputy Commissioner, Ferozepur (respondent No.3), whereby respondent No.4 Manoj Kumar has been appointed as Lambardar of Ferozepur Cantt., order dated 20.02.2015 (Annexure P-5) passed by the Commissioner, Ferozepur Division, Ferozepur (respondent No.2), whereby the appeal filed by the petitioner has been dismissed as well as order dated 06.09.2016 (Annexure P-7) passed by the Financial Commissioner, Punjab vide which the revision petition filed by the petitioner has been dismissed. A further prayer has also been made for direction to the respondents to appoint the petitioner as Lambardar of revenue estate of Ferozepur Cantt.

(2.) Briefly, the facts of the case, as made out in the present petition, are that the Commissioner, Ferozepur Division, Ferozepur gave permission to create a new post of Lambardar for revenue estate of Ferozepur Cantt., Distt. Ferozepur vide order dated 04.03.2009. Thereafter, as per order passed by the Collector-cum-Deputy Commissioner, Ferozepur, it was decided to fill up the vacancy of Lambardar and applications were invited. A Mushtri Mundai/proclamation was effected by Halqa Patwari in the area for inviting the applications. Total 16 candidates submitted their applications. After receiving the applications, the concerned police station was directed to submit report with regard to antecedents of all the candidates. Patwari Halqa was also directed to submit Naksha Lambardari. As per the police report, all the candidates were having good character. By considering the respective merit of all candidates, the S.D.M., Ferozepur recommended name of Manoj Kumar (respondent No.4) for the post of Lambardar. Thereafter, vide order dated 29.04.2013, the Collector-cum-Deputy Commissioner, Ferozepur appointed Manoj Kumar (respondent No.4) as Lambardar of Revenue Estate of Ferozepur Cantt. Aggrieved by said order dated 29.04.2013, the petitioner filed an appeal before the Commissioner, Ferozepur Division, Ferozepur but the same was dismissed vide order dated 25.02015. Said order was challenged by the petitioner before the Financial Commissioner by way of filing revision petition, which was also dismissed on 06.09.2016.

(3.) The petitioner has now approached this Court by way of filing present petition for quashing of aforesaid orders passed by different authorities, by raising various grounds.