BALJINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Challenge in the present writ petition filed under Articles 226 and 227 of the Constitution of India is to the order dated 20.12.2017 (Annexure P-1) passed by the Financial Commissioner (Revenue), Punjab whereby, the matter has been remanded to the District Collector to reexamine the over all merits of the candidates.

(2.) The requirement as such for the Financial Commissioner to come to the said conclusion was on account of the fact that the private respondent Jasvir Singh was working at the private firm namely Boyce Manufacturing Company at the Industrial Area, Mohali and, therefore, would not be easily available for the duties for the village Headman for village Mankheri, Tehsil Chamkaur Sahib, District Roopnagar. The petitioner who is working as a Milkman was not given the relief of For Subsequent orders see LPA-156-2019 appointment as such while passing the said order against which he is aggrieved.

(3.) Counsel for the petitioner has accordingly submitted that once it has been found that the private respondent was working outside the village from 8.00 a.m. to 4.00 p.m., the question of reconsideration was not justified and the petitioner should have been appointed in his place.