AMRIK SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The controversy in the present case relates to the appointment of Lambardar under the Backward Class category of Village Khan Mohmand. Vide letter memo No.23-22/A/RA/Code-1/891 dated 09.02.2016, a new post of Lambardar of the Backward Class category was created. The process was started to fill up the vacancy. After getting approval from the Deputy Commissioner, Fatehabad, Mustri Munadi was conducted in the Village vide Rapat No.225 dated 04.03.2016 and applications were invited. Total five applicants applied. After receiving the applications of said five applicants, Tehsildar, Fatehabad got character verification report from the concerned Station House Officer and after verification of all the applicants, the recommendation was made. All the candidates were asked to produce evidence in support of their claim. On comparative analysis, the name of the petitioner was recommended by the Tehsildar. His case was also recommended by the Sarpanch of the Village and one candidate, namely, Krishan Kumar withdrew his application in support of the petitioner. The recommendations were sent to Sub Divisional Magistrate (Civil), Fatehabad who found the petitioner to be more meritorious, recommended his case for appointment vide order dated 16.03.2017. Thereafter, all the applicants appeared before the Deputy Commissioner-cum-Collector, Fatehabad on 07.04.2017. The Collector, Fatehabad, by recording the comparative merit of all the applicants, appointed Harjinder Singh as Lambardar by observing that he is younger to other applicants and has passed 10+2 examination. His name was recommended by the Sarpanch and other villagers.

(2.) The petitioner filed an appeal against the order of Collector, Fatehabad before the Commissioner, Hisar Division, which was dismissed vide order dated 09.11.2017.

(3.) Aggrieved by said order passed by the Commissioner and Collector, Fatehabad, the present writ petition has been filed by raising various grounds.